Supreme Court - Daily Orders
Cj Darcl Logistics Limited vs Bharat Heavy Electricals Ltd on 5 May, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.33 COURT NO.1 SECTION IV-C
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. 7393/2025
[Arising out of impugned final judgment and order dated 03-12-2024
in IA No. 13899/2023 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
CJ DARCL LOGISTICS LIMITED Petitioner(s)
VERSUS
BHARAT HEAVY ELECTRICALS LTD Respondent(s)
FOR ADMISSION
Date : 05-05-2025 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Jatin, AOR
Mr. Karan Jain, Adv.
Mr. Varun Panwar, Adv.
Mr. Rajesh Jha, Adv.
For Respondent(s) Mr. Sahil Tagotra, AOR
Ms. Shreya Kasera, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel for the respondent prays for and is granted three weeks’ time to file a counter affidavit/reply.
Rejoinder affidavit, if any, may be filed within two weeks after service of the counter affidavit/reply.
Re-list in the week commencing 11.08.2025. Signature Not Verified (BABITA PANDEY) (R.S. NARAYANAN) Digitally signed by babita pandey Date: 2025.05.06 AR-CUM-PS ASSISTANT REGISTRAR 19:26:19 IST Reason: