Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Malco Energy Limited vs Senior Divisional Engineer on 27 February, 2024

Bench: Pamidighantam Sri Narasimha, Aravind Kumar

                                                      1



     ITEM NO.32                              COURT NO.16                    SECTION XII

                                  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).   15872/2023

     (Arising out of impugned final judgment and order dated 16-11-2022
     in ARB. O.P.(COM. DIV) No. 484/2022 passed by the High Court Of
     Judicature At Madras)

     MALCO ENERGY LIMITED                                                   Petitioner(s)
                                     VERSUS
     SENIOR DIVISIONAL ENGINEER & ORS.                                      Respondent(s)

     (IA   No.129765/2023-CONDONATION   OF   DELAY  IN   FILING   and   IA
     No.129768/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and     IA    No.129771/2023-PERMISSION     TO    FILE     ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 27-02-2024 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
              HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)               Mr. Ishaan George, AOR
                                     Mr. Vishnu Thulasi Menon, Adv.
                                     Mr. Archit Jain, Adv.
                                     Mrs. Dr.Rukma George, Adv.

     For Respondent(s)               Mr. K.M.Nataraj, A.S.G.(NP)
                                     Mr. Apoorv Kurup, Adv.
                                     Mr. Vanshaja Shukla, Adv.
                                     Mr. Mayank Pandey, Adv.
                                     Mr. Vinayak Sharma, Adv.
                                     Mr. Amit Sharma-(ii), Adv.
                                     Ms. Durga Dutt, Adv.
                                     Mr. Amrish Kumar, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

At the request of the learned counsel for the petitioner, list this case after the decision in the case of Central Organization for Railway Electrification vs. M/s ECO-SPIC-SMO-MCML (JV) A joint Signature Not Verified Digitally signed by Indu Marwah Venture Company, which is referred to larger bench.

     (INDU MARWAH)                                                       (NIDHI WASON)
     COURT MASTER (SH)                                                  COURT MASTER (NSH)