Supreme Court - Daily Orders
Posco Engineering And Construction ... vs Sinew Developers Pvt. Ltd. on 4 November, 2019
Bench: R. Banumathi, A.S. Bopanna
1
ITEM NO.16 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 25412/2019
(Arising out of impugned final judgment and order dated 21-06-2019
in NOM No. 368/2019 in CAP No.238 of 2019 passed by the High Court
Of Judicature At Bombay)
POSCO ENGINEERING AND CONSTRUCTION INDIA PVT. LTD. Petitioner(s)
VERSUS
SINEW DEVELOPERS PVT. LTD. Respondent(s)
(FOR ADMISSION and Interim Relief)
Date : 04-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Tejas K.,Adv.
Ms. Ila Kapoor,Adv.
Ms. Shruti Sabharwal,Adv.
Ms. Mithali D.,Adv.
Mr. S. S. Shroff, AOR
For Respondent(s) Mr. Gopal Shankaranarayan,Sr.Adv.
Mr. Pranaya Goyal,Adv.
Mr. Vishal Sinha,Adv.
Ms. Apoorva Kaushik,Adv.
Ms. Priyakshi Bhatnagar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Tejas K., learned counsel appearing for the petitioner, who has submitted that the Award amount under various heads is Rs.45,39,00,000/- (Rupees Forty Five Crore Thirty Nine Lakhs) and as such grant of unconditional stay of the operation of Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.11.05 the Award is not justified.
14:46:36 IST Reason:
Having regard to the submissions made at the Bar, issue notice.2
Mr. Pranaya Goyal, learned counsel appears and takes notice on behalf of the respondent. We have heard Mr. Gopal Shankaranarayan, learned senior counsel appearing for the respondent. List the matter on a non-miscellaneous day in the second week of December, 2019.
Learned counsel for the parties shall file additional documents. Learned counsel for the respondent shall file counter affidavit well in advance.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER