Supreme Court - Daily Orders
Bangalore Metro Rail Corporation ... vs Jmc Atepl Joint Venture on 27 January, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi
ITEM NO.13 Court 2 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 6125/2021
(Arising out of impugned final judgment and order dated 25-02-2021
in CMA No. 7/2020 passed by the High Court of Karnataka at
Bengaluru)
BANGALORE METRO RAIL CORPORATION LIMITED Petitioner(s)
VERSUS
JMC ATEPL JOINT VENTURE Respondent(s)
(FOR ADMISSION and I.R. and IA No.53556/2021-EXEMPTION FROM FILING
O.T. and IA No.53558/2021-PERMISSION TO FILE LENGTHY LIST OF DATES
and IA No.53559/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS
/ANNEXURES )
Date : 27-01-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Gopal Jain, Sr. Adv.
Mr. Arvind Kamat, Sr. Adv.
Mr. Pai Amit, AOR
Mr. Nikit Bala, Adv.
Mr. Pankhuri Bhardwaj, Adv.
Ms. Bhavana Duhoon, Adv.
Ms. Ranu Purohit, Adv.
For Respondent(s) Mr.Jaideep Gupta , Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Dr. Sunil Mittal, Adv.
Mr. Rishabh Parikh, Adv.
Mr. Rohan Talwar, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified List on 17.02.2022.
Digitally signed by
Rajni Mukhi
Date: 2022.01.27
17:00:42 IST
Reason:
(RAJNI MUKHI) (RAM SUBHAG SINGH) COURT MASTER (SH) BRANCH OFFICER