Supreme Court - Daily Orders
Ntpc Limited vs Jsc Vo Technopromexport on 14 December, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.62 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
Petition(s) for Special Leave to Appeal (C) No(s). 31617/2018
(Arising out of impugned final judgment and order dated 28-09-2018
in ARBA No. 49/2018 passed by the High Court Of Delhi At New Delhi)
NTPC LIMITED Petitioner(s)
VERSUS
JSC VO TECHNOPROMEXPORT Respondent(s)
(FOR ADMISSION and I.R. )
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Mukul Rohatgi, Sr.Adv.
Mr. R. Sudhinder, Adv.
Ms. Prerna Amitabh, Adv.
Ms. Ekta Bhasin, Adv.
Mr. Ashok Mathur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending applications, if any, stand disposed of.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.12.15 10:32:57 IST Reason: