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M/S C And C Constructions Ltd. vs Ircon International Ltd. on 12 September, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.40                          COURT NO.8                 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).   13115/2021

     (Arising out of impugned final judgment and order dated 01-03-2021
     in FAO(OS)(COMM) No. 36/2021 passed by the High Court Of Delhi At
     New Delhi)

     M/S C AND C CONSTRUCTIONS LTD.                                  Petitioner(s)
                                                VERSUS

     IRCON INTERNATIONAL LTD.                           Respondent(s)
     (FOR ADMISSION and I.R. and IA No.105802/2021-PERMISSION TO FILE
     LENGTHY LIST OF DATES, IA No. 105802/2021 - PERMISSION TO FILE
     LENGTHY LIST OF DATES)

     Date : 12-09-2023 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                         HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)             Mr. Vikas Goel, Adv.
                                   Mr. Tarun Dua, Adv.
                                   Mr. Ritesh Sharma, Adv.
                                   Mr. Pragun Dua, Adv.
                                   Mr. Deepal Hoda, Adv.
                                   Mr. Rahul Shyam Bhandari, AOR

     For Respondent(s)             Mr. Mr. Gaurav Pachnanda, Sr. Adv.
                                   Mr. Sidhant Goel, Adv.
                                   Mr. Mohit Goel, Adv.
                                   Mr. Shubham Saxena, Adv.
                                   Mr. Jyotika Jain, Adv.
                                   Mr. Karmanya Dev Sharma, Adv.
                                   Mr. Sahil Tagotra, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Leave granted.

Parties shall file written submissions not exceeding 5 pages along with indicating appropriate cross-references to the record within four weeks.

List for hearing on 31.10.2023.

     (NEETA SAPRA)                                                (BEENA JOLLY)
     COURT MASTER (SH)                                           COURT MASTER (NSH)