Supreme Court - Daily Orders
M/S Sks Infra Projects (P) Ltd. - Ramiya ... vs Union Of India on 4 October, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.19 Court 6 (Video Conferencing) SECTION XIV
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). 15587/2021
(Arising out of impugned final judgment and order dated 14-09-2021
in WP(C) No. 10178/2021 passed by the High Court Of Delhi At New
Delhi)
M/S SKS INFRA PROJECTS (P) LTD. -
RAMIYA CONSTRUCTIONS PVT. LTD. (JV) Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.125960/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 04-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Manish Gupta, Adv.
Ms. Harshal Gupta, Adv.
Mr. Neelamani Guha, Adv.
Mr. Sanjay Mangal, Adv.
Mr. Prateek Gupta, Adv.
Ms. Jyoti Raghuvanshi, Adv.
Ms. Pratiksha Sharma, Adv.
Mr. Ankit Acharya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the petitioner has recently come to know that there is in fact no Independent External Monitor in place for quite some Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.10.04 17:00:29 IST time and that is why the representations of the petitioner Reason: directed to be disposed of by the impugned order have not been disposed of and cannot be disposed of. 2 The aforesaid being the position, the petitioner may move the High Court by filing an appropriate application.
The Special Leave Petition stands disposed of with the aforesaid liberty.
Pending application stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)