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Supreme Court - Daily Orders

M/S Tavernier Resources Ltd. vs The Oriental Insurance Company Ltd. And ... on 17 November, 2020

Bench: Mohan M. Shantanagoudar, Ajay Rastogi

                                   IN THE SUPREME COURT OF INDIA
                                         INHERENT JURISDICTION

                         REVIEW PETITION (CIVIL) NO.                        OF 2020
                                      [DIARY NO. 44047 OF 2019]
                                               IN
                                   CIVIL APPEAL NO. 18797 OF 2017

      M/S TAVERNIER RESOURCES LTD.                                       …PETITIONER(S)

                                                   Versus

      THE ORIENTAL INSURANCE COMPANY LTD.                                …RESPONDENT(S)
      & ANR.



                                             ORDER

Delay condoned in filing the review petition. Having gone through the review petition and the records, we find no merit in the review petition, inasmuch as there is no error apparent on the face of the record.

The review petition is, accordingly, dismissed. Pending application, if any, also stands disposed of accordingly.

………………………………………………….J. [MOHAN M. SHANTANAGOUDAR] NEW DELHI;

Signature Not Verified ………………………………………………….J.

NOVEMBER 17, 2020 Digitally signed by GULSHAN KUMAR ARORA Date: 2020.11.18 [AJAY RASTOGI] 16:23:15 IST Reason:

ITEM NO.1004                                             SECTION XVII-A

               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). 44047/2019 (Arising out of impugned final judgment and order dated 18-10-2019 in C.A. No. No. 18797/2017 passed by the Supreme Court Of India) M/S TAVERNIER RESOURCES LTD. Petitioner(s) VERSUS THE ORIENTAL INSURANCE COMPANY LTD. AND ANR. Respondent(s) (IA No. 188112/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 17-11-2020 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE AJAY RASTOGI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned in filing the review petition. Having gone through the review petition and the records, we find no merit in the review petition, inasmuch as there is no error apparent on the face of the record.

The review petition is, accordingly, dismissed. Pending application, if any, also stands disposed of accordingly.




(GULSHAN KUMAR ARORA)                                 (R.S. NARAYANAN)
     AR-CUM-PS                                          COURT MASTER

(Signed order is placed on the file)