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.
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
Advocate List
Bench
- HON'BLE JUSTICE ALTAMAS KABIR
- HON'BLE JUSTICE AFTAB ALAM
Eq Citations
- [2009] 10 SCR 625
- (2009) 16 SCC 659
- LQ/SC/2009/1856
Head Note
Limitation Act, 1963 — S. 5 — Review petition — Dismissal of, in terms of signed order
