Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 934 OF 2022
IN
CIVIL APPEAL NOS. 4139 OF 2020
Export Credit Guarantee Corporation (ECGC) Limited …Petitioner
Versus
Haris Marine Products …Respondent
O R D E R
Application seeking oral hearing in the Review Petition is dismissed.
After considering the facts on record and the rival submissions, by its
detailed judgment dated 25.04.2022, this Court allowed the appeal, which
judgment is now subject matter of the instant Review Petition.
We have gone through the grounds raised in the Review Petition but
Signature Not Verified
Digitally signed by do not find any error apparent on record to justify interference.
NEETU KHAJURIA
Date: 2022.09.03
15:25:21 IST
Reason:
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This Review Petition is therefore dismissed.
…………………………….CJI.
[Uday Umesh Lalit]
……………………………….J.
[S. Ravindra Bhat]
……………………………….J.
[Pamidighantam Sri Narasimha]
New Delhi;
th
30 August, 2022.