Supreme Court - Daily Orders
Cj Darcl Logistics Limited vs Mahender Kumar Khandelwal on 4 November, 2025
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.2438/2025
IN
CIVIL APPEAL NO.6390 OF 2021
CJ DARCL LOGISTICS LIMITED Petitioner(s)
VERSUS
MAHENDER KUMAR KHANDELWAL Respondent(s)
WITH
REVIEW PETITION (C) NO.2469 OF 2025
IN
CIVIL APPEAL NO. 2225 OF 2020
O R D E R
1. Application for oral hearing is rejected.
2. We have gone through the Review Petitions and the connected papers filed therewith. In our opinion, no case for review of order is made out. The review petitions are dismissed.
3. Pending application(s), if any, shall stand disposed of.
..........................CJI (B.R. GAVAI) .............................J (SATISH CHANDRA SHARMA) Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2025.11.08 .............................J 10:46:50 IST Reason:
(K. VINOD CHANDRAN) NEW DELHI;
November 04, 2025 ITEM NO.1009 SECTION XVII-B 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. 2438/2025 in C.A. No. 6390/2021 [Arising out of impugned final judgment and order dated 26-09-2025 in C.A. No. 6390/2021 passed by the Supreme Court of India] CJ DARCL LOGISTICS LIMITED Petitioner(s) VERSUS MAHENDER KUMAR KHANDELWAL Respondent(s) (FOR ADMISSION, IA No. 269300/2025 - APPLICATION FOR PERMISSION IA No. 269301/2025 - ORAL HEARING WITH R.P.(C) No. 2469/2025 in C.A. No. 2225/2020 (XVII-B) FOR ADMISSION Date : 04-11-2025 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA HON'BLE MR. JUSTICE K. VINOD CHANDRAN By Circulation UPON perusing papers the Court made the following O R D E R
1. The application for oral hearing is rejected.
2. The review petitions are dismissed in terms of the signed order.
3. Pending application(s), if any, stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [Signed order is placed on the file]