Supreme Court - Daily Orders
Bangalore Metro Rail Corporation ... vs Jmc Atepl Joint Venture on 17 November, 2021
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi
ITEM NO.15 COURT NO.2 SECTION IV-A
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). 6125/2021
(Arising out of impugned final judgment and order dated 25-02-2021
in CMA No. 7/2020 passed by the High Court Of Karnataka At
Bengaluru)
BANGALORE METRO RAIL CORPORATION LIMITED Petitioner(s)
VERSUS
JMC ATEPL JOINT VENTURE Respondent(s)
(FOR ADMISSION and I.R. and IA No.53556/2021-EXEMPTION FROM FILING
O.T. and IA No.53558/2021-PERMISSION TO FILE LENGTHY LIST OF DATES
and IA No.53559/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 17-11-2021 This petition 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. Gopal Jain, Sr. Adv.
Mr. Pai Amit, Adv. on Record
Mr. Rahat Bansal, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Ms. Ranu Purohit, Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. Rohan Talwar, Adv.
Mr. Sunil Mittal, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
The matter is adjourned to 20.01.2022.
Signature Not Verified Digitally signed by Indu Marwah Date: 2021.11.20(INDU MARWAH) 13:46:44 IST Reason: (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER