Supreme Court - Daily Orders
Sail vs M/S Tata Projects Ltd. on 7 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
1
ITEM NO.48 COURT NO.6 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). 31316/2018
(Arising out of impugned final judgment and order dated 28-09-2018
in OMP No. 392/2018 passed by the High Court Of Delhi At New Delhi)
SAIL Petitioner(s)
VERSUS
M/S TATA PROJECTS LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 07-01-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Sunil Kumar Jain, AOR
Mr. Punya Garg, Adv.
Mr. Abhishek Jain, Adv.
For Respondent(s) Mr. Harish Salve, Sr. Adv.
Mr. P.H. Parekh, Sr. Adv.
Mr. Sameer Parekh, Adv.
Mr. Lalit Chauhan, Adv.
Mr. Vishal Prasad, Adv.
Ms. Ritika Sethi, Adv.
Ms. Sonal Gupta, Adv.
Ms. Lakshmi Iyer, Adv.
For M/s. Parekh & Co., AOR
Mr. Suhail Dutt, Sr. Adv.
Mr. Abhixit Singh, Adv.
Mr. Abhishek Seth, Adv.
Ms. Moonmoon Nanda, Adv.
Ms. Mandvi Singh, Adv.
Mr. Kushagra Sah, Adv.
Mr. Azhar Alam, Adv.
Signature Not Verified
Mr. Samir Ali Khan, AOR
Digitally signed by R
NATARAJAN
Date: 2019.01.07
16:55:29 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. 2 We have been informed by Mr. Ranjit Kumar, learned Senior Advocate appearing on behalf of the petitioner that the time to deposit has since expired.
Four weeks from today is granted for the petitioner to comply with the High Court’s order.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR