Supreme Court - Daily Orders
Maharashtra State Power Generation Co. ... vs Dr. Sheshrao Baliram Ingole on 21 July, 2022
Bench: Hemant Gupta, V. Ramasubramanian
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.770 OF 2022
IN
CIVIL APPEAL NO.2898 OF 2022
MAHARASHTRA STATE POWER GENERATION CO. LTD. PETITIONER(S)
VERSUS
DR. SHESHRAO BALIRAM INGOLE & ANR. RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. The review has been sought on the ground that Ex.28 produced by AW-4, Shamrao Kasamootuwar has not been proved in accordance with law as the said witness has only proved the signature of Shri Boradkar, the author of such report, therefore, the valuation arrived at in Ex.28 as Rs.52,679/- is erroneous.
The applicant has not produced any document to rebut the Signature Not Verified report Ex. 28. This Court has relied upon valuation of Digitally signed by SWETA BALODI Date: 2022.07.22 16:53:40 IST Reason: Rs.52,679/- as the market value of the property sold by an authority under the Bombay Stamp Act, 1958. It is not even the case of the review applicant that the order passed under 2 Bombay Stamp Act, 1958 has been modified at any stage.
Therefore, we find there is no error apparent on record which may warrant consideration of the review petition.
The Review Petition is, accordingly, dismissed.
……………………………………………………J. [HEMANT GUPTA] ……………………………………………………J. [V. RAMASUBRAMANIAN] NEW DELHI 21st JULY, 2022 3 ITEM NO.1009 SECTION III 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. 770/2022 in C.A. No. 2898/2022 MAHARASHTRA STATE POWER GENERATION CO. LTD. Petitioner(s) VERSUS DR. SHESHRAO BALIRAM INGOLE & ANR. Respondent(s) (FOR ADMISSION and IA No.72681/2022-STAY APPLICATION and IA No.72684/2022-ORAL HEARING) Date : 21-07-2022 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. The review petition is dismissed in terms of the signed order.
Pending application(s), if any, also stand disposed of. (SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)