NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  2636 OF 2009 P.G.LALITHAMBIKA                             Appellant(s)

                               VERSUS INDIAN RARE EARTHS LTD. & ORS.                  Respondent(s)

J U D G M E N T

KURIAN, J. 1. Having heard the learned counsel on both sides and having gone through the records produced before us,  we find  no infirmity  in the  impugned Judgment passed by the High Court.

2. The appeal is, hence, dismissed. No costs.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ AMITAVA ROY ]  

New Delhi; November 23, 2017.

ITEM NO.101               COURT NO.5               SECTION XI -A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Civil Appeal  No(s).  2636/2009 P.G.LALITHAMBIKA                                   Appellant(s)                                 VERSUS INDIAN RARE EARTHS LTD. & ORS.                     Respondent(s) Date : 23-11-2017 This appeal was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Romy Chacko, AOR                     For Respondent(s)   Mr. C. N. Sree Kumar, AOR

Mr. Amit Sharma, Adv.  Mr. Antariksh Singh, Adv.  

                        UPON hearing the counsel the Court made the following                              O R D E R

The appeal is dismissed in terms of the signed order.  Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)