Supreme Court - Daily Orders
M/S Mbl Infrastructures Ltd vs Ircon International Ltd. on 3 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 28465/17
1
ITEM NO.27 COURT NO.1 SECTION XVI
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.28465/2017
(Arising out of impugned final judgment and order dated 01-03-2017
in GA No. 461/2017 passed by the High Court at Calcutta)
M/S MBL INFRASTRUCTURES LTD Petitioner(s)
VERSUS
IRCON INTERNATIONAL LTD. Respondent(s)
Date : 03-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Amit Sibal, Sr. Adv.
Ms. Anusuya Salwan, Adv.
Ms. Shruti Bist, Adv.
Ms. S. Janani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, subject to the petitioner depositing a sum of Rs.1,50,00,000/- (Rupees one crore and fifty lakhs only) before the Registry of this Court within four weeks hence. The amount that has been deposited before the High Court of Calcutta, shall be adjusted towards the deposit of Rs.1,50,00,000/- and, therefore, in actuality, the petitioner Signature Not Verified shall deposit a sum of Rs.75,00,000/- (Rupees seventy-five Digitally signed by CHETAN KUMAR Date: 2017.11.06 18:06:25 IST Reason: lakhs only) before this Court. In case the petitioner, fails to deposit the amount in the stipulated time frame, the special leave petition shall stand dismissed without further reference to this Court.
SLP(C) 28465/17 2 We may further reiterate that the petitioner shall not present any application before the High Court for withdrawal of the amount already deposited before it. It is open to the petitioner to file the present order before the concerned executing court.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar