Supreme Court - Daily Orders
Union Of India vs Larsen And Tubro Limited (L And T) on 24 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.25 COURT NO.11 SECTION XI
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). 14989/2023
(Arising out of impugned final judgment and order dated 25-05-2023
in AUS37AACA No. 433/2023 passed by the High Court of Judicature at
Allahabad)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
LARSEN AND TUBRO LIMITED (L AND T) Respondent(s)
(FOR ADMISSION and I.R. and IA No.133458/2023-EXEMPTION FROM FILING
O.T.)
Date : 24-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mrs. Aishwarya Bhati, A.S.G.
Mr. Amrish Kumar, AOR
Mrs. Shagun Thakur, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Digvijay Dam, Adv.
Mr. Sachin Sharma, Adv.
Ms. Manisha Chava,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Heard the learned Additional Solicitor General appearing for the petitioners.
Reliance is placed on grounds II to VIII. The Signature Not Verified submission is that these aspects have not been taken into Digitally signed by Anita Malhotra Date: 2023.07.26 17:04:55 IST Reason: consideration by the High Court, as can be seen from the paragraph 21 of the impugned judgment. 1 Issue notice returnable on 18th September, 2023.
Subject to the deposit of the entire principal amount, if not already deposited, by the petitioners with the High Court within a period of one month from today, the impugned Award shall remain stayed.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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