Supreme Court - Daily Orders
M/S. Ajar Enterprises Pvt. Ltd. vs Satyanarayan Somani on 4 April, 2018
Author: Chief Justice
Bench: Chief Justice, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.298 OF 2018
IN
CIVIL APPEAL NO.10852 OF 2017
M/s. Ajar Enterprises Private Limited Petitioner(s)
Versus
Mr. Satyanarayan Somani & Others Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the Review Petition and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
..................CJI.
[Dipak Misra] ....................J. [Dr. D.Y. Chandrachud] New Delhi, Signature Not Verified April 04, 2018.
Digitally signed by CHETAN KUMAR Date: 2018.04.07 10:02:41 IST Reason: ITEM NO.1003 SECTION IV-A 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.298/2018 in C.A. No.10852/2017 M/S. AJAR ENTERPRISES PVT. LTD. Petitioner(s) VERSUS SATYANARAYAN SOMANI & ORS. Respondent(s) (With appln.(s) for c/delay in filing review petition) Date : 04-04-2018 These matters were circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON hearing the counsel the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)