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Bangalore Metro Rail Corporation ... vs Jmc Atepl Joint Venture on 8 September, 2021

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi

      ITEM NO.17                                 COURT NO.2              SECTION IV-A
                                    (HEARING THROUGH VIDEO CONFERENCING)

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS

      Petition for Special Leave to Appeal (C) No.6125/2021

      (Arising out of impugned final judgment and order dated 25-02-2021
      in CMA No.7/2020 passed by the High Court Of Karnataka At
      Bengaluru)

      BANGALORE METRO RAIL CORPORATION LIMITED                               Petitioner(s)

                                                         VERSUS

      JMC ATEPL JOINT VENTURE                                                Respondent(s)

      (FOR ADMISSION and I.R.; IA No.53556/2021 – FOR EXEMPTION FROM
      FILING O.T.; IA No.53558/2021 – FOR PERMISSION TO FILE LENGTHY LIST
      OF DATES; and, IA No.53559/2021 – FOR PERMISSION TO FILE ADDITIONAL
      DOCUMENTS/FACTS/ANNEXURES)

      Date : 08-09-2021 This petition was called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                              HON'BLE MS. JUSTICE BELA M. TRIVEDI

      For Petitioner(s)                    Mr.   Pai Amit, AOR
                                           Mr.   Nikit Bala, Adv.
                                           Mr.   Rahat Bansal, Adv.
                                           Ms.   Bhavana Duhoon, Adv.
                                           Ms.   Ranu Purohit, Adv.

      For Respondent(s)                    Mr.   Mahesh Agarwal, Adv.
                                           Dr.   Sunil Mittal, Adv.
                                           Ms.   Anu Tewari, Adv.
                                           Mr.   Rohan Talwar, Adv.
                                           Mr.   E. C. Agrawala, AOR

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

Not taken up.

List on 21.10.2021.

(MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER