Supreme Court - Daily Orders
M/S Tarachand Logistics Solutions ... vs Rashtriya Ispat Nigam Limited (Rinl) on 9 October, 2023
ITEM NO.6 COURT NO.1 SECTION XII-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).21732/2023
(Arising out of impugned final judgment and order dated 20-06-2023
in CCA No. 5/2022 passed by the High Court Of Andhra Pradesh at
Amravati)
M/S TARACHAND LOGISTICS SOLUTIONS LIMITED
NOW TARACHAND INFRALOGISTIC SOLUTIONS LTD. Petitioner(s)
VERSUS
RASHTRIYA ISPAT NIGAM LIMITED (RINL) & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 09-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. Sanjay Sarin, Adv.
Ms. Gagan Deep Kaur, Adv.
Ms. Kavya Jhawar, Adv.
Mr. Dinkar Kalra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Sanjay Kumar Date: 2023.10.09 17:00:48 IST Reason: