Supreme Court - Daily Orders
Cobra Cipl Jv vs Chief Project Manager Railway ... on 27 April, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.7 Court 2 (Video Conferencing) 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). 6250/2021
(Arising out of impugned final judgment and order dated 07-04-2021
in MP No. 2586/2020 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
COBRA CIPL JV Petitioner(s)
VERSUS
CHIEF PROJECT MANAGER RAILWAY ELECTRIFICATION
JABALPUR MINISTRY OF RAILWAYS (RAILWAY BOARD) Respondent(s)
(FOR ADMISSION and I.R. and IA No.55013/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 27-04-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Gourab Banerjee, Sr. Adv.
Mr. Kapil Arora, Adv.
Ms. Aditi Tambi, Adv.
Ms. Manjula Baxla, Adv.
Ms. Manisha Singh, Adv.
Mr. Mohit Pandey, Adv.
for M/s. Cyril Amarchand Mangaldas
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed. However, the Section 11 petition, which has been pending for a long time, be decided within a period of one month from today.
Signature Not VerifiedDigitally signed by Jayant Kumar Arora Date: 2021.04.27
Pending interlocutory application(s), if any, is/are disposed 15:35:47 IST Reason: of.
(JAYANT KUMAR ARORA) (R.S. NARAYANAN)
COURT MASTER COURT MASTER