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M/S Power Mech Projects Limited vs Sepco Electric Power Construction ... on 25 September, 2023

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     ITEM NO.14                           COURT NO.1                 SECTION XIV

                                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).   20543/2023

     (Arising out of impugned final judgment and order dated 21-08-2023
     in FAO(OS)(COMM) No. 109/2023 passed by the High Court Of Delhi At
     New Delhi)

     M/S POWER MECH PROJECTS LIMITED                                  Petitioner(s)

                                                 VERSUS

     SEPCO ELECTRIC POWER CONSTRUCTION CORPORATION                    Respondent(s)

     (FOR ADMISSION and I.R. )


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

     CORAM :              HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE J.B. PARDIWALA
                          HON'BLE MR. JUSTICE MANOJ MISRA

     For Petitioner(s)               Dr. Abhishek Manu Singhvi, Sr. Adv.
                                     Mr. Dama Seshadri Naidu, Sr. Adv.
                                     Mr. Dharmesh Misra, Adv.
                                     Mr. Prateek Gupta, Adv.
                                     Mr. Krishna Dev Jagarlamudi, AOR
                                     Mr. Raghav Tiwari, Adv.
                                     Mr. Siddharth Seem, Adv.
                                     Ms. Inderdeep Kaur Raina, Adv.
                                     Mr. Aaditya Mishra, Adv.

     For Respondent(s)               Mr. Kapil Sibal, Sr. Adv.
                                     Mr. Pinaki Misra, Sr. Adv.
                                     Mr. Kunal Tandon, Adv.
                                     Mr. Kapil Arora, Adv.
                                     Ms. Palak Nagar, Adv.
                                     Ms. Ashima Sharma, Adv.
                                     M/S. Cyril Amarchand Mangaldas Aor, AOR
Signature Not Verified
                         UPON hearing the counsel the Court made the following
Digitally signed by
NEETA SAPRA
Date: 2023.09.25
                                                O R D E R

16:45:38 IST Reason:

1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.

2 The Special Leave Petition is accordingly dismissed.

3 Pending application, if any, stands disposed of.

(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR) AR-CUM-PS ASSISTANT REGISTRAR