Supreme Court - Daily Orders
Union Of India vs B.V.Gopinath Etc.Etc. on 9 January, 2014
&
CHAMBER MATTER 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 NOS. 2460-2466 OF 2013 IN CIVIL APPEAL NOS. 7761-7767 OF
2013
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
B.V.GOPINATH ETC.ETC. Respondent(s)
(With appln(s) for oral hearing and interim stay and praying for reference
to Constitution Bench)
Date: 09/01/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE M.Y. EQBAL
By Circulation
UPON perusing papers the Court made the following
O R D E R
The applications for oral hearing, interim stay and praying for reference to Constitution Bench are rejected.
The review petitions are dismissed in terms of the signed order.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS.2460-2466 OF 2013 IN CIVIL APPEAL NOS. 7761-7767 OF 2013 |UNION OF INDIA AND OTHERS |Petitioner(s) | Versus |B.V. GOPINATH ETC. ETC. |Respondent(s) | O R D E R The present review petitions have been filed seeking review of the judgment dated 5th September, 2013 whereby the Civil Appeals filed by the appellants were dismissed.
The applications for oral hearing, interim stay and praying for reference to Constitution Bench are rejected.
Having gone through the review petitions and the connected papers, we do not find any ground to review the aforementioned order. The review petitions are, accordingly, dismissed.
.............................J. (SURINDER SINGH NIJJAR) ............................J. (M.Y. EQBAL) New Delhi, January 09, 2014.