Supreme Court - Daily Orders
Bharat Sanchar Nigam Limited vs M/S Ravi Construction Co on 8 December, 2025
ITEM NO.9 COURT NO.12 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 62683/2025
[Arising out of impugned final judgment and order dated 17-09-2019
in AA No. 41/2013 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
BHARAT SANCHAR NIGAM LIMITED Petitioner(s)
VERSUS
M/S RAVI CONSTRUCTION CO. Respondent(s)
IA No. 307684/2025 - CONDONATION OF DELAY IN FILING
IA No. 307685/2025 - EXEMPTION FROM FILING O.T.
Date : 08-12-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) :Mr. Piyush Sharma, AOR
Mr. Aditya Dikshit, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. There is a reported delay of 1256 days. We do not find sufficient explanation for the delay. Consequently, the delay condonation application is dismissed.
2. The Special Leave Petition is dismissed as barred by limitation.
3. Pending application(s), if any, shall stand disposed of.
(KAVITA PAHUJA) (SAPNA BANSAL)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
KAVITA PAHUJA
Date: 2025.12.09
16:56:04 IST
Reason: