Supreme Court - Daily Orders
Radhey Enterprises vs Delhi Metro Rail Corporation Ltd. on 10 April, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.11 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4174/2023
(Arising out of impugned final judgment and order dated 08-12-2022
in FAO (COMM) No. 189/2022 passed by the High Court of Delhi at New
Delhi)
RADHEY ENTERPRISES Petitioner(s)
VERSUS
DELHI METRO RAIL CORPORATION LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.51325/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.51321/2023-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS )
Date : 10-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Naresh Kumar, AOR
Mr. Sunil Dutt Dixit, Adv.
Mr. Bed Prakash, Adv.
Mr. Raghav Saluja, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(BABITA PANDEY) Digitally signed by BABITA PANDEY Date: 2023.04.10 (R.S. NARAYANAN) 18:49:18 IST Reason: COURT MASTER COURT MASTER (NSH)