Supreme Court - Daily Orders
M/S Tarachand Logistics Solutions ... vs Rashtriya Ispat Nigam Limited (Rinl) on 22 August, 2025
ITEM NO.803 COURT NO.8 SECTION XII-A
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.21732/2023
[Arising out of impugned final judgment and order dated 20-06-2023
in CCA No. 5/2022 passed by the High Court of Andhra Pradesh at
Amravati]
M/S TARACHAND LOGISTICS SOLUTIONS LIMITED NOW TARACHAND
INFRALOGISTIC SOLUTIONS LTD.Petitioner(s)
VERSUS
RASHTRIYA ISPAT NIGAM LIMITED (RINL) & ORS. Respondent(s)
Date : 22-08-2025 This petition was mentioned today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) : Mr. Dinkar Kalra, AOR
For Respondent(s) : M/S. K J John And Co, AOR
UPON being mentioned the Court made the following
O R D E R
Not to be deleted from the notified date i.e. 29.8.2025.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
CHANDRESH
Date: 2025.08.23
14:19:34 IST
Reason: