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M/S Tarachand Logistics Solutions ... vs Rashtriya Ispat Nigam Limited (Rinl) on 17 February, 2025

     ITEM NO.1714                               COURT NO.5                   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(s) for Special Leave to Appeal (C)                    No(s).     21732/2023

     M/S TARACHAND LOGISTICS SOLUTIONS LIMITED NOW TARACHAND
     INFRALOGISTIC SOLUTIONS LTD.Petitioner(s)

                                                     VERSUS

     RASHTRIYA ISPAT NIGAM LIMITED (RINL) & ORS.                          Respondent(s)


     IA No. 200799/2024 - ADDITION / DELETION / MODIFICATION                       PARTIES

     Date : 17-02-2025 This matter was called on for hearing today.

     CORAM : HON'BLE MR. JUSTICE SANDEEP MEHTA
             [IN CHAMBER]



     For Petitioner(s) : Ms. Gagan Deep Kaur, Adv.
                         Mr. Dinkar Kalra, AOR


     For Respondent(s) : M/S. K J John And Co, AOR
                         Ms. Surekha Raman, Adv.
                         Mr. Amarjit Singh Bedi, Adv.
                         Mr. Shreyash Kumar, Adv.
                         Mr. Yashawnt Sanjenbam, Adv.
                         Mr. Imlikaba Jamir, Adv.



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

IA No.200799/2024, application for deleting the name of Respondent No.4 is allowed. The name of such Respondent is deleted from the array of parties.

Let, the amended memo of parties be filed within two weeks.

     (VIJAY KUMAR)                                                      (MAMTA RANI)
     COURT MASTER (SH)                                               COURT MASTER (NSH)