Supreme Court - Daily Orders
Rural Electrification Corporation ... vs Offshore Infrastructure Limited on 8 April, 2026
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.7 COURT NO.2 SECTION IV-C
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). 12082/2026
[Arising out of impugned final judgment and order dated 11-12-2025
in WP No. 28470/2023 passed by the High Court of Madhya Pradesh at
Gwalior]
RURAL ELECTRIFICATION CORPORATION LIMITED Petitioner(s)
VERSUS
OFFSHORE INFRASTRUCTURE LIMITED & ORS. Respondent(s)
FOR ADMISSION
Date : 08-04-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Deepak Khurana, Adv.
Mr. Abhishek Bansal, Adv.
Mr. Anurag Vats, Adv.
Mr. Prateek Yadav, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four weeks.
In the meantime, the effect and operation of the impugned order shall remain stayed.
(SHIPRA NARANG) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SHIPRA NARANG Date: 2026.04.08 17:54:55 IST Reason: