Supreme Court - Daily Orders
Gujarat Maritime Board vs L&T Infrastructure Development ... on 31 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.336(MM) COURT NO.10 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). 7874/2016
(Arising out of impugned final judgment and order dated 17/02/2016
in SCA No. 4870/2015 18/02/2016 in SCA No. 4870/2015 passed by the
High Court Of Gujarat At Ahmedabad)
GUJARAT MARITIME BOARD Petitioner(s)
VERSUS
L&T INFRASTRUCTURE DEVELOPMENT PROJECTS LTD. AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and placing addl. facts and documents on record and interim
relief and office report)
Date : 31/08/2016 This petition was mentioned today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Gursharan H. Virk, Adv.
Mr. Nakul Mohta, Adv.
For Mr. Shashibhushan P. Adgaonkar,Adv.
For Respondent(s)
Mr. Gopal Jain, Sr.Adv.
Mr. Devashish Bharuka,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Post this matter on 8th September, 2016 as first item. Let the Bank Guarantee be continued until further orders.
Signature Not Verified Digitally signed by[RENU DIWAN] [SUKHBIR PAUL KAUR] PARVEEN KUMAR Date: 2016.09.03 10:24:47 IST ASSISTANT REGISTRAR A.R.-CUM-P.S. Reason: