Supreme Court - Daily Orders
Konnect Packaging International Llp vs Security Printing And Minting ... on 19 January, 2026
ITEM NO.66 COURT NO.5 SECTION IV-C
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). 2577/2026
[Arising out of impugned final judgment and order dated 17-12-2025
in WA No. 3301/2025 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
KONNECT PACKAGING INTERNATIONAL LLP Petitioner(s)
VERSUS
SECURITY PRINTING AND MINTING CORPORATION
OF INDIA LIMITED (SPMCIL) & ORS. Respondent(s)
Date : 19-01-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Chandrashekhar A. Chakalabbi, Adv.
Mr. S.k Pandey, Adv.
Mr. Anshul Rai, Adv.
Mr. Amol Shirolkar, Adv.
Mr. Rahul Singh Latwal, Adv.
For M/s Dharmaprabhas Law Associates, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing for the petitioner.
We do not find any ground to interfere with the impugned order passed by the High Court. However, we make it clear that the disqualification will not stand in the way of the petitioner participating in future tender.
The Special Leave Petition is, accordingly, dismissed with the aforesaid liberty.
Signature Not VerifiedDigitally signed by SWETA BALODI Date: 2026.01.22 16:30:46 IST Reason: Pending application(s), if any, shall stand disposed of.
(SWETA BALODI) (POONAM VAID)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR