Supreme Court - Daily Orders
M/S Schindler India Pvt. Ltd vs M/S Meda Constructions on 13 December, 2024
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.27 COURT NO.5 SECTION IV-A
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). 29535/2024
[Arising out of impugned final judgment and order dated 12-09-2024
in CA No. 205/2024 passed by the High Court of Karnataka at
Bengaluru]
M/S SCHINDLER INDIA PVT. LTD. Petitioner(s)
VERSUS
M/S MEDA CONSTRUCTIONS Respondent(s)
(FOR ADMISSION)
Date : 13-12-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Sonal Jain, AOR
Ms. Kajal Sharma, Adv.
Mr. Udayan Jain, Adv.
Ms. Amiti Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner. In view of the findings recorded in paragraph 9 of the impugned order, no case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified (ASHISH KONDLE) Digitally signed by ASHISH KONDLE Date: 2024.12.16 (ANU BHALLA) COURT MASTER (SH) 19:24:10 IST Reason: COURT MASTER (NSH)