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Supreme Court - Daily Orders

Shree Krishna Steels vs Abg Cement Ltd. on 13 January, 2016

Bench: Pinaki Chandra Ghose, R.K. Agrawal

                                         IN THE SUPREME COURT OF INDIA

                                         CIVIL APPELLATE JURISDICTION

                                    REVIEW PETITION (C) NO. 3977 OF 2015
                                                     IN
                                SPECIAL LEAVE PETITION (C) NO. 22540 OF 2015


  SHREE KRISHNA STEELS                                                          Petitioner(s)

                                                          VERSUS

  ABG CEMENT LTD.                                                               Respondent(s)



                                                    O R D E R

Delay in filing the Review Petition is condoned. Application for permission for oral hearing is rejected. This Review Petition has been filed against Order dated 17th August, 2015, whereby the Special Leave Petition filed by the petitioner was dismissed.

We have considered the review petition on merits. In our opinion, no case for review of our Order dated 17 th August, 2015 is made out. Consequently, the review petition is dismissed on merits.

.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (R.K. AGRAWAL) New Delhi;

January 13, 2016.

Signature Not Verified

Digitally signed by R.NATARAJAN Date: 2016.01.19 17:11:21 IST Reason:

CHAMBER MATTER                                          SECTION IX

                  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. 3977/2015 In SLP(C) No. 22540/2015 SHREE KRISHNA STEELS Petitioner(s) VERSUS ABG CEMENT LTD. Respondent(s) (with appln. (s) for c/delay in filing review petition and oral hearing and office report) Date : 13/01/2016 This petition was circulated today. CORAM :

HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL By Circulation UPON perusing papers the Court made the following O R D E R Delay in filing the Review Petition is condoned. Application for permission for oral hearing is rejected. The review petition is dismissed on merits in terms of the signed order.


    (R.NATARAJAN)                             (SNEH LATA SHARMA)
     Court Master                                Court Master
(Signed order is placed on the file)