Supreme Court - Daily Orders
Rb Dealers Private Limited vs The Metro Railway, Kolkata on 18 September, 2019
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) ... DIARY NO(S). 31645/2019
IN SLP(C) NO. NO. 14078/2019
RB DEALERS PRIVATE LIMITED PETITIONER(S)
VERSUS
THE METRO RAILWAY, KOLKATA RESPONDENT(S)
WITH
REVIEW PETITION (CIVIL) ... DIARY NO(S). 31689/2019
IN SLP(C) NO. NO. 14170/2019
O R D E R
Delay condoned.
Having perused the Review Petitions and the connected papers with meticulous care, we do not find any justifiable reason to entertain the review petitions.
The Review Petitions are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
.................................J. [ARUN MISHRA] .................................J. [M.R. SHAH] Signature Not Verified NEW DELHI;
Digitally signed byNARENDRA PRASAD SEPTEMBER 18, 2019.
Date: 2019.09.19 16:37:30 IST Reason:
ITEM NO.1002 SECTION XVI (CHAMBER MATTER) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) ... DIARY NO(S). 31645/2019 IN SLP(C) NO. NO. 14078/2019 RB DEALERS PRIVATE LIMITED PETITIONER(S) VERSUS THE METRO RAILWAY, KOLKATA RESPONDENT(S) (IA No. 133069/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) WITH REVIEW PETITION (CIVIL) ... DIARY NO(S). 31689/2019 IN SLP(C) NO. NO. 14170/2019 (XVI) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 133336/2019) Date : 18-09-2019 These matters were circulated today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER (Signed order is placed on the file)