Supreme Court - Daily Orders
State Of West Bengal vs Afcons Infrastructure Ltd. on 7 August, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.8640 OF 2012
STATE OF WEST BENGAL … APPELLANT
Versus
AFCONS INFRASTRUCTURE LTD. … RESPONDENT
WITH
CIVIL APPEAL No.8664 OF 2012
O R D E R
At the commencement of hearing, learned counsel for the
parties submitted that the issue raised in these appeals is similar
to the one decided by this Court on 26.09.2018 in C.A.Nos.7710-7713
of 2013 – P.Radha Bai and Others vs. P.Ashok Kumar and Another.
Learned counsel further submitted that the instant appeals be
disposed of in similar terms.
In view of the above, the instant appeals are disposed of
in terms of the order passed by this Court on 26.09.2018 in
C.A.Nos.7710-7713 of 2013 – P.Radha Bai and Others vs. P.Ashok Kumar
and Another.
The detailed reasons recorded in the order passed in
C.A.Nos.7710-7713 of 2013 shall be read as part of this order.
.........................J.
(N.V.RAMANA)
................…….....J.
(MOHAN M.SHANTANAGOUDAR)
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2019.08.13
16:51:02 IST
Reason:
.......................J.
(AJAY RASTOGI)
NEW DELHI;
AUGUST 07, 2019.
ITEM NO.103 COURT NO.3 SECTION XVI
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).8640/2012
STATE OF WEST BENGAL Appellant(s)
VERSUS
AFCONS INFRASTRUCTURE LTD. Respondent(s)
WITH
C.A. No. 8664/2012 (XVI)
Date : 07-08-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Appellant(s) Mr.Suhaan Mukerji, Adv.
Ms.Astha Sharma, Adv.
Mr.Amit Verma, Adv.
Mr.Abhishek Manchanda, Adv.
Ms.Kajal Dalal, Adv.
Mr.Prastut Dalvi, Adv.
Ms.Dimple Nagpal, Adv.
Mr.Naveen Kumar, Adv.
For M/S.PLR Chambers And Co., AOR
For Respondent(s) Mr.Ajit Kumar Sinha, Sr.Adv.
Mr.Pijush K.Roy, Adv.
Mrs.Kakali Roy, Adv.
Mr. Rajan K.Chourasia, AOR
UPON hearing the counsel the Court made the following
O R D E R
The instant appeals are disposed of in terms of the order passed by this Court on 26.09.2018 in C.A.Nos.7710-7713 of 2013 – P.Radha Bai and Others vs. P.Ashok Kumar and Another.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR
(Signed order is placed on the file)