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Supreme Court - Daily Orders

Rail Vikas Nigam Limited vs Simplex Infrastructures Ltd. on 2 September, 2021

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi

                                                                                      1


      ITEM NO.17                            COURT NO.2               SECTION XIV
                                (HEARING THROUGH VIDEO CONFERENCING)

                                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.10358/2020

      (Arising out of impugned final judgment and order dated 10-07-2020
      in O.M.P.(T) (COMM.) No.28/2020 passed by the High Court Of Delhi
      At New Delhi)

      RAIL VIKAS NIGAM LIMITED                                        Petitioner(s)

                                                  VERSUS

      SIMPLEX INFRASTRUCTURES LTD. & ANR.                             Respondent(s)

      (IA No.35658/2021 – FOR APPROPRIATE ORDERS/DIRECTIONS; and, IA
      No.85884/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT)

      Date : 02-09-2021 This matter was called on for hearing today.

      CORAM :
                          HON'BLE MR. JUSTICE UDAY UMESH LALIT
                          HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                          HON'BLE MS. JUSTICE BELA M. TRIVEDI

      For Petitioner(s)             Mr.   Tushar Mehta, SG
                                    Mr.   Anil Seth, Adv.
                                    Mr.   Udit Seth, Adv.
                                    Mr.   Prateek, Adv.
                                    Mr.   C. Kannan, Adv.
                                    Mr.   Ravi Shankar, AOR

      For Respondent(s)             Mr.   S.D. Singh, Adv.
                                    Mr.   Rahul Kumar Singh, Adv.
                                    Mr.   Jitender Singh, Adv.
                                    Ms.   Meenu Singh, Adv.
                                    Mr.   Ram Kripal Singh, Adv.
                                    Mr.   Kamla Prasad, Adv.
                                    Mr.   Dhiraj Kumar, Adv.
                                    Ms.   Bharti Tyagi, AOR
Signature Not Verified
                                    Mr. R. Chandrachud, AOR
                                    Mr. Nikhil S. Nair, Adv.
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.09.04
10:21:32 IST
Reason:                             Mr. Chitvan Singhal, Adv.
                                                                              2


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

In the present matter, notice was ordered to be issued by a Bench which comprised of Hon’ble the Chief Justice, Hon’ble Mr. Justice A.S. Bopanna and Hon’ble Mr. Justice V. Ramasubramanian. The matter thereafter appeared before the Bench comprising of Hon’ble Mr. Justice Hemant Gupta and Hon’ble Mr. Justice A.S. Bopanna when the Bench directed the matter to be listed before a Bench of which Hon’ble Mr. Justice Hemant Gupta would not be a Member.

The Registry is directed to list this matter on 21.09.2021, before the appropriate Bench after taking requisite directions from the Hon’ble the Chief Justice.

     (MUKESH NASA)                               (VIRENDER SINGH)
     COURT MASTER                                 BRANCH OFFICER