Supreme Court - Daily Orders
Indus Engineering And Construction ... vs National Building Construction ... on 7 December, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy
ITEM NO.37 COURT NO.6 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). 33250/2015
(Arising out of impugned final judgment and order dated 06/08/2015
in FA No. 4090/1998 passed by the High Court of Gujarat at
Ahmedabad)
INDUS ENGINEERING AND CONSTRUCTION COMPANY Petitioner(s)
VERSUS
NATIONAL BUILDING CONSTRUCTION CORPORATION LTD. Respondent(s)
(with interim relief and office report)
Date : 07/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Huzefa Ahmadi,Sr.Adv.
Mr. Anil K. Sharma,Adv.
Mr. Praveen Chaturvedi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, the operation of the impugned judgment and order shall remain stayed, until further orders.
Tag with SLP(C) No.26209/2015.
(NARENDRA PRASAD) (SUMAN JAIN) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.12.09 14:41:47 IST Reason: