Supreme Court - Daily Orders
M/S Baba Builders vs Ircon International Ltd. on 15 February, 2019
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.20 COURT NO.6 SECTION XIV
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). 4377/2019
(Arising out of impugned final judgment and order dated 31-10-2018
in FAO No. 161/2018 passed by the High Court Of Delhi At New Delhi)
M/S BABA BUILDERS Petitioner(s)
VERSUS
IRCON INTERNATIONAL LTD. Respondent(s)
(FOR ADMISSION)
Date : 15-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Ashish Choudhury, Adv.
Mr. Dhruv Surana, Adv.
Ms. Bharti Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R. NATARAJAN) (HARI SWAROOP PARASHER) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.02.16 13:05:11 IST Reason: