Supreme Court - Daily Orders
Rail Vikas Nigam Limited vs Simplex Infrastructures Ltd on 12 April, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
ITEM NO.14 COURT NO.2 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). 5992/2019
(Arising out of impugned final judgment and order dated 11-12-2018
in ARBP No. 519/2018 passed by the High Court Of Delhi At New
Delhi)
RAIL VIKAS NIGAM LIMITED Petitioner(s)
VERSUS
SIMPLEX INFRASTRUCTURES LTD Respondent(s)
(FOR ADMISSION and I.R. )
Date : 12-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Aman Lekhi, ASG
Mr. Udit Seth, Adv.
Mr. S.K. Dhingra, AOR
Mr. Mahesh Kasan, Adv.
Mr. Anil Seth, Adv.
For Respondent(s) Mr. S.D. Singh, Adv.
Ms. Bharti Tyagi, AOR
Mrs. Meenu Singh , Adv.
Mr. Ram K. Singh, Adv.
Mr. Dhiraj Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.
The question of law is left open.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
Signature Not Verified
A.R.-cum-P.S. Asstt. Registrar
Digitally signed by
CHARANJEET KAUR
Date: 2019.04.12
18:06:54 IST
Reason: