Supreme Court - Daily Orders
The Principal Secretary To Government ... vs M/S Consolidated Engineering ... on 5 January, 2017
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
ITEM NO.22 COURT NO.1 SECTION IVA
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).38377/2016
(Arising out of impugned final judgment and order dated 05/08/2016
in MFA No. 6155/2012 passed by the High Court Of Karnataka At
Bangalore)
THE PRINCIPAL SECRETARY TO GOVERNMENT IRRIGATION
DEPARTMENT (MINOR IRRIGATION), GOVERNMENT OF
KARNATAKA & ANR. Petitioner(s)
VERSUS
M/S CONSOLIDATED ENGINEERING ENTERPRISES & ANR. Respondent(s)
(With interim relief and office report)
Date : 05/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. S.N. Bhat,Adv.
Mr. M.S. Bhagwat,Adv.
Mr. D.p. Chaturvedi,Adv.
Mr. Prithveesh M.K.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Post for hearing on 20th January, 2017, subject to the condition that the objections raised by the Registry have been removed by that time.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.01.05 17:05:23 IST Reason: