Supreme Court - Daily Orders
Rashtriya Ispat Nigam Ltd vs Delhi Development Authority on 10 December, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.115 COURT NO.15 SECTION XIV-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.3009/2016
RASHTRIYA ISPAT NIGAM LTD. Appellant(s)
VERSUS
DELHI DEVELOPMENT AUTHORITY Respondent(s)
Date : 10-12-2025 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE MANMOHAN
For Appellant(s) : M/S. K J John And Co, AOR
Mr. Amarjit Singh Bedi, Adv.
Ms. Surekha Raman, Adv.
Mr. Srisatya Mohanty, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Sidharth Nair, Adv.
Mr. Harshit Singh, Adv.
Mr. Yashwant Sanjenbam, Adv.
For Respondent(s) :Mr. Kailash Vasdev, Sr. Adv.
Ms. Malvika Kapila, AOR
Ms. Harbani Shinh, Adv.
Ms. Tanwangi Shukla, Adv.
Ms. Apoorva Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The present being a dispute between a public sector unit and an authority established under an Act of Parliament, the learned counsel for the parties seek adjournment to ascertain as to whether effort can be made for resolution of dispute in terms of OA No.DPE-02/0001/2023-AMRCD/FTS-13578, Government of India, Ministry of Finance, Signature Not Verified Department of Public Enterprises dated 17.12.2024.
Digitally signed by NEETU KHAJURIA Date: 2025.12.15Adjourned to 11.02.2026.
15:32:57 IST Reason:
(KRITIKA TIWARI) (KOMAL)
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