Supreme Court - Daily Orders
Bpcl vs B M Motors on 9 October, 2014
Bench: T.S. Thakur, C.Nagappan
1
ITEM NO.Chamber SECTION XI
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. 1944/2014 IN C.A. No. 4595/2014
BPCL Petitioner(s)
VERSUS
M/S. B M MOTORS AND ORS Respondent(s)
Date : 09/10/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE C.NAGAPPAN
BY CIRCULATION
UPON hearing the counsel the Court made the following
O R D E R
The review petition is dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by Shashi Sareen Date: 2014.10.11 05:59:10 ALMT Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.1944 OF 2014 IN CIVIL APPEAL NO.4595 OF 2014 Bharat Petroleum Corporation Ltd. …Petitioner Versus M/s B.M. Motors & Ors. …Respondents ORDER We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 17 th April, 2014. The review petition is, accordingly, dismissed.
..........................…......…………..….J. (T.S. THAKUR) ..........................…......…………..….J. (C. NAGAPPAN) New Delhi October 9, 2014