Supreme Court - Daily Orders
M/S Zuari Cement Ltd. vs Regional Director E.S.I.C. Hyderabad . on 3 February, 2016
Bench: Chief Justice, R.Banumathi
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NOS.25-27 OF 2016
IN
CIVIL APPEAL NOS. 5138-5140 OF 2007
M/s Zuari Cement Ltd. …Petitioner
Versus
Regional Director E.S.I.C. Hyderabad & Ors. …Respondents
ORDER
There is a delay of 110 days in the filing of these review petitions.
We have all the same 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 2nd July, 2015. The review petitions are, accordingly, dismissed on the ground of delay as also on merits.
……….........................…………….CJI. (T.S. THAKUR) ……….........................……………..….J. (R. BANUMATHI) New Delhi February 3, 2016 Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.02.06 05:59:01 IST Reason: 2 ITEM NO.Chamber SECTION XV 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. 25-27/2016 In C.A. No. 5138-5140/2007 M/S ZUARI CEMENT LTD. Petitioner(s) VERSUS REGIONAL DIRECTOR E.S.I.C. HYDERABAD & ORS. Respondent(s) (with appln. (s) for c/delay in filing review petition and oral hearing and stay and office report) Date : 03/02/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R.BANUMATHI 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.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)