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Gujarat Maritime Board vs L&T Infrastructure Development ... on 15 September, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

                                                                                   REVISED

     ITEM NO.2                             COURT NO.10                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). 7874/2016
     (Arising out of impugned final judgment and order dated 17/02/2016
     in SCA No. 4870/2015 18/02/2016 in SCA No. 4870/2015 passed by the
     High Court of Gujarat at Ahmedabad)

     GUJARAT MARITIME BOARD                                            Petitioner(s)

                                                   VERSUS

     L&T INFRASTRUCTURE DEVELOPMENT PROJECTS LTD. AND ANR.Respondent(s)
     (With appln. for exemption from filing C/C of the impugned judgment
     and placing addl. facts and documents on record and interim relief
     and office report)

     Date : 15/09/2016 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE KURIAN JOSEPH
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)               Mr.   Mukul Rohatgi, AG
                                     Mr.   Tushar Mehta, ASG
                                     Mr.   Gursharan H.Virk, Adv.
                                     Mr.   Nakul Mohta, Adv.
                                     Ms.   Misha Rohatgi Mohta, Adv.
                                     Mr.   Shashibhushan P. Adgaonkar,Adv.

     For Respondent(s)               Mr.   Gopal Jain, Sr.Adv.
                                     Mr.   Devashish Bharuka, Adv.
                                     Mr.   Chinmayee Chandra, Adv.
                                     Ms.   Arpita Bishnoi, Adv.
                                     Mr.   Vaibhav Niti, Adv.
                                     Mr.   Ravi Bharuka, Adv.

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

Heard Mr. Mukul Rohatgi,learned Attorney General and Mr. Tushar Mehta, learned Additional Solicitor General appearing for the petitioner and Mr. Gopal Jain, learned senior counsel appearing for the respondents.

Arguments concluded.

Judgment is reserved.

                         (Rajni Mukhi)                          (Renu Diwan)
                           SR. P.A.                         ASSISTANT REGISTRAR