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[Cites 1, Cited by 4]

Supreme Court of India

S.B.P. & Company vs Patel Engineering Ltd. & Anr on 19 July, 2005

Equivalent citations: 2005 AIR SCW 5931, 2005 (6) SCC 288, (2005) 6 SCALE 607, (2005) 2 ARBILR 630

Bench: R.C. Lahoti, Arun Kumar, G.P. Mathur, C.K. Thakker

           CASE NO.:
Appeal (civil)  4168 of 2003

PETITIONER:
S.B.P. & COMPANY

RESPONDENT:
PATEL ENGINEERING LTD. & ANR. 

DATE OF JUDGMENT: 19/07/2005

BENCH:
R.C. LAHOTI CJI & ARUN KUMAR & G.P. MATHUR & C.K. THAKKER & P.K.I.
BALASUBRAMANYAN

JUDGMENT:

JUDGMENT 2005(6)SCC 288 = 2005(6) SCALE 607 with Nos. 4169-73 of 2003, 4076 of 2004, SLPs (C) Nos. 3205, 14033-34 of 2004, 21272-73 of 2002, 14207 of 2003 and CA No. 3777 of 2003

1. After hearing the learned counsel for the parties, we are of the opinion that the cases may call for reconsideration of the decision of this Court in Konkan Rly. Corpn. Ltd. v. Rani Construction (P) Ltd. (2002) 2 SCC 388 in particular the view taken in paras 18 to 21 thereof, which is by a Constitution Bench.

2. Be placed before a seven-Judge Bench.