Supreme Court - Daily Orders
M/S Vidhyawati Construction Co. vs Union Of India on 17 May, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.39 COURT NO.5 SECTION XI
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 (CIVIL) Diary No. 19834/2023
(Arising out of impugned final judgment and order dated 12-12-2022
in AACA No. 48/2020 and 21-02-2023 in CMRA No. 43/2023 passed by
the High Court Of Judicature At Allahabad)
M/S VIDHYAWATI CONSTRUCTION CO. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.102745/2023-CONDONATION OF DELAY
IN FILING and IA No.102744/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 17-05-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Pawanshree Agrawal, AOR
Ms. Shubhangi Negi, Adv.
Mr. Ashish Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment/order dated 12.12.2022 passed in Arbitration and Conciliation Application no. 48/2020 and 21.02.2023 passed in Civil Misc. Review Application no. 43/2023 and hence, the special leave petitions are dismissed.
Signature Not VerifiedDigitally signed by SWETA BALODI Date: 2023.05.19
Pending applications, if any, shall stand disposed of. 18:52:26 IST Reason:
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS COURT MASTER (NSH)