Supreme Court - Daily Orders
M/S Balaji Pressure Vessels Pvt. Ltd. vs Bharat Petroleum Corporation Ltd. on 5 August, 2019
Bench: R. Banumathi, A.S. Bopanna
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ITEM NO.16+57 COURT NO.7 SECTION IX
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(s). 17331/2019
(Arising out of impugned final judgment and order dated 15-03-2019
in AN No. 263/2015 passed by the High Court Of Judicature At
Bombay)
M/S BALAJI PRESSURE VESSELS PVT. LTD. Petitioner(s)
VERSUS
BHARAT PETROLEUM CORPORATION LTD. Respondent(s)
(FOR ADMISSION )
WITH
SLP(C) No. 17931/2019 (IX)
(FOR ADMISSION)
SLP(C)No. 17749 of 2019
SLP(C)No. 18504 of 2019
SLP(C)No. 17746 of 2019
SLP(C)No. 18106 of 2019
Diary No. 23307 of 2019
Date : 05-08-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Jaideep Gupta,Sr.Adv.
Mr. Pradeep Aggarwal,Adv.
Mr. Lal Pratap Singh,Adv.
Mr. Arjun Aggarwal,Adv.
Mr. Umesh Pratap Singh,ADv.
Ms. Ruchi Kohli, AOR
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by MADHU BALA Date: 2019.08.06 17:29:23 IST Reason: We have heard learned senior counsel for the petitioner and perused the relevant material. 2
We do not find any good ground warranting interference with the impugned order. The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER