Supreme Court - Daily Orders
M/S Quartz Infra And Engineering Pvt. ... vs M/S Sinhotia Metals And Minerals Pvt. ... on 6 May, 2025
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.15 COURT NO.9 SECTION II-B
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 (Crl.) No(s). 6280/2024
[Arising out of impugned final judgment and order dated 12-01-2024 in
CRLREV No. 320/2023 passed by the High Court of Orissa at Cuttack]
M/S QUARTZ INFRA AND ENGINEERING PVT. LTD. Petitioner(s)
VERSUS
M/S SINHOTIA METALS AND MINERALS PVT. LTD. & ORS. Respondent(s)
IA No. 118891/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 106751/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES
Date : 06-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) :
Mr. Dama S. Naidu, Sr. Adv.
Mr. Rajan Kumar Singh, AOR
For Respondent(s) :
Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. R. Ilam Paridi, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the petitioner.
2. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
3. Pending application(s), if any, shall stand closed. Signature Not Verified Digitally signed by NISHA KHULBEY Date: 2025.05.06 16:49:05 IST Reason:
(NISHA KHULBEY) (MAMTA RAWAT)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR