Supreme Court - Daily Orders
Atc Telecom Infrastructure Pvt Ltd ... vs Kalyan Dombivali Municipal ... on 26 April, 2018
Bench: Ranjan Gogoi, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.235/2017
IN
CIVIL APPEAL NO. 12209/2016
ATC TELECOM INFRASTRUCTURE PVT. LTD.
(FORMERLY KNOWN AS VIOM INFRA
NETWORK MAHARASHTRA LTD.) PETITIONER(S)
VERSUS
KALYAN DOMBIVALI MUNICIPAL
CORPORATION & ORS. RESPONDENT(S)
WITH
REVIEW PETITION (C) NO.463/2017 IN CIVIL APPEAL NO.12235/2016
REVIEW PETITION (C) NO.462/2017 IN CIVIL APPEAL NO.12213/2016
REVIEW PETITION (C) NO.458/2017 IN CIVIL APPEAL NO.12220/2016
REVIEW PETITION (C) NO.2153/2017 IN CIVIL APPEAL NO.12225/2016
O R D E R
These Review Petitions have been filed against the judgment dated 16.12.2016 whereby the civil appeals were disposed of.
Delay condoned.
Prayer for hearing of review petitions in open Court is rejected.
We have perused the Review Petitions as well as the grounds in support thereof. In our opinion, no case for review of order dated 16.12.2016 is made out. Consequently, the review petitions are dismissed.
....................,J.
(RANJAN GOGOI) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2018.04.26 16:57:07 IST Reason: ....................,J.
(R.K. AGRAWAL)
NEW DELHI
APRIL 26, 2018
ITEM NO.1001 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) NO.235/2017 IN CIVIL APPEAL NO. 12209/2016 ATC TELECOM INFRASTRUCTURE PVT. LTD. (FORMERLY KNOWN AS VIOM INFRA NETWORK MAHARASHTRA LTD.) PETITIONER(S) VERSUS KALYAN DOMBIVALI MUNICIPAL CORPORATION & ORS. RESPONDENT(S) WITH REVIEW PETITION (C) NO.463/2017 IN CIVIL APPEAL NO.12235/2016 REVIEW PETITION (C) NO.462/2017 IN CIVIL APPEAL NO.12213/2016 REVIEW PETITION (C) NO.458/2017 IN CIVIL APPEAL NO.12220/2016 REVIEW PETITION (C) NO.2153/2017 IN CIVIL APPEAL NO.12225/2016 Date : 26-04-2018 These matters were circulated today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE R.K. AGRAWAL By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Prayer for hearing of review petitions in open Court is rejected.
The review petitions are dismissed in terms of the signed order.
In view of the above, pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)