Supreme Court - Daily Orders
Bhaven Construction Through ... vs Exe Engineer Sardar Sarovar Na.Nigam on 8 September, 2020
Bench: N.V. Ramana, Surya Kant, Hrishikesh Roy
ITEM NO.104 Court 2 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.14665/2015
BHAVEN CONSTRUCTION THROUGH AUTHORISED SIGNATORY Appellant(s)
PREMJIBHAI K. SHAH
VERSUS
EXE ENGINEER SARDAR SAROVAR NA.NIGAM & ANR. Respondent(s)
Date : 08092020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Appellant(s)
Mr. Purvish Jitendra Malkan, AOR
Ms. Dharita Purvish Malkan, Adv.
Ms. Deepa Gorasia, Adv.
Mr. Jitendra Manilal Malkan, Adv.
For Respondent(s)
Ms. Jesal Wahi, Adv.
Ms. Hemantika Wahi, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents at length.
Hearing is concluded.
The Judgment is reserved.
(VISHAL ANAND) (RAJ RANI NEGI) ASTT. REGISTRARcumPS ASSISTANT REGISTRAR Signature Not Verified Cases cited: Digitally signed by Vishal Anand Date: 2020.09.08 17:01:03 IST Reason: (2019) SCC Online 1602 (2018) 10 SCC 826 (2012) 3 SCC 495