Supreme Court - Daily Orders
Power Company Of Karnataka Ltd. vs Udupi Power Corporation Ltd. on 10 August, 2022
Author: Chief Justice
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)NO……………………….OF 2022
(@ DIARY NO. 11937 OF 2022)
IN
CIVIL APPEAL NO. 838 OF 2021
POWER COMPANY OF KARNATAKA LTD. …… PETITIONER
VERSUS
UDUPI POWER CORPORATION LTD. & ORS. …… RESPONDENTS
WITH
REVIEW PETITION (CIVIL) NO………………………OF 2022
(@ DIARY NO. 11994 OF 2022)
IN
CIVIL APPEAL NO. 842 OF 2021
O R D E R
Applications seeking grant of oral hearing in open Court are rejected.
Delay condoned.
The present petitions have been filed by the petitioner seeking review of order dated 08.02.2022 whereby this Court dismissed the appeals filed by the petitioner herein.
Having carefully gone through the petitions for review and Signature Not Verified the Digitally signed by Rajni Mukhi papers connected therewith, we do not find any ground Date: 2022.08.17 18:42:36 IST Reason:
warranting review of order dated 08.02.2022.1
The review petitions are, therefore, dismissed on merits.
Pending application(s) shall stand disposed of.
……………………………………………CJI.
(N.V. RAMANA) .…………………………………………………J. (A.S.BOPANNA) …………………………………………………J. (HIMA KOHLI) New Delhi;
AUGUST 10, 2022
2
ITEM NO.1009 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No. 11937/2022 IN CIVIL APPEAL NO. 838 OF 2021 POWER COMPANY OF KARNATAKA LTD. Petitioner(s) VERSUS UDUPI POWER CORPORATION LTD. & ORS. Respondent(s) (IA No. 73510/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 58606/2022 - EX-PARTE STAY AND IA No. 58607/2022 - ORAL HEARING) WITH Diary No(s). 11994/2022 (XVII) IN CIVIL APPEAL NO. 842 OF 2021 (FOR APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT ON IA 58751/2022, FOR EX-PARTE STAY ON IA 58754/2022 , FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 73500/2022) Date : 10-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MS. JUSTICE HIMA KOHLI By Circulation UPON perusing papers the Court made the following O R D E R Applications seeking grant of oral hearing in open Court are rejected.
Delay condoned.
The Review Petitions are dismissed on merits in terms of signed order.
Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file) 3