Supreme Court - Daily Orders
The Superintending Engineer, Public ... vs M/S Rpp Infra Project Ltd on 20 February, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.12 COURT NO.5 SECTION XII
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). 5805/2026
[Arising out of impugned final judgment and order dated 16-10-2025
in ARB.A(CAD) No. 18/2024 passed by the High Court of Judicature at
Madras]
THE SUPERINTENDING ENGINEER,
PUBLIC WORKS DEPARTMENT Petitioner(s)
VERSUS
M/S RPP INFRA PROJECT LTD. Respondent(s)
IA No. 43909/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 43911/2026 - EXEMPTION FROM FILING O.T. Date : 20-02-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ALOK ARADHE For Petitioner(s) :Ms. Misha Rohatgi, AOR Mr. Nakul Mohta, Adv.
Ms. Saijal Arora, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R Issue notice confined to the question of interest.
List on 23.02.2026.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by KAPIL TANDON Date: 2026.02.20 16:50:18 IST Reason: