Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

B.T Patil & Sons Constructions Ltd vs Chief Eng. National Highways ... on 16 September, 2014

Bench: H.L. Dattu, V. Gopala Gowda, C. Nagappan

                                                  1

                                  IN THE SUPREME COURT OF INDIA
                                   CIVIL APPELLATE JURISDICTION

                              REVIEW PETITION (C.) NO. 1984 OF 2014
                                                IN
                                  CIVIL APPEAL NO.1587 OF 2004


  M/S.B.T. PATIL & SONS (BELGAUM)
  CONSTRUCTIONS LTD.                                         PETITIONER(S)

                                               VERSUS

  CHIEF ENGINEER, NATIONAL HIGHWAYS
  PUBLIC WORKS DEPARTMENT & ANR.                             RESPONDENT(S)

                                           WITH

                              REVIEW PETITION (C.) NO. 1985 OF 2014
                                                IN
                                   CIVIL APPEAL NO.1588 OF 2004


  M. KESHAVARAJU                                             PETITIONER(S)

                                               VERSUS

  CHIEF ENGINEER, CONSTRUCTION & ANR.                        RESPONDENT(S)

                                           WITH

                              REVIEW PETITION (C.) NO. 1986 OF 2014
                                                IN
                                   CIVIL APPEAL NO.9459 OF 2013


  M. KESHAVARAJU                                             PETITIONER(S)

                                               VERSUS

  CHIEF CONSTRUCTION, CMD & ANR.                             RESPONDENT(S)


Signature Not Verified
                                            O R D E R

Digitally signed by Ramana Venkata Ganti Date: 2014.09.17 16:20:39 IST Reason: Applications for oral hearing are rejected. 2 We have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, accordingly, dismissed.

.....................J. (H.L. DATTU) .....................J. (V. GOPALA GOWDA) .....................J. (C. NAGAPPAN) New Delhi;

16th September, 2014 3 CHAMBER MATTER SECTION IVA 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. 1984/2014 In C.A. No. 1587/2004 M/S. B.T PATIL & SONS CONSTRUCTIONS LTD Petitioner(s) VERSUS CHIEF ENG. NATIONAL HIGHWAYS P.W.D.&ANR Respondent(s) (With appln.(s) for oral hearing) WITH R.P.(C) No. 1985/2014 In C.A. No. 1588/2004 (With appln.(s) for oral hearing) AND WITH R.P.(C) No. 1986/2014 In C.A. No. 9459/2013 (With appln.(s) for oral hearing ) Date : 16/09/2014 These petitions were circulated today. CORAM :

HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE C. NAGAPPAN By Circulation UPON perusing papers the Court made the following O R D E R Applications for oral hearing are rejected.
The Review Petitions are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)