Supreme Court - Daily Orders
H.P. State Electricity Board Ltd. vs Veena Devi on 11 February, 2016
Bench: Chief Justice, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) 198 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 30862 OF 2015
H.P. State Electricity Board Ltd. and Anr. …Petitioner(s)
Versus
Veena Devi …Respondent(s)
ORDER
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 26 th October, 2015. The review petition is, accordingly, dismissed.
……….........................…………….CJI. (T.S. THAKUR) ……….........................……………..….J. (V. GOPALA GOWDA) New Delhi February 11, 2016 Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.02.16 17:21:56 IST Reason: CHAMBER MATTER SECTION XIV 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. 198/2016 In SLP(C) No. 30862/2015 H.P. STATE ELECTRICITY BOARD LTD. AND ANR. Petitioner(s) VERSUS VEENA DEVI Respondent(s) (with appln. (s) for application for hearing in open court) Date : 11/02/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE V. GOPALA GOWDA By Circulation UPON perusing papers the Court made the following O R D E R The application for hearing in open court is rejected.
The review petition is dismissed in terms of the signed order.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master
(Signed Order is placed in the file)