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Supreme Court - Daily Orders

Foreshore Co-Op. Housing Society ... vs Praveen D. Desai (D) Th. Lrs. & Others. on 3 September, 2015

Bench: M.Y. Eqbal, Kurian Joseph

                                         IN THE SUPREME COURT OF INDIA

                                         CIVIL APPELLATE JURISDICTION

                                  REVIEW PETITION (CIVIL) NO.2506 OF 2015
                                                     IN
                                        CIVIL APPEAL NO.7732 OF 2011


                         FORESHORE CO-OP. HOUSING SOCIETY LIMITED         PETITIONER

                                                      VERSUS

                         PRAVEEN D. DESAI (D) TH. LRS. & OTHERS.          RESPONDENT




                                                    O R D E R

Delay condoned.

Application for hearing the review petition in open Court is rejected.

We have perused the Review Petition and the connected papers.

We do not find any error in the Judgment impugned, much less an apparent error on the face of the record, so as to call for its review.

The Review Petition is, accordingly, dismissed.

.......................J [M. Y. EQBAL] ........................J [KURIAN JOSEPH] Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.09.03 NEW DELHI;

16:36:22 IST

Reason: SEPTEMBER 03, 2015.

CHAMBER MATTER                                        SECTION IX

                 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.2506/2015 In C.A. No.7732/2011 FORESHORE CO-OP. HOUSING SOCIETY LIMITED. Petitioner(s) VERSUS PRAVEEN D. DESAI (D) TH. LRS. & OTHERS. Respondent(s) (With appln. (s) for application for hearing in open court and c/delay in filing review petition and office report) Date : 03/09/2015 This petition was circulated today. CORAM :

HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE KURIAN JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for hearing the review petition in open Court is rejected.
The Review Petition is dismissed in terms of the signed order.



    (Sanjay Kumar-II)                           (Indu Pokhriyal)
     Court Master                                 Court Master
(Signed Order is placed on the file)