Supreme Court - Daily Orders
The Principal Secretary To Government ... vs M/S Consolidated Engineering ... on 20 January, 2017
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.5 COURT NO.1 SECTION IVA
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). 38377/2016
(Arising out of impugned final judgment and order dated 05/08/2016
in MFA No. 6155/2012 passed by the High Court Of Karnataka At
Bangalore)
THE PRINCIPAL SECRETARY TO GOVERNMENT IRRIGATION DEPARTMENT (MINOR
IRRIGATION), GOVERNMENT OF KARNATAKA &ANR Petitioner(s)
VERSUS
M/S CONSOLIDATED ENGINEERING ENTERPRISES AND ANR. Respondent(s)
(with interim relief and office report)
Date : 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. S. N. Bhat,Adv.
Mr. M.S. Bhagwat, Adv.
Mr. Prithveesh M.K., Adv.
Mr. D.P. Chaturvedi, Adv.
Mr. Ravi Panwar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified (Renuka Sadana) Digitally signed by PARVEEN KUMAR Date: 2017.01.20 (Parveen Kumar) Assistant Registrar 17:14:50 IST Reason: AR-cum-PS