Supreme Court - Daily Orders
Ipcl Employees Association vs Reliance Industries Ltd. . on 10 September, 2014
Bench: J. Chelameswar, Pinaki Chandra Ghose
CHAMBER MATTER SECTION XV
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. 1925/2014 IN SLP(C) No. 16034/2014
IPCL EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
RELIANCE INDUSTRIES LTD. AND ORS. Respondent(s)
(with office report)
Date : 10/09/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed, in terms of the signed order.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.09.11 16:54:19 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO(s).1925 OF 2014 IN SLP(C) NO(s).16034 OF 2014 IPCL EMPLOYEES ASSOCIATION Petitioner(s) VERSUS RELIANCE INDUSTRIES LTD. AND ORS. Respondent(s) O R D E R We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned order.
Hence, the Review Petition is dismissed.
......................J. (J. CHELAMESWAR) ......................J. (PINAKI CHANDRA GHOSE) NEW DELHI SEPTEMBER 10, 2014.