Supreme Court - Daily Orders
Mtnl vs Fujitshu India Pvt. Ltd. on 3 November, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
CHAMBER MATTER NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 3382/2015 In SLP(C) No. 21831/2015.
MTNL Petitioner(s)
VERSUS
FUJITSHU INDIA PVT. LTD. & ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
order and appln. for oral hearing)
Date : 03/11/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
By Circulation
UPON hearing the counsel the Court made the following
O R D E R
The Review Petition is dismissed in terms of signed order.
[ Rachna ] [ Vinod Kulvi ] Sr.P.A. Asstt. Registrar (Signed order is placed on the file) Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.07 12:24:55 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.3382 OF 2015 IN SPECIAL LEAVE PETITION (C) NO.21831 OF 2015 MAHANAGAR TELEPHONE NIGAM LIMITED ..PETITIONER(S) VERSUS FUJITSHU INDIA PRIVATE LIMITED AND ANOTHER ..RESPONDENT(S) O R D E R We have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, accordingly, dismissed.
...........CJI.
(H.L. DATTU) .............J. (ARUN MISHRA) .............J. (AMITAVA ROY) NEW DELHI, NOVEMBER 03, 2015.