Supreme Court - Daily Orders
Karanja Terminal And Logistics Pvt. ... vs Sahara Dredging Ltd. on 3 July, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.18 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(s) for Special Leave to Appeal (C) No(s). 7761-7762/2023
(Arising out of impugned final judgment and order dated 13-03-2023
in CAP No. 257/2022 13-03-2023 in IA No. 4479/2022 passed by the
High Court Of Judicature At Bombay)
KARANJA TERMINAL AND LOGISTICS PVT. LTD. Petitioner(s)
VERSUS
SAHARA DREDGING LTD. Respondent(s)
(FOR ADMISSION )
Date : 03-07-2023 These petitions were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Hiroo Advani, Adv.
Ms. Chaiti Desai, Adv.
Mr. Kenneth Martin, Adv.
Mr. Vaibhav Gulia, Adv.
Ms. Rakhi Ray, AOR
For Respondent(s) Mr. Karl K Shroff, Adv.
Mr. Hasan Murtaza, AOR
Mr. Saswat Pattnaik, Adv.
Ms. Shriya Mehta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution.
2 The Special Leave Petitions are accordingly dismissed.
3 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by NEETA SAPRA (GULSHAN KUMAR ARORA) Date: 2023.07.03 16:27:29 IST Reason: (SAROJ KUMARI GAUR) AR-CUM-PS ASSISTANT REGISTRAR