Supreme Court - Daily Orders
Shrishti Infrastructure Development ... vs The State Of Madhya Pradesh on 9 August, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
ITEM NO.21 Court 7 (Video Conferencing) SECTION IV-C
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.11428/2021
(Arising out of impugned final judgment and order dated 30-06-2021
in WP No. 10786/2021 passed by the High Court Of M.P. Principal
Seat at Jabalpur)
SHRISHTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No.87425/2021-EXEMPTION FROM FILING O.T.)
Date : 09-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. P. S. Patwalia, Sr. Adv.
Mr. K. B. Upadhayay, Adv.
Mr. S. N. Tripathi, Adv.
Mr. S. R. Setia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The special leave petition is accordingly dismissed. Pending application stands disposed of.
(RASHMI DHYANI) (POONAM VAID)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.08.10
17:26:02 IST
Reason: