Supreme Court - Daily Orders
M/S. Madhav Structural Engineering ... vs The Vice Chairman And Managing ... on 27 July, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.601 COURT NO.5 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). 20399/2016
(Arising out of impugned final judgment and order dated 16/06/2016
in AP No.584/2016 passed by the High Court Of Bombay)
M/S. MADHAV STRUCTURAL ENGINEERING LTD. Petitioner(s)
VERSUS
THE VICE CHAIRMAN AND MANAGING DIRECTOR, MAHARASHTRA
STATE ROAD DEVELOPMENT CORPORATION LTD. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 27/07/2016 This petition was taken up on mentioning today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Dr. Aniruddha Rajput, Adv.
Mr. Yashraj Bundela, Adv.
Mr. Karunakar Mahalik,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
The special leave petition is dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(Sanjay Kumar-II) (Rajinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.07.27
16:04:17 IST
Reason: