Supreme Court - Daily Orders
M/S Reshmi Constructions vs N.T.P.C. Ltd. on 9 July, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.4 COURT NO.9 SECTION XI-A
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). 14296-
14297/2019
(Arising out of impugned final judgment and order dated 19-03-2019
in RP No. 275/2019 19-03-2019 in RP No. 276/2019 passed by the High
Court Of Kerala At Ernakulam)
M/S RESHMI CONSTRUCTIONS Petitioner(s)
VERSUS
N.T.P.C. LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 09-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Wills Mathews, Adv.
Mr. Karthik S.D., Adv.
Mr. Shaji Sebastian, Adv.
Mr. Paul John Edison, Adv.
Mr. Ashish Kumar Sinha, Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court.
The Special Leave Petition is dismissed accordingly.
Pending applications, if any, stand disposed of.
5 Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.07.10 15:45:31 IST Reason: (DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)