Supreme Court - Daily Orders
Mahanadi Coalfields Limited vs M/S Btfpl-Bla on 8 April, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.14 COURT NO.3 SECTION XI-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. 9725/2026
[Arising out of impugned final judgment and order dated 22-12-2025
in ARB. A No. 3/2025 passed by the ]
MAHANADI COALFIELDS LIMITED Petitioner(s)
VERSUS
M/S BTFPL-BLA Respondent(s)
(FOR ADMISSION)
(IA No. 81263/2026 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 08-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :
Mr. Vikramjit Banerjee ASG
Mr. Salvador Santosh Rebello, AOR
Mr. Prashant Rawat, Adv.
Mr. Kabir Sabnis, Adv.
Ms. Moulishree Pathak, Adv.
For Respondent(s) :
Dr Abhishek Manu Singhvi, Sr. Adv.
Ms. Sadapurna Mukharjee, Adv.
Mr. Mrigank Prabhakar, AOR
Ms. Astha Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1) Learned Additional Solicitor General appearing for the petitioner has placed reliance on the judgment of Pam Developments Private Limited v. State of West Bengal and Another (2024) 10 SCC 715; in particular, para 12 thereof.
2) However, learned counsel for the parties may look into the facts of this case and the contents of the judgment.
3) List on 17th April, 2026. Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2026.04.10 17:14:55 IST Reason: (NIDHI AHUJA) (NAND KISHOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR