IFCI LTD Vs. CEYLON BISCUIT AND OTHERS

JUDGEMENT

(1.) Review PETITION No.348/2016

(2.) The Review Petitioner before this Court, M/s Bakeman Industries Pvt. Ltd. was duly represented through counsel when the above order came to be passed. Aggrieved by the aforenoted order, the Review Petitioner filed a Special Leave Petition (Civil) No.7889/2013. This SLP was disposed of on 11.07.2016. The following order was passed:-

(3.) As is apparent from the above order, the Review Petitioner had withdrawn the SLP with permission to make submissions before this Court which as per it, had not been considered.