Supreme Court - Daily Orders
Lishi Yapu vs Drb Infrastructure Pvt. Ltd. on 29 November, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.30 COURT NO.2 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 35936/2022
(Arising out of impugned final judgment and order dated 27-07-2022
in ARBA No. 180/2021 passed by the High Court For The State Of
Telangana At Hyderabad)
LISHI YAPU Petitioner(s)
VERSUS
DRB INFRASTRUCTURE PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.172615/2022-CONDONATION OF DELAY
IN FILING and IA No.172618/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 29-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Kaushik Choudhury, AOR
Mr. K.M. Mahanta, Adv.
Mr. Debashish Dey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly dismissed. Pending application stands disposed of. (ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by ASHA SUNDRIYAL Date: 2022.11.30 17:52:10 IST Reason: