Supreme Court - Daily Orders
North Eastern Electric Power ... vs M/S Patel Engineering Limited on 30 October, 2023
ITEM NO.15 COURT NO.3 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). 22989-
22993/2023
(Arising out of impugned final judgment and order dated 30-05-2023
in ARBA No. 1/2023 30-05-2023 in ARBA No. 2/2023 30-05-2023 in ARBA
No. 3/2023 30-05-2023 in ARBA No. 4/2023 30-05-2023 in ARBA No.
5/2023 passed by the High Court of Meghalya at Shilong)
NORTH EASTERN ELECTRIC POWER
CORPORATION LIMITED(NEEPCO) Petitioner(s)
VERSUS
M/S PATEL ENGINEERING LIMITED ETC. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 30-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Huzefa A. Ahmadi, Sr. Adv.
Mr. Karan Lahiri, Adv.
Ms. Liz Mathew, AOR
Mr. Rohan Sharma, Adv.
Mr. Prateek Arora, Adv.
Mr. Anubhab Atreya, Adv.
Ms. Mallika Agarwal, Adv.
Mr. Nisarg Bhardwaj, Adv.
For Respondent(s) Mr. Makul Rohatgi, Sr. Adv.
Mr. Ashish Bhan, Adv.
Mr. Ketan Gaur, Adv.
Mr. Rajendra Dangwal, Adv.
Ms. Aastha Kulshrestha, Adv.
Mr. Abhinav Shrivastav, Adv.
Mr. Pushpendra Singh Bhadoriya, Adv.
Mr. Saif Ali, Adv.
Signature Not Verified
Mr. Jasmeet Singh, AOR
Digitally signed by
SWETA BALODI
Date: 2023.10.30
19:21:46 IST
Reason: UPON hearing the counsel, the Court made the following
O R D E R
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We are not inclined to interfere with the impugned judgment and hence, the special leave petitions are dismissed. Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
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