Supreme Court - Daily Orders
Rajasthan State Industrial ... vs M/S. Hnb Asia Limited on 26 July, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.1 COURT NO.4 SECTION XV
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). 16788/2018
(Arising out of impugned final judgment and order dated 13-04-2018
in DBSAW No. 86/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
RAJASTHAN STATE INDUSTRIAL DEVELOPMENT AND
INVESTMENT CORPORATION LTD. & ANR. Petitioner(s)
VERSUS
M/S. HNB ASIA LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 26-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s)
Mr. Anuj Bhandari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed. However, we grant liberty to the petitioner to go back to the High Court and seek a modification of the impugned order by filing an appropriate reply and produce relevant materials, if any.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) Signature Not Verified (RENU DIWAN) COURT MASTER (SH) Digitally signed by MAHABIR SINGH Date: 2018.07.26 ASSISTANT REGISTRAR 17:08:33 IST Reason: