Supreme Court - Daily Orders
Rail Vikas Nigam Limited vs Simplex Infrastructures Ltd. on 11 January, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi
1
ITEM NO.4 COURT NO.2 SECTION XIV
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.10358/2020
(Arising out of impugned final judgment and order dated 10-07-2020 in
O.M.P.(T)(COMM.) No.28/2020 passed by the High Court Of Delhi At New
Delhi)
RAIL VIKAS NIGAM LIMITED Petitioner(s)
VERSUS
SIMPLEX INFRASTRUCTURES LTD. & ANR. Respondent(s)
(IA No.35658/2021 – FOR APPROPRIATE ORDERS/DIRECTIONS; and, IA
No.85884/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 11-01-2022 This matter were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
Counsel for the Parties:
Mr. K.K. Venugopal, Attorney General for India
Mr. Siddhant Kohli, Adv.
Mr. Santosh Kumar-I, AOR
Mr. Tushar Mehta, Solicitor General
Mr. Udit Seth, Adv.
Mr. Anil Seth, Adv.
Mr. Prateek, Adv.
Mr. C. Kannan, Adv.
Mr. Ravi Shankar, AOR
Mr. S.D. Singh, Adv.
Mr. Rahul Kumar Singh, Adv.
Mr. Jitender Singh, Adv.
Ms. Meenu Singh, Adv.
Mr. Kamla Prasad, Adv.
Mr. Ram Kripal Singh, Adv.
Signature Not Verified Mr. Siddharth Singh, Adv.
Digitally signed by Dr.
Mukesh Nasa
Ms. Bharti Tyagi, AOR
Date: 2022.01.12
16:29:23 IST
Reason:
Mr. R. Chandrachud, AOR
Mr. D. Venkata Krishna, Adv.
2
UPON hearing the counsel the Court made the following
O R D E R
Our attention has been invited to the order dated 08.09.2021 passed by this Court in M.A. Nos.1990-1991 of 2019 in SLP (Civil) No.10021-10022 of 2017, titled as “M/s. HCIL Adhikarya ARSS (JV) v. Rail Vikas Nigam Limited”. As the order indicates, after framing the question, this Court proceeded to appoint an Amicus Curiae to assist the Court.
It is also submitted that similar issues arise in SLP (Civil) No.13426 of 2021, titled as “NTPC Limited v. AFCONS R.N. Shetty & Co. Pvt. Ltd. JV.” Both the above matters are dealt with by the Bench presided over by Hon’ble Mr. Justice M.R. Shah.
In the circumstances, the Registry is directed to place this matter before the Bench presided over by Hon’ble Mr. Justice M.R. Shah, along with M.A. Nos.1990-1991 of 2019 in SLP (Civil) No.10021-10022 of 2017 and SLP (Civil) No.13426 of 2021, after taking requisite directions from the Hon’ble the Chief Justice of India.
Considering the circumstances in the matter, the Registry may list the matters at the earliest.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER