Supreme Court - Daily Orders
Bihar Offset Printers Association vs Union Of India on 2 May, 2022
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.19 COURT NO.11 SECTION XVI
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). 7461/2022
(Arising out of impugned final judgment and order dated 25-03-2022
in CWJC No. 762/2022 passed by the High Court Of Judicature At
Patna)
BIHAR OFFSET PRINTERS ASSOCIATION & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61122/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 02-05-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Smarhar Singh, AOR
Mr. Prashant Kumar, Adv.
Mr. Rajesh Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned senior counsel appearing for the petitioners.
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
However, the learned senior counsel appearing for the Signature Not Verified petitioners state that they will submit a representation for Digitally signed by Jayant Kumar Arora Date: 2022.05.05 16:52:10 IST Reason: redressal of their grievance for future tenders. 2 We express no opinion on the above statement. It is always open for the petitioners to do so.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER