Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Amr-Bbb Consortium vs Bharat Coking Coal Ltd on 13 December, 2024

Bench: Abhay S. Oka, Pankaj Mithal

     ITEM NO.38                              COURT NO.5                   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).     29059/2024

     [Arising out of impugned final judgment and order dated 04-11-2024
     in CM(M) No. 3552/2024 passed by the High Court of Delhi at New
     Delhi]

     AMR-BBB CONSORTIUM                                                    Petitioner(s)

                                                     VERSUS

     BHARAT COKING COAL LTD.                                               Respondent(s)

     (IA No.280827/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.280829/2024-PERMISSION TO FILE LENGTHY LIST OF
     DATES)

     Date : 13-12-2024 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ABHAY S. OKA
                           HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)                 Mr. Mukul Rohatgi, Sr. Adv.
                                       Mr. Sudhir Nandrajog, Sr. Adv.
                                       Mr. Mayank Jain, Adv.
                                       Mr. Parmatma Singh, AOR
                                       Mr. Madhur Jain, Adv.
                                       Mr. Arpit Goel, Adv.

     For Respondent(s)                 Mr. Anupam Lal Das, Sr. Adv.
                                       Mr. Amit Sharma, AOR
                                       Mr. Dipesh Sinha, Adv.
                                       Ms. Pallavi Barua, Adv.
                                       Ms. Aparna Singh, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

No case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is accordingly Signature Not Verified dismissed.

Pending application(s), if any, stand disposed of. 19:59:38 IST Reason:

(KAVITA PAHUJA) (ANU BHALLA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)