Supreme Court - Daily Orders
Balaji Ventures Pvt. Ltd. vs Maharashtra State Power Generation ... on 11 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.15 Court 12 (Video Conferencing) 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). 1616/2022
(Arising out of impugned final judgment and order dated 24-01-2022
in WP No. 5260/2021 passed by the High Court Of Judicature at
Bombay At Nagpur)
BALAJI VENTURES PVT. LTD. Petitioner(s)
VERSUS
MAHARASHTRA STATE POWER GENERATION COMPANY LTD. & ANR.Respondent(s)
(FOR ADMISSION and I.R. and IA No.15309/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
SLP(C) No. 1673/2022 (IX)
(FOR ADMISSION and I.R. and IA No.16069/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Dhruv Mehta, Senior Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Gagan Sanghi, Adv.
Mr. D.V. Chauhan, Adv.
Mr. Nikhil Kirtane, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. The detailed order shall follow.
Signature Not Verified Digitally signed by Jatinder Kaur Date: 2022.02.11(JATINDER KAUR) 16:49:45 IST Reason: (NISHA TRIPATHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER