Supreme Court - Daily Orders
M/S Pushpa Builders Ltd. vs The Vaish Cooperative Adarsh Bank Ltd. on 13 August, 2014
v IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITON (C) No. 1635 OF 2014
IN
SPECIAL LEAVE PETITION (C) No. 22662 OF 2013
M/S PUSHPA BUILDERS LTD. Petitioner(s)
VERSUS
THE VAISH COOPERATIVE ADARSH BANK LTD. Respondent(s)
O R D E R
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
.......................J. [ANIL R. DAVE ] .......................J. [R. K. AGRAWAL] New Delhi;
August 13, 2014.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.08.14 16:43:09 IST Reason: 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 R.P.(C) No. 1635/2014 IN SLP(C) No. 22662/2013 M/S PUSHPA BUILDERS LTD. Petitioner(s) VERSUS THE VAISH COOPERATIVE ADARSH BANK LTD. Respondent(s)
Date : 13/08/2014 This petition was circulated today. CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE R. K. AGRAWAL By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismised in terms of the signed order.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar (Signed order is placed on the file)