Supreme Court - Daily Orders
The State Of Rajasthan vs Kriti Industries (India) Ltd. on 16 January, 2019
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.1005 SECTION XV
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). 41356/2018 IN SLP(C No.
23236/2018
THE STATE OF RAJASTHAN & ANR. Petitioner(s)
VERSUS
KRITI INDUSTRIES (INDIA) LTD. & ORS. Respondent(s)
(WITH APPLN(S). SEEKING DIRECTION FOR HEARING IN OPEN COURT,
CONDONATION OF DELAY IN FILING REVIEW PETITION)
Date : 16-01-2019 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
By Circulation
UPON perusing the papers the Court made the following
O R D E R
Application for hearing in open court is dismissed. Delay condoned.
The Review Petition is dismissed. [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.01.18 16:48:53 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (C) NO. D.41356/2018 IN SPECIAL LEAVE PETITION (C) NO. 23236/2018 THE STATE OF RAJASTHAN. PETITIONER(S) VERSUS KRITI INDUSTRIES (INDIA) LTD. & ORS. RESPONDENT(S) O R D E R We have carefully gone through the Review Petition and the connected papers filed therewith. We do not find any ground, whatsoever, to entertain the same. The Review Petition is, accordingly, dismissed.
...................J. [ S.A. BOBDE ] ...................J. [ L. NAGESWARA RAO ] NEW DELHI, JANUARY 16, 2019.