Supreme Court - Daily Orders
M/S Grasim Industries Limited vs The State Of Jharkhand on 10 April, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.1008 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. 925/2018 in C.A. No. 3591/2009
M/S GRASIM INDUSTRIES LIMITED Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(FOR ADMISSION and IA No.32482/2018-CONDONATION OF DELAY IN FILING
REVIEW PETITION)
WITH
R.P.(C) No. 927/2018 in C.A. No. 3590/2009 (XVII)
(FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA
37706/2018 FOR CLARIFICATION/DIRECTION ON IA 48144/2018)
R.P.(C) No. 926/2018 in C.A. No. 3593/2009 (XVII)
(FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA
32500/2018 FOR CLARIFICATION/DIRECTION ON IA 48156/2018)
R.P.(C) No. 928/2018 in C.A. No. 3592/2009 (XVII)
(FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA
32490/2018 FOR CLARIFICATION/DIRECTION ON IA 48152/2018)
Date : 10-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed in terms of the signed order.
(MADHU BALA) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Digitally signed by MADHU BALA Date: 2018.04.11 BRANCH OFFICER (Signed order is placed on the file) 15:09:55 IST Reason:
IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL)NO.925 OF 2018 IN CIVIL APPEAL NO. 3591 OF 2009 M/S. GRASIM INDUSTRIES LIMITED ...Petitioner VERSUS THE STATE OF JHARKHAND ...Respondent WITH REVIEW PETITION (CIVIL)NO. 928 OF 2018 IN CIVIL APPEAL NO. 3592 OF 2009 (M/s. Grasim Industries Limited vs. The State of Jharkhand and ors) AND REVIEW PETITION (CIVIL)NO. 926 OF 2018 IN CIVIL APPEAL NO. 3593 OF 2009 (M/s. Grasim Industries Limited vs. The State of Jharkhand and ors) AND REVIEW PETITION (CIVIL)NO. 927 OF 2018 IN CIVIL APPEAL NO. 3590 OF 2009 (M/s. Grasim Industries Limited vs. The State of Jharkhand and ors.) O R D E R Delay condoned.
Applications for seeking direction for hearing of the review petitions in open court are rejected.
We have carefully gone through the review petitions and the connected papers. However, we do not find any merit in the review petitions. Accordingly, the review petitions are dismissed.
Pending applications, if any, shall also stand disposed of.
...........................J. [ADARSH KUMAR GOEL] ...........................J. [UDAY UMESH LALIT] NEW DELHI;
APRIL 10, 2018.