Supreme Court - Daily Orders
Bla Infrastructure Pvt Ltd vs Mahanadi Coalfields Limited on 26 November, 2021
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.37 Court 13 (Video Conferencing) 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(s). 27104/2018
(Arising out of impugned final judgment and order dated 28-08-2018 in
WP(C) No. 15691/2018 passed by the High Court Of Orissa At Cuttack)
BLA INFRASTRUCTURE PVT LTD Petitioner(s)
VERSUS
MAHANADI COALFIELDS LIMITED & ORS. Respondent(s)
Date : 26-11-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Sarvavid Pradhan, Adv.
Mr. Hitendra Nath Rath, AOR
For Respondent(s) Mr. T. G. Narayanan Nair, AOR
Ms. Priya Balakrishnan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Prayer for adjournment is rejected.
The challenge before the High Court was the show cause notice. Therefore, the High Court has rightly not entertained the Writ Petition. The High Court has permitted the petitioner to answer the show cause notice and raise all the contentions before the appropriate authority. The High Court has also observed that all contentions to be raised in replying to the show cause notice are kept open.
We see no reason to interfere with the impugned judgment and order passed by the High Court.
Signature Not VerifiedDigitally signed by R Natarajan The Special Leave Petition stands dismissed. Date: 2021.11.30 16:24:29 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER