Supreme Court - Daily Orders
Union Of India vs M/S. Adani Power Ltd. on 21 April, 2016
Bench: Chief Justice, Shiva Kirti Singh, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.2005 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO.30868 OF 2015
Union of India and Ors. ...Petitioners
Versus
M/s Adani Power Ltd. and Anr. ...Respondents
ORDER
Delay of 86 days in the filing of this review petition is hereby condoned.
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 20 th November, 2015. The review petition is, accordingly, dismissed.
..........................................CJI. (T.S.THAKUR) .............................................J. (SHIVA KIRTI SINGH) .............................................J. (AMITAVA ROY) Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.04.28 New Delhi 12:11:24 IST Reason: April 21, 2016 Chamber Matter SECTION III 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. 2005/2016 In SLP(C) No. 30868/2015 UNION OF INDIA AND ORS. Petitioner(s) VERSUS M/S. ADANI POWER LTD. AND ANR. Respondent(s) (With Appln.(s) for c/delay in filing review petition and office report) Date : 21/04/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE AMITAVA ROY By Circulation UPON perusing papers the Court made the following O R D E R Delay of 86 days in the filing of this review petition is condoned.
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)