Supreme Court - Daily Orders
Delhi State Industrial And ... vs Bls Summer Joint Venture on 4 October, 2019
Bench: Arun Mishra, S. Ravindra Bhat
ITEM NO.8 COURT NO.4 SECTION XIV
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). 23351/2019
(Arising out of impugned final judgment and order dated 12-03-2019
in FAO(OS)(COMM) No. 264/2018 passed by the High Court of Delhi at
New Delhi)
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD Petitioner(s)
VERSUS
BLS SUMMER JOINT VENTURE Respondent(s)
(FOR ADMISSION and I.R. and IA No.143850/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 04-10-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. Deepak Prakash, AOR
Mr. Vinod Diwakar, Adv.
Mr. Nikhil Balan, Adv.
Mr. Pawan Kumar Dabas, Adv.
Mr. Nachiketa Vajpayee, Adv.
Ms. Divyangna Malik, Adv.
Ms. Ekta Sharma, Adv.
Mr. Raneev Dahiya, Adv.
Mr. Sidharth Sen, Adv.
Mr. B.N. Dubey, Adv.
For Respondent(s)
Mr. Maninder Singh, Sr. Adv.
Mr. Ashish Dholakia, Adv.
Mr. Akash Panwar, Adv.
Mr. Nagarkatti Kartik Uday, AOR
UPON hearing the counsel the Court made the following
O R D E R
We see no ground to interfere with the impugned order. Signature Not Verified The Special Leave Petition is dismissed.
Digitally signed byMANISH SETHI Date: 2019.10.05 14:17:11 IST Reason: Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (JAGDISH CHANDER)
COURT MASTER (SH) BRANCH OFFICER