Food Corporation Of India vs Itc Limited
2019 Latest Caselaw 1544 Del

    * IN THE HIGH COURT OF DELHI AT NEW DELHI
    %                             Date of decision: 15th March, 2019

+    LPA 282/2017
     FOOD CORPORATION OF INDIA
                                                                  ..... Petitioner

                            Through:   Mr. Om Prakash, Adv. with
                                       Mr. Pradeep Kumar Tripathi &
                                       Mr. Abhishek, Adv.
                   versus

     ITC LIMITED
                                                                ..... Respondent

                            Through:   Mr. Arvind Nigam, Sr. Adv. with Mr.
                                       L.K. Bhushan, Ms. Aditi Awasthy &
                                       Mr. Mohti Sharma, Advs.

    CORAM:
    HON'BLE THE CHIEF JUSTICE
    HON'BLE MR. JUSTICE V. KAMESWAR RAO

    V. KAMESWAR RAO, J. (ORAL)

Rev. Pet. 111/2019

1. This is a review petition filed by the Food Corporation of India seeking review of order dated February 08, 2019. The learned counsel for the petitioner states that in para 8 of the order this Court had recorded "the only submission made by Mr. Om Prakash, learned counsel appearing for the appellant Food Corporation of India" is not correct as he had raised an issue of the maintainability of the petition.

2. We are not impressed by the submission made by the counsel as that is the submission made and so recorded in para 8 and also answered by us in para 10.

3. We do not see any reason to review the order dated

February 08, 2019. The review petition is dismissed.

V. KAMESWAR RAO, J

CHIEF JUSTICE

MARCH 15, 2019/ak