Supreme Court - Daily Orders
M/S Bharat Roll Industries Pvt Ltd vs Cce on 16 July, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) No. 1021 OF 2014
IN
CIVIL APPEAL No. 4621 OF 2008
M/S BHARAT ROLL INDUSTRIES PVT LTD Petitioner(s)
VERSUS
CCE Respondent(s)
WITH
REVIEW PETITION (C) No. 1022 OF 2014
IN
CIVIL APPEAL No. 6033 OF 2011
WITH
REVIEW PETITION (C) No. 1023 OF 2014
IN
CIVIL APPEAL NO. 8101 OF 2013
[@ CIVIL APPEAL Nos. 8095-8103 OF 2013]
WITH
REVIEW PETITION (C) No. 1024 OF 2014
IN
CIVIL APPEAL NO.8103 OF 2014
[@ CIVIL APPEAL Nos. 8095-8103 OF 2013]
O R D E R
Applications for open hearing of the Review Petitions are rejected.
We have perused the Review Petitions and record Signature Not Verified Digitally signed by of the Civil Appeals and are convinced that the order Jayant Kumar Arora Date: 2014.07.17 16:56:22 IST Reason: of which review has been sought does not suffer from any error apparent warranting its reconsideration. 2 The Review Petitions are, accordingly, dismissed.
.......................J. [ ANIL R. DAVE ] .......................J. [ DIPAK MISRA ] New Delhi;
July 16, 2014.
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Chamber Matter SECTION III
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. 1021/2014 In C.A. No. 4621/2008 M/S BHARAT ROLL INDUSTRIES PVT LTD Petitioner(s) VERSUS CCE Respondent(s) (with application for open court hearing and office report) WITH R.P.(C) No. 1022/2014 In C.A. No. 6033/2011 R.P.(C) No. 1023/2014 In C.A. No. 8095-8103/2013 (With application for directions and for open court hearing and Office Report) R.P.(C) No. 1024/2014 In C.A. No. 4621/2008 (With Office Report) Date : 16/07/2014 These petition was circulated today. CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE DIPAK MISRA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed in terms of the signed order.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar (Signed order is placed on the file)