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Consolidated Construction Consortium ... vs Software Technology Parks Of India on 25 September, 2023

Bench: Abhay S. Oka, Pankaj Mithal

     ITEM NO.52                                   COURT NO.11                      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).      1544/2021

     (Arising out of impugned final judgment and order dated 08-08-2019
     in OSA No. 157/2019 passed by the High Court of Judicature at
     Madras)

     CONSOLIDATED CONSTRUCTION CONSORTIUM LIMITED                                  Petitioner(s)

                                                          VERSUS

     SOFTWARE TECHNOLOGY PARKS OF INDIA                                            Respondent(s)

     (IA   No.    95769/2020   -    PERMISSION   TO   FILE   ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES, IA No. 112405/2021 - PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 90367/2020 -
     PERMISSION TO FILE LENGTHY LIST OF DATES)

     Date : 25-09-2023 This matter was called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE ABHAY S. OKA
                              HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)                     Mrs. Swati Bansal, Adv.
                                           Mr. Rangarajan R, Adv.
                                           Mr. Rajesh Kumar, AOR

     For Respondent(s)                     Mr. Vinay Mohan Sharma, Adv.
                                           Mr. Ravinder Kumar Yadav, AOR
                                           Mrs. Arti Anupriya, Adv.
                                           Mr. Kartikey, Adv.
                                           Mr. Raghav Anthwal, Adv.
                                           Mr. Paras Juneja, Adv.
                                           Mr. Vineet Yadav, Adv.
                                           Mr. Amir Yadav, Adv.
                                           Mr. Jai Subhas Thakur, Adv.
                                           Mr. Vinayak Sharma, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

In view of the letter circulated by the learned counsel appearing Signature Not Verified for the petitioner seeking adjournment on account of illness, list the matter on 6th November, 2023.

     (ASHISH KONDLE)                                                           (AVGV RAMU)
     COURT MASTER (SH)                                                      COURT MASTER (NSH)