Supreme Court - Daily Orders
Khadi & Village Industries Commission vs Saraswati Ram Krishan Dalmia on 11 March, 2014
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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
REVIEW PETITION (C) NO(s). 599 OF 2014 IN SLP(C) 19646/2013
KHADI & VILLAGE INDUSTRIES COMMISSION Petitioner(s)
VERSUS
SARASWATI RAM KRISHAN DALMIA & ORS Respondent(s)
(With appln(s) for interim stay
Date: 11/03/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed in terms of the signed order.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.599 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.19646 OF 2013 |KHADI AND VILLAGE INDUSTRIES COMMISSION |Petitioner(s) | Versus |SARASWATI RAM KRISHAN DALMIA AND OTHERS |Respondent(s) | O R D E R The present review petition has been filed seeking review of the Order dated 1.11.2013 whereby the Special Leave Petition filed by the petitioner was dismissed.
The application for interim stay is rejected. Having gone through the review petition and the connected papers, we do not find any ground to review the aforementioned order. The review petition is, accordingly, dismissed.
.................................J. (Surinder Singh Nijjar) .................................J. (Fakkir Mohamed Ibrahim Kalifulla) New Delhi, March 11, 2014