Supreme Court - Daily Orders
Steel Authority Of India Ltd. vs Steel Strips Infrastructures Ltd. on 29 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.28 COURT NO.6 SECTION IVB
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). 24508/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 24/05/2016
IN RSA NO. 1766/2010 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
STEEL AUTHORITY OF INDIA LTD. AND ANR. PETITIONER(S)
VERSUS
STEEL STRIPS INFRASTRUCTURES LTD. RESPONDENT(S)
(WITH INTERIM RELIEF)
WITH I.A. NO.1 (APPLN. FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS]
Date : 29/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Yashraj Singh Deora, Adv.
Ms. Asmita Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Permission to file additional documents is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.08.30
14:30:37 IST
Reason: