Supreme Court - Daily Orders
M/S.Sharma & Associates Contractors ... vs Progressive Constructions Ltd. on 27 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.36 COURT NO.7 SECTION XIV
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). 716/2012
M/S.SHARMA & ASSOCIATES CONTRACT.(P)LTD. Petitioner(s)
VERSUS
PROGRESSIVE CONSTRUCTIONS LTD. Respondent(s)
(with interim relief and office report)
Date : 27/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. S.B. Upadhyay, Sr.Adv.
Mr. Nishant Kumar, Adv.
Mr. Aditya Vashisth, Adv.
Mr. Ambar Qamaruddin,Adv.
For Respondent(s)
Mr. Kunal Dutta, Adv.
Ms. Momota Devi Oinam,Adv. (Not present)
UPON hearing the counsel the Court made the following
O R D E R
Arguments heard.
Leave granted.
Judgment reserved.
Learned counsel for the parties may file their written submissions within one week.
Signature Not Verified[MALA KUMARI SHARMA] [SUKHBIR PAUL KAUR] Digitally signed by SUKHBIR PAUL KAUR Date: 2017.01.27 COURT MASTER A.R.-CUM-P.S. 16:12:47 IST Reason:
Books referred :
1997 (4) SCC 693 (Paragraphs 11 and 12) 2001 (6) SCC (Paragraphs 4 and 5)