Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

The State Of West Bengal Represented ... vs Rajpath Contractors And Engineers Ltd. on 4 September, 2023

Bench: Abhay S. Oka, Pankaj Mithal

                                                                                  REVISED

     ITEM NO.26                              COURT NO.7                 SECTION XVI

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                                   CIVIL APPEAL Diary No(s). 25627/2023

     (Arising out of impugned final judgment and order dated 04-05-2023
     in AP No. 737/2022 passed by the High Court of Calcutta)

     STATE OF WEST BENGAL REPRESENTED
     THROUGH THE SECRETARY & ORS.                                        Appellant(s)

                                                    VERSUS

     RAJPATH CONTRACTORS AND ENGINEERS LTD.                              Respondent(s)

     (FOR ADMISSION and IA No.158110/2023-STAY APPLICATION and IA
     No.158113/2023-CONDONATION OF DELAY IN REFILING /  CURING THE
     DEFECTS)

     Date : 04-09-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY S. OKA
                             HON'BLE MR. JUSTICE PANKAJ MITHAL


     For Petitioner(s)                 Ms. Urmila Kar Purkayastha, Adv.
                                       Ms. Srija Choudhury, Adv.
                                       Ms. Madhumita Bhattacharjee, AOR

     For Respondent(s)                 Mr. Saurav Agrawal, Adv.
                                       Mr. Priyankar Saha, Adv.
                                       Mr. Sarad Kumar Singhania, AOR
                                       Mr. Anshuman Choudhary, Adv.
                                       Ms. Rashmi Singhania, Adv.



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

On the request made by the learned counsel appearing for the appellants, list the matter on 25th September, 2023.

Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.09.06 10:03:31 IST Reason:
     (ASHISH KONDLE)                                                  (AVGV RAMU)
     COURT MASTER (SH)                                             COURT MASTER (NSH)
                                                             CORRECTED

ITEM NO.26               COURT NO.7                  SECTION XVI

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

CIVIL APPEAL Diary No(s). 25627/2023 (Arising out of impugned final judgment and order dated 04-05-2023 in AP No. 737/2022 passed by the High Court of Calcutta) STATE OF WEST BENGAL REPRESENTED THROUGH THE SECRETARY & ORS. Appellant(s) VERSUS RAJPATH CONTRACTORS AND ENGINEERS LTD. Respondent(s) (FOR ADMISSION and IA No.158110/2023-STAY APPLICATION and IA No.158113/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Date : 04-09-2023 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Ms. Urmila Kar Purkayastha, Adv.
Ms. Srija Choudhury, Adv.
Ms. Madhumita Bhattacharjee, AOR For Respondent(s) Mr. Saurav Agrawal, Adv.
Mr. Priyankar Saha, Adv.
Mr. Sarad Kumar Singhania, AOR Mr. Anshuman Choudhary, Adv. Ms. Rashmi Singhania, Adv.
UPON hearing the counsel the Court made the following O R D E R On the request made by the learned counsel appearing for the appellants, list the matter on 11th September, 2023.
(ASHISH KONDLE)                                   (AVGV RAMU)
COURT MASTER (SH)                              COURT MASTER (NSH)