Supreme Court - Daily Orders
Cc Vijayawada vs Dharthi Dredging And Infrastructure ... on 7 February, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7977 OF 2019
CC VIJAYAWADA .....Appellant(s)
Vs.
DHARTHI DREDGING AND INFRASTRUCTURE LTD. .....Respondent(s)
O R D E R
This court is of the opinion that the appeal does not involve any substantial question of law.
The appeal is, therefore, dismissed.
...................J. (S. RAVINDRA BHAT) ....................J. (DIPANKAR DATTA) New Delhi;
February 07, 2023.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.02.09 17:29:53 IST Reason: ITEM NO.18 COURT NO.14 SECTION XVII-A 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. 7977/2019 CC VIJAYAWADA Appellant(s) VERSUS DHARTHI DREDGING AND INFRASTRUCTURE LTD. Respondent(s)
(IA No. 149695/2019 - EX-PARTE STAY) Date : 07-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE DIPANKAR DATTA For Appellant(s) Mr. Balbir Singh, A.S.G. Mr. Mukesh Kumar Maroria, AOR Ms. Aakansha Kaul, Adv.
Mr. Rupender Sinhmar, Adv. Mr. H.R. Rao, Adv.
Mr. A.K. Kaul, Adv.
For Respondent(s) Mr. Jitendra Motwani, Adv.
Mr. Udit Jain, Adv.
Ms. Rinkey Jassuja, Adv.
Mr. Abhay Chattopadhyay, Adv. Mr. Mahfooz Ahsan Nazki, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of signed order.
All pending applications are disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)