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M/S. Felguera Gruas India Kprivate ... vs Tuticorin Coal Terminal Private ... on 27 April, 2018

Bench: Adarsh Kumar Goel, Deepak Gupta

     ITEM NO.58                               COURT NO.9                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).10862-10867/2018
     (Arising out of impugned final judgment and order dated 10-04-2018
     in COMMERCIAL APPEAL(L) No. 25/2018 10-04-2018 in COMMERCIAL
     APPEAL(L) No. 24/2018 10-04-2018 in COMMERCIAL APPEAL(L) No.
     23/2018 10-04-2018 in COMMERCIAL APPEAL(L) No. 22/2018 10-04-2018
     in COMMERCIAL APPEAL(L) No. 21/2018 10-04-2018 in COMMERCIAL
     APPEAL(L) No. 20/2018 with Notice of Motion (L) NO(s).30 to 35 of
     2018 passed by the High Court Of Judicature At Bombay)

     M/S. FELGUERA GRUAS INDIA KPRIVATE LIMITED                          Petitioner(s)

                                     VERSUS
     TUTICORIN COAL TERMINAL PRIVATE LIMITED & ORS.                      Respondent(s)

     (Appln(s) for permission to file length synopsis and list of dates)

     Date : 27-04-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)                 Mr.   Harish Salve,Sr.Adv.
                                       Mr.   Shyam Divan,Sr.Adv.
                                       Mr.   Darais J. K.,Sr.Adv.
                                       Mr.   Sudhir Sharma,Adv.
                                       Mr.   Sanjeev Sharma,Adv.
                                       Ms.   Mumtaz Bhalla,Adv.
                                       Mr.   A.K. Gandhi,Adv.
                                       Mr.   Zal Andhyarujina,Adv.
                                       Mr.   Akhil Anand, AOR

     For Respondent(s)                 Mr.   Mukul Rohatgi,Sr.Adv.
                                       Mr.   Ashok Mathur, AOR
                                       Mr.   R. Sudhinder,Adv.
                                       Mr.   Ranjeet Shetty,Adv.
                                       Ms.   Amrita Sarkar,Adv.

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

We do not find any ground to interfere with the impugned order(s).

The special leave petitions are accordingly dismissed.

of.

(MAHABIR SINGH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER