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Supreme Court - Daily Orders

M/S. Quartz Infra Engineering Prvt. Ltd vs M/S. Jindal India Thermal Power Ltd on 8 July, 2024

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

     ITEM NO.42+45                       COURT NO.14                 SECTION II-B

                              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 (Crl.) No(s).6109-6110/2024

     (Arising out of impugned final judgment and order dated 12-01-2024
     in CRLREV No.405/2023 and CRLREV No.406/2023 passed by the High
     Court of Orissa at Cuttack)

     M/S. QUARTZ INFRA ENGINEERING PRVT. LTD                         Petitioner(s)

                                               VERSUS

     M/S. JINDAL INDIA THERMAL POWER LTD & ORS. ETC.                 Respondent(s)

     (FOR ADMISSION and IA No.103924/2024-PERMISSION TO FILE LENGTHY
     LIST OF DATES and IA No.119082/2024-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     WITH

     ITEM NO.45

     Diary No(s). 18202/2024 (II-B)

     (IA   No.109999/2024-CONDONATION  OF   DELAY   IN  FILING               and     IA
     No.110003/2024-PERMISSION TO FILE LENGTHY LIST OF DATES)

     Date : 08-07-2024 These petitions were called on for hearing today.

     CORAM :             HON'BLE MS. JUSTICE BELA M. TRIVEDI
                         HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

     For Petitioner(s)            Mr. Dama Seshadri Naidu, Sr. Adv.
                                  Mr. Rajan Kumar Singh, AOR
                                  Mr. Rakesh Kumar Singh, Adv.
                                  Mr. Somanatha Padhan, Adv.
                                  Mr. Waseem Akhtar Khan, Adv.
                                  Mr. Amit Kashyap, Adv.
                                  Mr. Ananvay Anand Vardhan, Adv.
                                  Mr. Abhinav Thakur, Adv.

     For Respondent(s)            Mr. Mukul Rohatgi, Sr. Adv.
                                  Mr. Parag P. Tripathi, Sr. Adv.
                                  Mr. Mahesh Agarwal, Adv.
Signature Not Verified
                                  Mr. Rishi Agrawala, Adv.
Digitally signed by
RAVI ARORA
Date: 2024.07.09
                                  Mr. Prashant Mehta, Adv.
17:13:16 IST
Reason:                           Mr. Shashwat Singh, Adv.
                                  Mr. Chirag Nayak, Adv.
                                  Ms. Prachi Kohli, Adv.
                                  Mr. E. C. Agrawala, AOR
           UPON hearing the counsel the Court made the following
                              O R D E R

1. Delay condoned.

2. Heard learned senior counsel for the parties.

3. We are not inclined to interfere with the impugned order(s) passed by the High Court.

4. The Special Leave Petitions are, accordingly, dismissed.

5. Pending applications, if any, shall stand disposed of.

  (RAVI ARORA)                                         (MAMTA RAWAT)
COURT MASTER (SH)                                    COURT MASTER (NSH)