Supreme Court - Daily Orders
Partnership Firm Ghanshyam Das Shyam ... vs M/S. Bharat Petroleum Corporation Ltd. ... on 11 December, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.17 COURT NO.9 SECTION XV
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). 35671/2016
(Arising out of impugned final judgment and order dated 23-09-2016
in SBCRP No. 57/2015 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PARTNERSHIP FIRM GHANSHYAM DAS SHYAM SUNDAR Petitioner(s)
VERSUS
M/S. BHARAT PETROLEUM CORPORATION LTD. AND ANR. Respondent(s)
(IA No.31462/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 11-12-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Siddhartha Chowdhary,Adv.
Mr. Kapil Kher,Adv.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani,Adv.
For Respondent(s) Mr. V. Giri,Sr.Adv.
Mr. Parijat Sinha, AOR
Ms. Reshmi Rea Sinha,Adv.
Mr. Gaurav Ghosh,Adv.
Mr. Rudra Dutta,Adv.
Mr. Devesh Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
Pending application(s), if any,shall also stand disposed of.
Signature Not Verified (MADHU BALA) Digitally signed by MADHU BALA Date: 2018.12.12 (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) 16:36:35 IST Reason: BRANCH OFFICER