Supreme Court - Daily Orders
M/S Sree Vishnu Constructions vs The Chief Engineer (Air Force) on 20 May, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.31 + 55 COURT NO.10 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 8714/2022
(Arising out of impugned final judgment and order dated 30-06-2020
in ARBA No. 149/2016 passed by the High Court For The State Of
Telangana At Hyderabad)
M/S SREE VISHNU CONSTRUCTIONS Petitioner(s)
VERSUS
THE CHIEF ENGINEER (AIR FORCE) & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP (C) No. 9267/2022
(FOR ADMISSION and I.R. )
SLP(C) No. 9479/2022 (XII-A)
(FOR ADMISSION and I.R.)
Date : 20-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. K. Parameshwar, AOR
Ms A Sregurupriya, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel appearing on behalf of the petitioner, we see no reason to interfere with the impugned judgment and order passed by the High Court. The Special Leave Petitions stand dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.05.23 16:14:21 IST(NEETU SACHDEVA) Reason:
(NISHA TRIPATHI) COURT MASTER (SH) ASSISTANT REGISTRAR