Supreme Court - Daily Orders
M/S Lion Engineering Consultants vs The State Of Madhya Pradesh on 8 May, 2015
Bench: Dipak Misra, S.A. Bobde
ITEM NO.38 COURT NO.5 SECTION IVA
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)......CC No(s).
8089/2015
(Arising out of impugned final judgment and order dated 25/11/2014
in WP No. 4559/2014 and dated 09/03/2015 in RP No. 4/2015 passed
by the High Court Of M.P. at Jabalpur)
M/S LION ENGINEERING CONSULTANTS Petitioner(s)
VERSUS
STATE OF M.P. AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/05/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Vivek K. Tankha, Sr. Adv.
Mr. Harsh Parashar, Adv.
Mr. Vaibhav Srivastava, Adv.
Mr. Shadan Farasat, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Mr. Vivek Tankha, learned senior counsel, that the controversy raised in this issue was covered by the judgment dated 05.12.2015 in M/s. MSP Infrastructure Ltd. Vs M.P. Road Devl. Corp. Ltd. (Civil Appeal No.10778 of 2014 arising out of SLP (C) No.16532 of 2010) which relates to the same organization.
Issue notice returnable within eight weeks.
There shall be stay of operation of the impugned order dated 25.11.2014 and 09.03.2015 passed in Writ Petition No.4559 of 2014 Signature Not Verified and Review Petition 04 of 2015.
Digitally signed by Gulshan Kumar Arora Date: 2015.05.11 16:17:17 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master