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Afcons Infrastructure Limited vs The Board Of Trustees Of The Port Of ... on 30 June, 2016

Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit

     ITEM NO.47                               COURT NO.6                 SECTION IX

                                   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).   135/2015

     (Arising out of impugned final judgment and order dated 09/10/2014
     in APP No. 538/2013 passed by the High Court of Judicature at
     Bombay)

     AFCONS INFRASTRUCTURE LIMITED                                         Petitioner(s)
                                     VERSUS
     THE BOARD OF TRUSTEES OF THE PORT OF MUMBAI
     PORT HOUSE, MUMBAI                                 Respondent(s)
     (With appln(s) for exemption from filing c/c of the impugned
     judgment and interim relief and office report)

     Date : 30/06/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                 Mr.   Gopal Subramanium,Sr.Adv.
                                       Mr.   Anirudh Krishnan,Adv.
                                       Mr.   Balaji Srinivasan,Adv.
                                       Ms.   Vaishnavi Subrahmanyam,Adv.
                                       Mr.   Ankur Kashyap,Adv.
                                       Mr.   Amit Krishnan,Adv.
                                       Mr.   Venkat Challa,Adv.
                                       Ms.   Srishti Govil,Adv.
                                       Mr.   Arunava Mukherjee,Adv.
                                       Ms.   Pratiksha Mishra,Adv.

     For Respondent(s)                 Mr.   K.K. Venugopal,Adv.
                                       Mr.   A. V. Rangam,Adv.
                                       Mr.   Buddy A. Ranganadhan,Adv.
                                       Mr.   D.V. Raghu Vamsy,Adv.

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

We are not inclined to entertain this special leave petition, which is dismissed.

However, as directed by the Division Bench we only request the learned Single Judge to dispose of the pending Section 34 petition Signature Not Verified before 31.8.2016.

Pending application(s), if any, shall stand disposed of.

            (NARENDRA PRASAD)                                   (SHARDA KAPOOR)
              COURT MASTER                                        COURT MASTER