Supreme Court - Daily Orders
State Of Orissa And Ors. vs Larsen And Toubro Ltd. on 9 August, 2017
Author: Chief Justice
Bench: Chief Justice, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 1287 OF 2017
IN
CIVIL APPEAL NO. 9490 OF 2010
STATE OF ORISSA & ORS. … PETITIONERS
VERSUS
LARSEN & TOUBRO LTD. … RESPONDENT
WITH
REVIEW PETITION (CIVIL) NO. 1288 OF 2017 IN
CIVIL APPEAL NO. 9491 OF 2010
AND
REVIEW PETITION (CIVIL) NO. 1289 OF 2017 IN
CIVIL APPEAL NO. 9492 OF 2010
O R DE R
Delay of 81 days in filing the review petitions is condoned.
The petitioners herein are seeking review of order dated
24.01.2017 whereby the appeals filed by them were dismissed. Having
carefully perused the review petitions and the papers annexed
therewith, we do not find any ground to review the order impugned.
The review petitions are, accordingly, dismissed.
.………………....…....…CJI.
(Jagdish Singh Khehar)
.……………..…...…………J.
Signature Not Verified
(N.V. Ramana)
Digitally signed by
SARITA PUROHIT
New Delhi.
August 09, 2017.
Date: 2017.08.10
16:51:07 IST
Reason:
ITEM NO.605 SECTION XI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C)NO.1287/2017 IN CIVIL APPEAL NO.9490/2010
STATE OF ORISSA & ORS. Petitioner(s)
VERSUS
LARSEN & TOUBRO LTD. Respondent(s)
(With appln.(s) for c/delay in filing review petition)
WITH
R.P.(C) No.1288/2017 in C.A. No.9491/2010 (XI -A)
(With appln.(s) for c/delay in filing review petition)
R.P.(C) No.1289/2017 in C.A. No.9492/2010 (XI -A)
(With appln.(s) for c/delay in filing review petition)
Date : 09-08-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
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.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file)