Supreme Court - Daily Orders
Rajastan State Industrial Investment ... vs Manju Devi on 31 October, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.1003 SECTION XV
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). 32422/2018 IN SLP(C) NO.
14177/2016
RAJASTHAN STATE INDUSTRIAL INVESTMENT AND
DEVELOPMENT CORPORATION LTD.(RIICO) Petitioner(s)
VERSUS
MANJU DEVI & ORS. Respondent(s)
(With appln. for condonation of delay)
Date : 31-10-2018 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
By Circulation
UPON perusing the papers the Court made the following
O R D E R
Delay condoned.
The Review Petition is dismissed.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.11.03 11:01:51 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO. OF 2018 D. NO.32422/2018 IN SPECIAL LEAVE PETITION (CIVIL) NO. 14177/2018 RAJASTHAN STATE INDUSTRIAL INVESTMENT & DEVELOPMENT CORPORATION LTD.(RIICO) PETITIONER(S) VERSUS MANJU DEVI & ORS. RESPONDENT(S) O R D E R Delay condoned.
We have carefully gone through the Review Petition and the connected papers filed therewith.
We do not find any ground, whatsoever, to entertain the same. The Review Petition is, accordingly, dismissed.
...................J. [ S.A. BOBDE ] ...................J. [ L. NAGESWARA RAO ] NEW DELHI, OCTOBER 31, 2018.