Supreme Court - Daily Orders
Rockline Construction Company vs Doha Bank Qsc on 12 May, 2022
Bench: S. Abdul Nazeer, Krishna Murari
1
ITEM NO.12 COURT NO.7 SECTION IX
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). 16537/2021
(Arising out of impugned final judgment and order dated 17-12-2019
in WP No. 8572/2014 passed by the High Court of Judicature at
Bombay)
ROCKLINE CONSTRUCTION COMPANY Petitioner(s)
VERSUS
DOHA BANK QSC & ORS. Respondent(s)
IA No. 134195/2021 - APPLICATION FOR PERMISSION
IA No. 134193/2021 - APPLICATION FOR PERMISSION
IA No. 132744/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 132746/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES IA No. 142803/2021 - VACATING STAY) Date : 12-05-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Kumar Shashank, Adv.
Mr. Kunal Cheema, AOR Mr. Azeem Samual, Adv.
Mr. Udayaditya Banerjee, Adv. Ms. Aditi Deshpande Parkhi, Adv. Mr. Sabir Kachhi, Adv.
Mr. Aviral Kapoor, Adv.
Mr. Nitish Rai. Adv.
Mr. Piyush Tonk, Adv.
For Respondent(s) Mr. P. Chidambaram. Sr. Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Rajeev Pandey, Adv. .
Mr. Vivek Singh, AOR Signature Not Verified Digitally signed by Mr. K.K. Singh, Adv.Anita Malhotra Date: 2022.05.14 11:00:06 IST
Ms. Aishwarya Dash, Adv.Reason:
Mr. Farah Hashmi, Adv.
Mr. B.S. Nagar, Adv.
Mr. R.S. Nagar,Adv.2
Mr. Sudhir Naagar, AOR Mr. Anand Prakash, Adv.
Mr. Shobhit Jain, Adv.
Mr. Arun Nagar, Adv.
UPON hearing the counsel the Court made the following O R D E R We have heard Dr. A.M. Singhvi, and Mr. Shyam Divan, learned senior counsel and Mr. Kunal Cheema, learned counsel for the appellant and Mr. P. Chidambaram and Mr. Shekhar Naphade, learned senior counsel appearing for respondent no.1 and Mr. B.S. Nagar, learned counsel appearing for respondent No.2 and perused the material on record. We do not find any merit in this petition, which is accordingly dismissed.
Pending application, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)