Supreme Court - Daily Orders
Bla Projects Private Limited vs Damodar Valley Corporation on 18 March, 2024
ITEM NO.5 COURT NO.1 SECTION XVI
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.51586/2023
(Arising out of impugned final judgment and order dated 18-10-2023
in GA No.2/2022 passed by the High Court at Calcutta)
BLA PROJECTS PRIVATE LIMITED Petitioner(s)
VERSUS
DAMODAR VALLEY CORPORATION Respondent(s)
(With I.R. and IA No.57083/2024-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
Date : 18-03-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Debojyoti Bhattacharya, Adv.
Mr. Debdeep Sinha, Adv.
Ms. Shalini Kaul, AOR
Mrs. Momota C. Bhattacharya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
3 The Special Leave Petition is accordingly dismissed.
4 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2024.03.18 17:16:58 IST Reason:(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar