Supreme Court - Daily Orders
Forech India Pvt Ltd vs Steel Authority Of India Ltd on 10 February, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.26 COURT NO.1 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 2837/2025
[Arising out of impugned final judgment and order dated 08-01-2025
in WPC No. 6081/2024 passed by the High Court of Chhattisgarh at
Bilaspur]
FORECH INDIA PVT. LTD. Petitioner(s)
VERSUS
STEEL AUTHORITY OF INDIA LTD. & ORS. Respondent(s)
(IA No. 28102/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 10-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) :
Ms. Purti Gupta, AOR
Ms. Henna George, Adv.
Ms. Sunidhi Sah, Adv.
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and, hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Deepak Guglani
Date: 2025.02.11
18:07:39 IST
Reason: