Supreme Court - Daily Orders
Asr Dredging Services Private Limited vs M/S Chinar Shipping Infrastructure ... on 24 March, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.50 COURT NO.15 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
SPECIAL LEAVE PETITION (CRIMINAL)……………………………. Diary No. 4572/2025
[Arising out of impugned final judgment and order dated 12-09-2024
in CRLMC No. 5013/2017; 12-09-2024 in CRLMC No. 1240/2019 and 12-
09-2024 in CRLMC No. 1244/2019 passed by the High Court of Kerala
at Ernakulam]
ASR DREDGING SERVICES PRIVATE LIMITED PETITIONER(S)
VERSUS
M/S CHINAR SHIPPING INFRASTRUCTURE (INDIA)
PRIVATE LTD & ORS. RESPONDENT(S)
(IA No. 54493/2025 - CONDONATION OF DELAY IN FILING)
Date : 24-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Lakshmeesh S. Kamath, AOR
Ms. Samriti Ahuja, Adv.
Ms. Aditi Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The delay of 42 days in filing the present petition is condoned in the facts and circumstances of the case. Accordingly, I.A. No. 54493/2025 is allowed.
2. Issue notice, returnable within six weeks.
Signature Not Verified(SNEHA DAS) Digitally signed by SNEHA DAS Date: 2025.03.25 (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT 18:26:41 IST Reason: COURT MASTER (NSH)