Supreme Court - Daily Orders
M/S Bsbk Private Limited vs The State Of Chhattisgarh on 9 March, 2026
ITEM NO.801 COURT NO.7 SECTION IV-C
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). 13250/2025
[Arising out of impugned final judgment and order dated 27-03-2025
in WA No. 185/2025 passed by the High Court of Chhatisgarh at
Bilaspur]
M/S BSBK PRIVATE LIMITED Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH & ORS. Respondent(s)
Date : 09-03-2026 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) : Mr. Kishore Kunal, AOR
For Respondent(s) : Mr. Aayushmaan Vatsyayana, AOR
UPON being mentioned the Court made the following
O R D E R
Not to be deleted from the date already notified i.e., 28.04.2026.
(CHANDRESH) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by CHANDRESH Date: 2026.03.09 17:37:26 IST Reason: