Supreme Court - Daily Orders
Jharkhand State Electricity Board vs M/S Laxmi Business & Cement Co. P Ltd on 5 February, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, A.K. Sikri
CHAMBER MATTER SECTION XVII
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. 139/2015 in C.A. No. 2909/2014
JHARKHAND STATE ELECTRICITY BOARD AND ORS. Petitioner(s)
VERSUS
M/S LAXMI BUSINESS & CEMENT CO. P LTD AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing review petition and office
report)
Date : 05/02/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE A.K. SIKRI
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The Review Petition is dismissed in terms of the Signed Order.
(Rajni Mukhi) (Suman Jain)
Sr. P.A. Court Master
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.02.06 16:11:09 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION ( C) NO.139 OF 2015 IN CIVIL APPEAL NO. 2909 OF 2014 JHARKHAND STATE ELECTRICITY BOARD AND ORS. PETITIONERS VERSUS M/S. LAXMI BUSINESS & CEMENT CO. P.LTD.
AND ANR. RESPONDENTS
O R D E R
Delay condoned.
We have carefully perused the Review Petition and the connected papers. We are convinced that the order against which review has been sought, does not suffer from any error apparent, warranting its consideration.
The Review Petition is, accordingly, dismissed.
............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ...........................J. [A.K. SIKRI] NEW DELHI FEBRUARY 05, 2015