Supreme Court - Daily Orders
The State Of Chhattisgarh vs M/S Kmc Construction Limited on 3 July, 2018
Bench: Adarsh Kumar Goel, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NOS.1651-1653 OF 2018
IN
CIVIL APPEAL NOS.4257-4259 OF 2018
THE STATE OF CHHATTISGARH & ANR. APPELLANT(S)
VERSUS
M/S KMC CONSTRUCTION LIMITED RESPONDENT(S)
O R D E R
In the order dated 18.04.2018, instead of M.P. Arbitration Tribunal, the words Chhattisgarh Arbitration Tribunal may be read.
Time in terms of the order is extended by four weeks from today.
Miscellaneous applications stand disposed of. Office Report ordered accordingly.
..........................J. [ADARSH KUMAR GOEL] ..........................J. [S. ABDUL NAZEER] NEW DELHI 3rd July, 2018 Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.07.04 16:16:17 IST Reason: ITEM NO.56 COURT NO.9 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. No.1651-1653/2018 in C.A. No(s). 4257-4259/2018 THE STATE OF CHHATTISGARH & ANR. Appellant(s) VERSUS M/S KMC CONSTRUCTION LIMITED Respondent(s) Date : 03-07-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Apoorv Kurup, AOR For Respondent(s) Mr. Hitendra Nath Rath, AOR UPON hearing the counsel the Court made the following O R D E R In the order dated 18.04.2018, instead of M.P. Arbitration Tribunal, the words Chhattisgarh Arbitration Tribunal may be read.
Time in terms of the order is extended by four weeks from today.
Miscellaneous applications stand disposed of. Office Report ordered accordingly.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)