Supreme Court - Daily Orders
Konkan Railway Corporation Limited vs Chenab Bridge Project Undertaking on 17 March, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
SLPC D.282/2023
1
ITEM NO.12 COURT NO.1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.282/2023
(Arising out of impugned final judgment and order dated 23-09-2022
in AN No.458/2019 passed by the High Court of Judicature at Bombay)
KONKAN RAILWAY CORPORATION LIMITED Petitioner(s)
VERSUS
CHENAB BRIDGE PROJECT UNDERTAKING Respondent(s)
(With I.R. and IA No.41081/2023-CONDONATION OF DELAY IN REFILING/
CURING THE DEFECTS and IA No.41082/2023-PERMISSION TO FILE LENGTHY
LIST OF DATES and IA No.41083/2023-APPLICATION FOR EXEMPTION FROM
FILING TYPED DOCUMENTS)
Date : 17-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Ms. Rukhmini Bobde, Adv.
Ms. Soumya Priyadarshinee, Adv.
Mr. Ankit Ambasta, Adv.
Mr. Amit Shrivastava, Adv.
Mr. Amlaan Kumar, Adv.
Mr. Vishal Prasad, AOR
For Respondent(s) Mr. Manu Seshadri, Adv.
Mr. Aveak Ganguly, Adv.
Signature Not Verified
Ms. Pallavi Anand, Adv.
Digitally signed by Mr. Abhijit Lal, Adv.
CHETAN KUMAR
Date: 2023.03.20
18:41:44 IST
Reason:
SLPC D.282/2023
2
Ms. Soumya Shering, Adv.
Mr. Mithu Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Issue notice.
3 Mr Manu Seshadri, counsel appears on behalf of the respondent on caveat
and waives service.
4 Counter affidavit shall be filed within a period of three weeks.
5 Pending further orders, there shall be a stay of the operation of the
impugned judgment of the High Court dated 23 September 2022 in AN No 458 of 2019.
6 List the Special Leave Petition on 17 April 2023.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar