Supreme Court - Daily Orders
Bla Projects Private Limited vs Asansol Durgapur Development ... on 17 January, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.26 COURT NO.1 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 1185/2025
[Arising out of impugned final judgment and order dated 12-12-2024
in FMAT (ARBAWARD) No. 18/2024 passed by the High Court at
Calcutta]
BLA PROJECTS PRIVATE LIMITED Petitioner(s)
VERSUS
ASANSOL DURGAPUR DEVELOPMENT AUTHORITY Respondent(s)
FOR ADMISSION and I.R.
Date : 17-01-2025 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Ms. Meenakshi Arora, Sr. Adv.
Mr. Debojyoti Bhattacharya, Adv.
Mr. Debdeep Sinha, Adv.
Mrs. Momota C. Bhattacharya, Adv.
Mr. Chandratanay Chaube, Adv.
Ms. Shalini Kaul, AOR
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
We do not find any good ground and reason to interfere with the impugned judgment and, hence, the special leave petition is dismissed.
We request the trial Court to decide the objections expeditiously.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2025.01.17 16:53:35 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR