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M/S. Mms Steel And Power (P) Ltd vs Ongc, Cauvery Asset Neravy on 3 December, 2024

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.11                              COURT NO.13                 SECTION XII

                                   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).   1690/2024

     [Arising out of impugned final judgment and order dated 22-12-2023
     in CRPPD No. 913/2020 passed by the High Court of Judicature at
     Madras]

     M/S. MMS STEEL AND POWER (P) LTD.                                   Petitioner(s)

                                                    VERSUS

     ONGC, CAUVERY ASSET NERAVY                                          Respondent(s)

     (IA No. 15337/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT; IA No. 110119/2024 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 03-12-2024 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE MANOJ MISRA


     For Petitioner(s)                 Mr. Challa Kodanda Ram, Sr. Adv.
                                       Mr. Balaji Srinivasan, AOR
                                       Mr. Elambharathi, Adv.
                                       Mr. Vishwaditya Sharma, Adv.
                                       Mr. Shreyas Ranjan, Adv.

     For Respondent(s)                 Mr. Tushar Mehta, Sr. Adv.
                                       Mr. Kaushik Choudhury, AOR
                                       Mr. Jyotirmoy Chatterjee, Adv.
                                       Mr. Saksham Garg, Adv.

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

1. Heard the learned counsel appearing for the petitioner.

2. We are not inclined to interfere with the impugned judgment passed by the High Court. Hence, t he Special Leave Petition is dismissed.

3. Digitally signed by Pending applications, if any, shall stand disposed of. INDU MARWAH Date: 2024.12.04 12:10:56 IST Reason:

(INDU MARWAH) (NIDHI WASON) AR-cum-PS COURT MASTER (NSH)