Supreme Court - Daily Orders
The Superintending Engineer, Public ... vs M/S Rpp Infra Project Ltd on 23 February, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.71 COURT NO.6 SECTION XII
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). 5805/2026
[Arising out of impugned final judgment and order dated 16-10-2025
in ARB.A(CAD) No. 18/2024 passed by the High Court of Judicature at
Madras]
THE SUPERINTENDING ENGINEER,
PUBLIC WORKS DEPARTMENT Petitioner(s)
VERSUS
M/S RPP INFRA PROJECT LTD. Respondent(s)
IA No. 43909/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 43911/2026 - EXEMPTION FROM FILING O.T. Date : 23-02-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ALOK ARADHE For Petitioner(s) :Ms. Misha Rohatgi, AOR Mr. Nakul Mohta, Adv.
Ms. Saijal Arora, Adv.
For Respondent(s) :Mr. S Ravishankar, Adv.
Mrs. S. Yamunah Nachiar, AOR Mr. B Raaja Thalapathy, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard the learned counsel appearing for the parties. We are not inclined to interfere with the impugned judgment and order passed by the High Court.
The Special Leave Petition is dismissed and the accompanying interlocutory application(s), if any, stands disposed of. Signature Not Verified Digitally signed by KAPIL TANDON Date: 2026.02.24 17:37:03 IST Reason:
(KAPIL TANDON) (MANOJ KUMAR)
COURT MASTER (SH) COURT MASTER (NSH)