Supreme Court - Daily Orders
Malco Energy Limited vs Senior Divisional Engineer on 16 January, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.801 COURT NO.12 SECTION XII
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). 15872/2023
[Arising out of impugned final judgment and order dated 16-11-2022
in ARB. O.P.(COM. DIV) No. 484/2022 passed by the High Court of
Judicature at Madras]
MALCO ENERGY LIMITED Petitioner(s)
VERSUS
SENIOR DIVISIONAL ENGINEER & ORS. Respondent(s)
JUDGMENT PRONOUNCED IN Central Organization
for Railway Electrification vs. M/s ECO-SPIC-SMO-MCML (JV) A joint
Venture Company [CIVIL APPEAL NO. 9486-94877 OF 2019] ON 08.11.2024
Date : 16-01-2025 This petition was mentioned today.
CORAM :HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) : Mr. Ishaan George, AOR
For Respondent(s) : Mr. Amrish Kumar, AOR
UPON being mentioned, the Court made the following
O R D E R
Not to be deleted from the date already notified i.e. 24.01.2025.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by KAPIL TANDON Date: 2025.01.16 17:57:09 IST Reason: