Supreme Court - Daily Orders
Rail Vikas Nigam Ltd. vs Theme Engineering Services Pvt.Ltd. on 6 January, 2014
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ITEM NO.33 COURT NO.8 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 (Civil) No(s).38132/2013
(From the judgement and order dated 14/08/2013 in AP No.153/2013 of The
HIGH COURT OF DELHI AT N. DELHI)
RAIL VIKAS NIGAM LTD. Petitioner(s)
VERSUS
THEME ENGINEERING SERVICES PVT.LTD. Respondent(s)
(With prayer for interim relief )
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Mahesh Kashana, Adv.
Mr. S.K. Dhingra,Adv. (Not present)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the petitioner.
Issue notice.
There shall be stay of operation of the impugned judgment.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master