Supreme Court - Daily Orders
M/S Bhagwan Dass Khanna Jewellers vs Bhagwan Das Khanna Jewellers Pvt. Ltd. on 9 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NOS.1550-1553 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NOS.13939-13942 OF
2017
M/S BHAGWAN DASS KHANNA JEWELLERS ...PETITIONER(S)
VERSUS
BHAGWAN DAS KHANNA JEWELLERS
PVT. LTD. & ORS. ...RESPONDENT(S)
ORDER
These Review Petitions have been filed against the order dated 4th May, 2017 whereby the Special Leave Petitions were dismissed.
Delay condoned.
We have perused the Review Petitions as well as the grounds in support thereof. In our opinion, no case for review of order dated 4 th May, 2017 is made out. Consequently, the review petitions are dismissed.
....................,J.
(RANJAN GOGOI) ...................,J.
(NAVIN SINHA)
NEW DELHI
AUGUST 09, 2017
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.08.11
16:52:58 IST
Reason:
ITEM NO.605 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. 1550-1553/2017 IN SLP(C) NO. 13939-13942/2017 M/S BHAGWAN DASS KHANNA JEWELLERS PETITIONER(S) VERSUS BHAGWAN DAS KHANNA JEWELLERS PVT. LTD. & ORS. RESPONDENT(S) (FOR ADMISSION AND IA NO.64762/2017-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 09-08-2017 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]