Supreme Court - Daily Orders
M/S. Transtonnelstroy - Afcons Jv vs M/S. Chennai Metro Rail Limited on 24 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.16+61 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21060/2023
(Arising out of impugned final judgment and order dated 01-02-2023
in OSA (CAD) No. 148/2021 01-02-2023 in OSA (CAD) No. 85/2022
passed by the High Court Of Judicature At Madras)
M/S. TRANSTONNELSTROY - AFCONS JV Petitioner(s)
VERSUS
M/S. CHENNAI METRO RAIL LIMITED Respondent(s)
(FOR ADMISSION and IA No.126567/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
WITH Item No. 61
SLP (C) NO.12944-12945/2023
(Arising out of impugned final judgment and order dated 01-02-2023
in OSA (CAD) No. 147/2021 01-02-2023 in OSA (CAD) No. 79/2022
passed by the High Court Of Judicature At Madras)
Date : 24-07-2023 This petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Vijay Narayan, Sr. Adv.
Mr. D. Balram, Adv.
Mr. Mr. Venus, Adv.
Ms. Charu Ambwani, AOR
Mr. Devashish Chauhan, Adv.
Mr. Paras Mithal, Adv.
Mrs. Shachi Mithal, Adv.
Mr. Manu Seshadri, Adv.
Mr. Aveak Ganguly, Adv.
Ms. Soumya Shering, Adv.
Mr. Anubhav Mishra, Adv.
Mr. Abhijit Lal, Adv.
For Respondent(s) M/s. Dua Associates, AOR
Signature Not Verified
Mr. N. Venkatraman, A.S.G.
Digitally signed by Mr. Sairam Arjun Suresh, Adv.
NITIN TALREJA
Date: 2023.07.25
09:55:33 IST Mr. Chitranshul A. Sinha, Adv.
Reason:
Mr. Raghavendra Ross Divakar, Adv.
Mr. Jaskaran Singh Bhatia, Adv.
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Ms. Namrata Langade, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioners, list the matters on 25.08.2023.
(RAVI ARORA) (AVGV RAMU)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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