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Reliance Infrastructure Limited vs Nlc India Limited on 5 April, 2022

Bench: Chief Justice, Krishna Murari, Hima Kohli

                                                      1

     ITEM NO.16                               COURT NO.1                 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 for Special Leave to Appeal (C)      No.6165/2022

     (Arising out of impugned final judgment and order dated 22­03­2022
     in IA(L) No. 31437/2021 passed by the High Court of Judicature at
     Bombay)

     RELIANCE INFRASTRUCTURE LIMITED                                      Petitioner(s)

                                                     VERSUS

     NLC INDIA LIMITED & ORS.                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.50861/2022­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 05­04­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE KRISHNA MURARI
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                       Mr.   Dhruv Mehta, Sr. Adv.
                                       Mr.   Mahesh Agarwal, Adv.
                                       Mr.   Rishi Agrawala, Adv.
                                       Ms.   Aanchal Mullick, Adv.
                                       Mr.   Abhinabh Garg, Adv.
                                       Mr.   E. C. Agrawala, AOR
     For Respondent(s)
                                        Mr. K.V. Viswanathan, Sr.Adv.
                                       For M/S. Dua Associates, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Heard learned Senior counsel appearing for the petitioner and perused the material available on record.

2. Digitally signed by VISHAL ANAND Application seeking exemption from filing certified copy of Date: 2022.04.05 17:53:25 IST the impugned order is allowed.

Reason:

3. Issue notice, returnable after four weeks.

4. Dasti service, in addition, is permitted.

5. Learned Advocate­on­Record, who appearing on caveat for the Respondent No.1 accepts and waives formal notice on behalf of the said Respondent.

6. In the meanwhile, status­quo as it exists today, shall be maintained by the parties.

7. The petitioner is directed to keep the Bank Guarantee alive.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)