Supreme Court - Daily Orders
M/S Reshmi Constructions vs N.T.P.C. Ltd New Delhi on 19 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
Diary 40179/2017
1
ITEM NO.25 COURT NO.1 SECTION XI-A
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. 40179/2017
(Arising out of impugned final judgment and order dated 24-07-2017
in ARBA Nos. 66/2013 and 65/2013 passed by the High Court Of Kerala
At Ernakulam)
M/S RESHMI CONSTRUCTIONS Petitioner
VERSUS
N.T.P.C. LTD NEW DELHI & ANR. Respondents
(IA No.2706/2018-CONDONATION OF DELAY IN FILING and IA No.2707/
2018-EXEMPTION FROM FILING O.T. and IA No.2708/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
Date : 19-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner
Mr. Wills Mathews, Adv.
Mr. Ginesh P., Adv.
Mr. Ashish Kumar Sinha, Adv.
Mr. Shree Pal Singh, AOR
For Respondents
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner, Signature Not Verified Digitally signed by CHETAN KUMAR we are inclined to grant him liberty to move the High Date: 2018.01.22 17:17:40 IST Reason: Court for review, only on the singular ground that no concession was given for determination of a reasonable rate of interest.
Diary 40179/2017 2With the aforesaid liberty, the special leave petition is disposed of.
Pending interlocutory applications, if any, also stand disposed of.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar