Supreme Court - Daily Orders
Kukreja Construction Company vs The State Of Maharashtra on 26 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.19 COURT NO.15 SECTION IX
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). 5273/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in WP No. 1898/2009 passed by the High Court of Judicature at
Bombay)
KUKREJA CONSTRUCTION COMPANY & ORS. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No. 30550/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 15702/2019 (IX)
(FOR ADMISSION)
SLP(C) No. 8520/2019 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 8204/2019 (IX)
(FOR ADMISSION)
SLP(C) No. 8552/2019 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 8664/2019 (IX)
(FOR ADMISSION)
SLP(C) No. 8704/2019 (IX)
(FOR ADMISSION)
SLP(C) No. 5745/2020 (IX)
(IA No. 56403/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 13365/2019 (IX)
(FOR ADMISSION and I.R. and IA No.82778/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 10430/2020 (IX)
Signature Not Verified
Digitally signed by
(FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
RADHA SHARMA
Date: 2023.09.27
79828/2020
16:55:58 IST
Reason:
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
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29339/2021
FOR MODIFICATION OF COURT ORDER ON IA 62030/2021
FOR APPLICATION FOR PERMISSION ON IA 122303/2021
IA No. 122303/2021 - APPLICATION FOR PERMISSION
IA No. 62030/2021 - MODIFICATION OF COURT ORDER
IA No. 79828/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 29339/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 606/2023 (IX)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
4655/2023
IA No. 4655/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 26-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Pranaya Goyal, AOR
Mr. Chiranjivi Sharma, Adv.
Ms. Apoorva Kaushik, Adv.
Mr. Vasu Gupta, Adv.
Mr. Uday Mathur, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. Kaustubh Singh, Adv.
Mr. E. C. Agrawala, AOR
Mr. Ans Nadkani, Sr. Adv.
Ms. Asha Gopalan Nair, AOR
Ms. Nivedita Nair, Adv.
Ms. Pallavi Pratap, Adv.
Ms. Prachi Pratap, Adv.
Mr. Prashant Pratap, Adv.
Mr. Devesh Mohan, Adv.
Ms. Muskan Jain, Adv.
Ms. Kinjal Aggarwal, Adv.
M/S. Pratap And Co., AOR
Mr. Shikhil Suri, Adv.
Ms. Madhu Suri, Adv.
Ms. Jyoti Suri, Adv.
Ms. Wamika Chadha, Adv.
Ms. Vidhi Kapoor, Adv.
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Ms. Vidushi Jain, Adv.
Ms. Divya Swami, AOR
Mr. Rahul Chitnis, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
For Respondent(s) Mrs. Arati Debnath, Adv.
Mr. Alok Kumar, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Mukul Taly, Adv.
Mr. Abhimanyu Mahajan, Adv.
Ms. Anubha Goel, Adv.
Mr. Sarthak Mehrotra, Adv.
Mr. Mayank Joshi, Adv.
Ms. Shambhavi Kala, Adv.
Mr. Phiroze Merchant, Adv.
Mr. Abhay Anand Jena, AOR
Mr. Rahul Chitnis, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. . Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Mr. Pranaya Goyal, AOR
Mr. Chiranjivi Sharma, Adv.
Ms. Apoorva Kaushik, Adv.
Mr. Vasu Gupta, Adv.
Mr. Uday Mathur, Adv.
Mr. Ans Nadkani, Sr. Adv.
Ms. Asha Gopalan Nair, AOR
Ms. Nivedita Nair, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the petitioners seeking adjournment, adjourned by four weeks.
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)
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