Supreme Court - Daily Orders
Fernas Construction Co. Inc. vs Ongc Petro Additions Ltd. on 6 September, 2019
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.18 COURT NO.14 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). 21019/2019
(Arising out of impugned final judgment and order dated 25-04-2019
in IA No. 11744/2018 passed by the High Court Of Delhi At New
Delhi)
FERNAS CONSTRUCTION CO. INC. Petitioner(s)
VERSUS
ONGC PETRO ADDITIONS LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 06-09-2019 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. C.D.Mulherkar, Adv.
Mr. Shailabh Tiwari, Adv.
Mr. Chanakya Dwivedi, Adv.
Ms. Mohna, AOR
For Respondent(s) Ms. Madhavi Divan, ASG
Mr. K. R. Sasiprabhu, Adv.
Mr. Somiran Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order. Consequently, the Special Leave Petition is dismissed on merits.
Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by RACHNA Date: 2019.09.07 (POOJA CHOPRA) 12:03:14 IST Reason: (RAJINDER KAUR) COURT MASTER BRANCH OFFICER