Supreme Court - Daily Orders
M/S Jmc Projects (India) Ltd. vs Madhya Pradesh Road Development ... on 27 September, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
ITEM NO.47 COURT NO.5 SECTION IV-A
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. 4789/2019
(Arising out of impugned final judgment and order dated 24-10-2018
in ARBA No. 10/2013 passed by the High Court of M.P. Principal Seat
at Jabalpur)
M/S JMC PROJECTS (INDIA) LTD. Petitioner(s)
VERSUS
MADHYA PRADESH ROAD DEVELOPMENT CORPORATION Respondent(s)
(With IA No. 27517/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 27515/2019 - EXEMPTION FROM FILING O.T.)
Date : 27-09-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Rishabh Sancheti, Adv.
Ms. Padma Priya, Adv.
Mr. Anchit Bhandari, Adv.
Mr. K. Paari Vendhan, AOR
For Respondent(s)
Mr. Prashant Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
The matter stands adjourned by one week as prayed for in the letter circulated by the learned counsel for the respondent.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.10.01 10:21:48 IST Reason: