Supreme Court - Daily Orders
M/S Sahyog Silk Mills Private Limited ... vs Rajasthan State Industrial ... on 28 January, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.38 COURT NO.7 SECTION XV
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). 6545/2017
(Arising out of impugned final judgment and order dated 23-09-2016
in DBCSA No. 1289/2014 in SBCWP No. 10129/2009 passed by the High
Court of Judicature for Rajasthan at Jaipur)
M/S SAHYOG SILK MILLS PRIVATE LIMITED Petitioner(s)
VERSUS
RAJASTHAN STATE INDUSTRIAL DEVELOPMENT
AND INVESTMENT CORPORATION & ANR. Respondent(s)
Date : 28-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. S. K. Bhattacharya, AOR
Mr. L.K. Paonam, Adv.
Mr. Niraj Bobby Paonam, Adv.
Mrs. Tomthinnganbi Koijam, Adv.
For Respondent(s) Mr. Anuj Bhandari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. We see no reason to interfere with the impugned order of the High Court. The special leave petition is, accordingly, dismissed.
Pending applications, if any, shall also stand disposed of.
(SWETA DHYANI) (CHANDER BALA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by SWETA DHYANI Date: 2019.02.01 16:08:29 IST Reason: