Supreme Court - Daily Orders
National Projects Construction ... vs Tecpro Infra Projects Ltd on 27 February, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.31 COURT NO.3 SECTION XI-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 (C) No(s). 10347/2018
[Arising out of impugned final judgment and order dated 21-12-2017
in AR No. 73/2016 passed by the High Court of Kerala at Ernakulam]
NATIONAL PROJECTS CONSTRUCTION CORPORATION LTD. Petitioner(s)
VERSUS
TECPRO INFRA PROJECTS LTD. Respondent(s)
Date : 27-02-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) : Mr. Naresh Kaushik, Sr. Adv.
Mr. Archit Gauttam, Adv.
Mr. Saumy Johari, Adv.
Mr. Manoj Joshi, Adv.
Ms. Shikha John, Adv.
Mrs. Lalita Kaushik, AOR
Mr. Anand singh, Adv.
Mr. Naresh Nagar, Adv.
For Respondent(s) :Mr. Renjith B. Marar, Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Arun Poomulli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. After hearing learned counsel for the petitioner, we see no reason and ground to entertain the special leave petition and to interfere with the impugned order passed by the High Court.
2. Accordingly, the Special Leave petition is dismissed. However, all the objections as available to the petitioner may be adjudicated.
3. Signature Not Verified Pending applications, if any, shall stand disposed of.
Digitally signed by Gulshan Kumar Arora Date: 2026.02.28 12:53:26 IST Reason:(GULSHAN KUMAR ARORA) (NAND KISHOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR