Supreme Court - Daily Orders
Hardy Exploration And Production ... vs Union Of India on 30 January, 2019
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.3909 OF 2018
IN
CIVIL APPEAL NO.4628 OF 2018
Hardy Exploration and Production Petitioner(s)
(India) Inc.
Versus
Union of India Respondent(s)
O R D E R
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. [Ranjan Gogoi] .............................J. [A.M. Khanwilkar] Signature Not Verified Digitally signed by .............................J. CHETAN KUMAR Date: 2019.02.02 12:21:10 IST [Dr. Dhananjaya Y. Chandrachud] Reason: New Delhi January 30, 2019.
ITEM NO.1002 SECTION XIV
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) NO.3909 OF 2018 IN CIVIL APPEAL NO.4628 OF 2018 HARDY EXPLORATION AND PRODUCTION (INDIA) INC. Petitioner(s) VERSUS UNION OF INDIA Respondent(s) (With appln.(s) for oral hearing) Date : 30-01-2019 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)