Supreme Court - Daily Orders
M/S Mht L&S & Pph Joint Venture Ltd vs Superintendent Of Police on 12 March, 2014
v
ITEM NO.6-C (M) COURT NO.6 SECTION XIA
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 (Civil) No(s).6910/2014
(From the judgement and order dated 11/02/2014 in WPC No.563/2014 of The
HIGH COURT OF ORISSA AT CUTTACK)
M/S MHT L&S & PPH JOINT VENTURE LTD Petitioner(s)
VERSUS
SUPERINTENDENT OF POLICE & ORS Respondent(s)
(With prayer for interim relief)
Date: 12/03/2014 This Petition was called on for mentioning today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Dhruv Mehta,Sr.Adv.
Mr. Nikilesh Ramachandran,Adv.
Mr. Sagar Pradhan,Adv.
Mr. Gitanju Suraj,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the order impugned. The special leave petition is accordingly dismissed.
We make it clear that the disposal of the writ petition as also the present special leave petition shall not prevent the petitioner seeking such other redress as may be legally permissible in an appropriate proceedings before the appropriate forum.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |