Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

M/S K.L.D. Creation Infrastructure ... vs Executive Director Technical National ... on 16 October, 2023

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

     ITEM NO.24                              COURT NO.7                   SECTION XIV

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

                            SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 35884/2023

     (Arising out of impugned final judgment and order dated 07-08-2023 in
     WP(C) No. 472/2023 passed by the High Court Of Tripura At Agarthala)

     M/S K.L.D. CREATION INFRASTRUCTURE PVT. LTD.                             Petitioner(s)

                                                             VERSUS

     EXECUTIVE DIRECTOR TECHNICAL NATIONAL                 Respondent(s)
     HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. & ORS.

     (FOR ADMISSION and IA No.208898/2023-CONDONATION OF DELAY IN
     REFILING / CURING THE DEFECTS and IA No.208897/2023-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 16-10-2023 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.S. BOPANNA
                            HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

     For Petitioner(s)                 Mr. Ashutosh Kumar Mishra, AOR
                                       Ms. Radhika Goel, Adv.
                                       Ms. Anjali Rawat, Adv.
                                       Mr. Arghay Ajay Gautam, Adv.
                                       Mr. Rishabh Shukla, Adv.
     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Having heard the learned counsel for the petitioner, we see no reason to entertain the instant petition. However, the liberty of seeking for dissolution of the dispute through arbitration is left open and all contentions in that regard are also left open.

Petition(s) stand(s) disposed of along with the pending application(s), if any.

Signature Not Verified

Digitally signed by Nisha Khulbey Date: 2023.10.17 17:04:57 IST Reason:

                (NISHA KHULBEY)                                       (DIPTI KHURANA)
            SENIOR PERSONAL ASSISTANT                              ASSISTANT REGISTRAR