Supreme Court - Daily Orders
M/S Tarachand Logistics Solutions ... vs Rashtriya Ispat Nigam Limited (Rinl) on 19 January, 2026
ITEM NO.46 COURT NO.7 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 for Special Leave to Appeal (C) No.21732/2023
[Arising out of impugned final judgment and order dated 20-06-2023
in CCA No. 5/2022 passed by the High Court of Andhra Pradesh at
Amravati]
M/S TARACHAND LOGISTICS SOLUTIONS LIMITED Petitioner(s)
NOW TARACHAND INFRALOGISTIC SOLUTIONS LTD.
VERSUS
RASHTRIYA ISPAT NIGAM LIMITED (RINL) & ORS. Respondent(s)
Date : 19-01-2026 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) :
Mr. Vijay Hansaria, Sr. Adv.
Mr. Sanjay Sarin, Adv.
Ms. Gagan Deep Kaur, Adv.
Mr. Dinkar Kalra, AOR
For Respondent(s) :
Ms. Surekha Raman, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Harshit Singh, Adv.
Mr. Yashwant Sanjenbam, Adv.
Mr. Sidharth Nair, Adv.
For M/s. K J John And Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the Respondent No.1 seeking one week’s adjournment due to non- availability of the arguing counsel, the matter is adjourned for one week.
(VISHAL ANAND) Signature Not Verified (POOJA SHARMA) ASTT. REGISTRAR-cum-PS Digitally signed by VISHAL ANAND Date: 2026.01.19 COURT MASTER (NSH) 16:49:39 IST Reason: