Supreme Court - Daily Orders
M/S. Rajput Properties & Developers ... vs A.K. Singh, Sho, P.S. Bisrakh . on 28 October, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
CHAMBER MATTER SECTION XI
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. 2330/2014 In SLP(C) No. 12733/2014
M/S. RAJPUT PROPERTIES & DEVELOPERS Petitioner(s)
VERSUS
A.K. SINGH, SHO, P.S. BISRAKH AND ORS. Respondent(s)
(With appln.(s) for oral hearing and permission to appear and
argue in person)
Date : 28/10/2014 This petition was circulated today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Applications for oral hearing and permission to appear and argue in-person are rejected.
The review petition is dismissed on merits in terms of the signed order.
(VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2014.10.29 12:37:57 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION R.P.(C) No. 2330/2014 In SLP(C) No. 12733/2014 M/S. RAJPUT PROPERTIES & DEVELOPERS Petitioner(s) VERSUS A.K. SINGH, SHO, P.S. BISRAKH AND ORS. Respondent(s) O R D E R Applications for oral hearing and permission to appear and argue in-person are rejected.
This review petition has been filed against Order dated 30th June, 2014 whereby the Special Leave Petition was dismissed. We have considered the review petition on merits. In our opinion, no case for review of Order dated 30th June, 2014 is made out. Consequently, the review petition is dismissed on merits.
.......................J (RANJANA PRAKASH DESAI) .....................J (N.V. RAMANA) NEW DELHI;
28TH OCTOBER, 2014.