Supreme Court - Daily Orders
Surendra Kumar vs Greater Noida Industrial Development ... on 8 September, 2015
Bench: T.S. Thakur, R. Banumathi
1
ITEM NO. Chamber SECTION XI
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. 2604/2015 In C.A. No. 4916/2015
SURENDRA KUMAR & ORS. Petitioner(s)
VERSUS
GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY & ORS.Respondent(s)
Date : 08/09/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
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.
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.09.08 10:47:31 IST Reason: 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.2604 OF 2015 IN CIVIL APPEAL NO.4916 OF 2015 Surendra Kumar & Ors. …Petitioners Versus Greater Noida Industrial Development Authority & Ors. …Respondents ORDER We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 2 nd July, 2015. The review petition is, accordingly, dismissed.
……….........................……………..….J. (T.S. THAKUR) ……….........................……………..….J. New Delhi (R. BANUMATHI) September 8, 2015