Supreme Court - Daily Orders
M/S Bharat Petroleum Corporation Ltd. vs Atm Constructions Pvt. Ltd. on 10 October, 2023
Bench: Vikram Nath, Rajesh Bindal
SLP(C) No(s). 8292/2021
ITEM NO.8 COURT NO.12 SECTION XII
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). 8292/2021
(Arising out of impugned final judgment and order dated 07-01-2021
in ANO. No. 1633/2020 passed by the High Court of Judicature at
Madras)
M/S BHARAT PETROLEUM CORPORATION LTD. & ANR. Petitioner(s)
VERSUS
ATM CONSTRUCTIONS PVT. LTD. Respondent(s)
([ TO BE TAKEN UP THE INSTANT MATTER IN TOP 10 CASES ON
10.10.2023 ]
IA No. 86578/2023 - APPLICATION FOR PERMISSION
IA No. 124287/2021 - APPLICATION FOR PERMISSION
IA No. 101330/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 113750/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 72505/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 10-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Parijat Sinha, AOR
Ms. Pallak Bhagat, Adv.
Ms. Reshmi Rea Sinha, Adv.
Ms. Suveni Bhagat, Adv.
For Respondent(s) Mr. S.Nagamuthu, Sr. Adv.
Mr. M. A. Chinnasamy, AOR
Mrs. C Rubavathi, Adv.
Mr. M Veeraragavan, Adv.
Mr. C Raghavendren, Adv.
Signature Not Verified Mr. V Senthil Kumar, Adv.
Digitally signed by
SONIA BHASIN
Mr. Ch. Leela Sarveswar, Adv.
Date: 2023.10.11
16:24:27 IST
Reason:
Mr. Devendra Pratap Singh, Adv.
1
SLP(C) No(s). 8292/2021
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the parties at length.
Hearing concluded.
Judgment reserved.
Brief submissions by the parties may be filed within a week from today. (SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2