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M/S Ratna Infrastructure Projects Pvt. ... vs M/S Meja Urja Nigam Private Limited on 28 September, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.24                           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 (C)                No(s).   24949/2018

     (Arising out of impugned final judgment and order dated 27-07-2018
     in ARBA No. 5/2018 passed by the High Court Of Delhi At New Delhi)

     M/S RATNA INFRASTRUCTURE PROJECTS PVT. LTD.                      Petitioner(s)

                                                 VERSUS

     M/S MEJA URJA NIGAM PRIVATE LIMITED                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.131813/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 28-09-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)             Ms.   Kiran Suri, Sr. Adv.
                                   Mr.   Abhay N.Das, Adv.
                                   Mr.   S.J.Amith, Adv.
                                   Ms.   Aishwarya Kumar, Adv.
                                   Dr.    (mrs. ) Vipin Gupta, AOR

     For Respondent(s)             Mr.   Jayant K.Mehta, Adv.
                                   Mr.   Aman Varma, AOR
                                   Ms.   Anshula Grover, Adv.
                                   Mr.   Sajal Jain, Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Heard learned counsel for the petitioner.

We do not find any merit in this petition.

The Special Leave Petition is accordingly dismissed. As a last opportunity, time to file list with details, as stated by the High Court, is extended for a period of four weeks’ from today.

Pending applications, if any, shall stand disposed of.

Digitally signed by
SHASHI SAREEN
Date: 2018.09.29
12:56:03 IST
Reason:
     (SHASHI SAREEN)                                       (TAPAN KUMAR CHAKRABORTY)
       AR CUM PS                                               BRANCH OFFICER