Supreme Court - Daily Orders
M/S Dev Prabha Construction Pvt. Ltd. vs The Bharat Coking Coal Ltd. Through Its ... on 13 August, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
ITEM NO.23 Court 6 (Video Conferencing) SECTION XVII
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). 12273/2021
(Arising out of impugned final judgment and order dated 09-06-2021
in LPA No. 94/2021 passed by the High Court Of Jharkhand At Ranchi)
M/S DEV PRABHA CONSTRUCTION PVT. LTD. Petitioner(s)
VERSUS
THE BHARAT COKING COAL LTD. THROUGH ITS CHAIRMAN CUM MANAGING
DIRECTOR & ORS.Respondent(s)
(FOR ADMISSION and I.R. )
Date : 13-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Ankur Kashyap, AOR
Ms. Devanshi Singh, Adv.
Mr. Adarsh Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.08.14 12:38:00 IST Reason: