Supreme Court - Daily Orders
South Eastern Coalfields Ltd. vs M.S. Nainan on 5 August, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
CHAMBER MATTER SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PEITTION (C) NOS. 1955-1956/2015
IN
SPECIAL LEAVE PETITION (C) NOS. 15189-15190/2015
SOUTH EASTERN COALFIELDS LTD. Petitioner(s)
VERSUS
M.S. NAINAN Respondent(s)
Date : 05/08/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petitions are dismissed in terms of the signed order.
[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE.] Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.08.07 13:53:02 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) Nos. 1955-1956 OF 2015 IN SPECIAL LEAVE PETITION (C) NOS. 15189-15190 OF 2015 SOUTH EASTERN COALFILEDS LTD. ….. PETITIONER VERSUS M.S. NAINAN ….. RESPONDENT O R D E R We have gone through the grounds urged in the review petitions and the documents annexed thereto. We are not inclined to review our order referred to in these petitions. The review petitions are, accordingly, dismissed.
…...…............................J [FAKKIR MOHAMED IBRAHIM KALIFULLA] …................................J [SHIVA KIRTI SINGH] NEW DELHI AUGUST 05, 2015.
UPON hearing counsel the Court made the following O R D E R [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER