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Tata Power Company Ltd. And Another v. Reliance Energy Ltd. And Others

Tata Power Company Ltd. And Another
v.
Reliance Energy Ltd. And Others

(Supreme Court Of India)

Petition (C) No. 1468 of 2009 in Civil Appeal No. 2898 of 2006 | 16-09-2009

1. The Review Petition is dismissed in terms of the signed order.

2. We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.

3. Hence, the Review Petition is dismissed.

Advocates List

None.

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE JUSTICE ALTAMAS KABIR

HON'BLE JUSTICE AFTAB ALAM

Eq Citation

[2009] 10 SCR 625

(2009) 16 SCC 659

LQ/SC/2009/1856

HeadNote

Limitation Act, 1963 — S. 5 — Review petition — Dismissal of, in terms of signed order

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