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The Managing Director Karnataka ... vs Constituent Attorney M/S Ferro ... on 26 March, 2021

Bench: Indira Banerjee, Krishna Murari

                                                        1

     ITEM NO. 18+35+36                     Court 11 (Video Conferencing)      SECTION IV-A

                                   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).   4785/2021,
     Petition(s) for Special Leave to Appeal (C)                    No(s).   5092/2021 and
     Petition(s) for Special Leave to Appeal (C)                    No(s).   5040/2021

     (Arising out of impugned final judgment and order dated 03-02-2021
     in WA No. 87/2021, WA No. 76/2021 and WA No. 73/2021 passed by the
     High Court Of Karnataka At Bengaluru)

     THE MANAGING DIRECTOR KARNATAKA NEERAVARI NIGAM LTD. & ANR.
                                                           Petitioner(s)

                                                       VERSUS

     CONSTITUENT ATTORNEY M/S FERRO-CONCRETE CONSTRUCTION (INDIA) PVT.
     LTD.                                                Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 26-03-2021 This petition was called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE KRISHNA MURARI


     For Petitioner(s)                   Mr.   Naveen R. Nath, Sr. Adv.
                                         Mr.   Hetu Arora Sethi, AOR
                                         Ms.   Lalit Mohini Bhat, Adv.
                                         Mr.   Abhimanyu Verma, Adv.
                                         Mr.   Rahul Jain, Adv.

     For Respondent(s)                   Mr.   Rajshekhar Rao, Sr. Adv.
                                         Mr.   Vinayak Mehrotra, Adv.
                                         Mr.   Amit Agrawal, AOR
                                         Ms.   Radhika Yadav, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard the learned counsel for the petitioner.

Issue notice.

Mr. Amit Agarwal, learned counsel accepts notice on behalf of the respondent.

Counter affidavit, if any, be filed within two weeks.

Rejoinder, if any, be filed within one week, thereafter.

Let the Special Leave Petition be listed for final disposal on 19-04-2021.

(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)