Supreme Court - Daily Orders
Consortium Of Siemens Ltd. India ... vs Dedicated Freight Corridor ... on 12 December, 2019
Bench: R. Banumathi, A.S. Bopanna, Hrishikesh Roy
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ITEM NO.6 COURT NO.5 SECTION XIV
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(s). 44250/2019
(Arising out of impugned final judgment and order dated 06-12-2019
in WP(C) No. 12857/2019 passed by the High Court Of Delhi At New
Delhi)
CONSORTIUM OF SIEMENS LTD. INDIA SIEMENS SA
SPAIN AND SIEMENS AG GERMANY & ORS. Petitioner(s)
VERSUS
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA & ANR.Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.189509/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No.189510/2019-PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN
COPY OF IMPUGNED ORDER, IA No.189602/2019-PERM.TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEX.)
[TO BE TAKEN UP AT 2.00 P.M.]
WITH Diary No(s). 44251/2019 (XIV)
(FOR ADMISSION and Interim Relief and IA No.189761/2019-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.189756/2019-
PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED
ORDER)
Diary No(s). 44255/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.189724/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.189723/2019-PERMISSION TO
FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)
Date : 12-12-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Abhishek Manu Singhvi,Sr.Adv.
Mr. Nakul Diwan,Sr.Adv.
Signature Not Verified
Mr. Rajat Jariwal,Adv.
Mr. Gaurav Sharma,Adv.
Digitally signed by
MAHABIR SINGH
Date: 2019.12.12
17:20:18 IST
Reason: Ms. Bhawna Mishra,Adv.
Mr. Abishkar Singhvi,Adv.
For M/S. Khaitan & Co., AOR
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For Respondent(s) Ms. Pinky Anand, ASG
Mr. Jitendra Kr. Singh,Adv.
Ms. Snidha Mehra,Adv.
Mr. Hemant Arya,Adv.
Mrs. Priya Puri, AOR
Mr. Ranjay Dubey,Adv.
Ms. Srishti Sharma,Adv.
Mr. Saurabh Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission granted.
We have heard Mr. Abhishek Manu Singhvi, learned senior counsel, along with Mr. Nakul Diwan, learned senior counsel appearing for the petitioner.
The respondent is represented by Ms. Pinky Anand, learned Additional Solicitor General.
We do not find any ground warranting interference with the impugned order(s) in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (BEENA JOLLY) COURT MASTER BRANCH OFFICER