Supreme Court - Daily Orders
Cj Darcl Logistics Limited vs Bharat Heavy Electricals Ltd on 20 January, 2026
ITEM NO.25 COURT NO.12 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 7393/2025
[Arising out of impugned final judgment and order dated 03-12-2024
in IA No. 13899/2023 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
CJ DARCL LOGISTICS LIMITED Petitioner(s)
VERSUS
BHARAT HEAVY ELECTRICALS LTD Respondent(s)
[FOR FINAL DISPOSAL]
(I.A. No. 15472/2026 – FOR PERMISSION TO AMEND THE SLP)
Date : 20-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) : Mr. Jatin, AOR
Mr. Karan Jain, Adv.
Mr. R. Satish Kumar, Adv.
Mr. Rajesh Kumar Jha, Adv.
Mr. Lokesh Pathak, Adv.
Mr. Anurag Bhatt, Adv.
Mr. Rahul Gulia, Adv.
For Respondent(s) :
Mr. Sahil Tagotra, AOR
Mr. Shreya Kasera, Adv.
Mr. Rakesh Talukdar, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
By way of I.A. No. 15472/2026, the petitioner seeks to amend the special leave petition, by including additional prayers in it.
The application is ordered. Additional prayers are permitted. Registry may take note of the amendment(s).
Re-list on 10.03.2026 after completion of formalities in that regard.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2026.01.21 (DEEPAK GUGLANI) 18:08:30 IST Reason: (PREETI SAXENA) AR-cum-PS COURT MASTER (NSH)