Supreme Court - Daily Orders
Mohit Mineral Pvt Ltd Thr Its Account ... vs Union Of India Department Of Revenue ... on 21 January, 2020
Bench: Ashok Bhushan, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.2718 OF 2019
IN
CIVIL APPEAL NO.10177 OF 2018
MOHIT MINERAL PVT. LTD. PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. RESPONDENT(S)
O R D E R
Application for oral hearing is rejected.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
...................J. (ASHOK BHUSHAN) ...................J. (L. NAGESWARA RAO) New Delhi, January 21, 2020 Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.01.21 17:16:09 IST Reason: ITEM NO.1001 SECTION XIV-A 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.2718/2019 in C.A. No.10177/2018 (Arising out of impugned final judgment and order dated 03-10-2018 in C.A. No.10177/2018 passed by the Supreme Court Of India) MOHIT MINERAL PVT LTD Petitioner(s) VERSUS UNION OF INDIA & ANR. Respondent(s) (FOR ADMISSION and IA No.158452/2018-ORAL HEARING) Date : 21-01-2020 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE L. NAGESWARA RAO By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. The review petition is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of. (ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)