Supreme Court - Daily Orders
S.K. Kohli, Sole Proprietor Kohli ... vs Shakun Infrastructure Development Ltd on 26 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
R.P.(C) NO. 2131/2016 IN SLP(C) NO. 1021/2016
S.K. KOHLI, SOLE PROPRIETOR, KOHLI CONSTRUCTION
COMPANY PETITIONER(S)
VERSUS
SHAKUN INFRASTRUCTURE DEVELOPMENT LTD AND ANR RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. Having perused the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain this review petition.
The review petition is, accordingly, dismissed.
.................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] .................................J. [S.A. BOBDE] NEW DELHI;
APRIL 26, 2016.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.04.30 10:27:06 IST Reason: CHAMBER MATTER SECTION IVB 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. 2131/2016 IN SLP(C) NO. 1021/2016 S.K. KOHLI, SOLE PROPRIETOR, KOHLI CONSTRUCTION COMPANY PETITIONER(S) VERSUS SHAKUN INFRASTRUCTURE DEVELOPMENT LTD AND ANR RESPONDENT(S) (with appln. (s) for oral hearing) Date : 26/04/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE S.A. BOBDE 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.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
(Signed order is placed on the file)