Supreme Court - Daily Orders
Nbcc (India) Ltd. vs The State Of West Bengal on 25 August, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.57 COURT NO.7 SECTION XVI
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). 15098/2022
(Arising out of impugned final judgment and order dated 18-05-2022 in
APO No. 11/2022 passed by the High Court At Calcutta)
NBCC (INDIA) LTD. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
Date : 25-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Nagarkatti Kartik Uday, AOR
Mr. Rohan Ganpathy, Adv.
Ms. Shivani Vij, Adv.
For Respondent(s) Ms. Madhumita Bhattacharjee, AOR
Ms. Urmila Kar Purkayastha, Adv.
Ms. Srija Choudhury, Adv.
Mr. Sandeep, Adv.
Mr. Anant, Adv.
Mr. Roshan Santhalia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Satyam Dwivedi, learned advocate accepts notice on behalf of respondent no.4. Hence, issue of formal notice to the said respondent is dispensed. He also seeks time to file vakalatnama and objections to the petition. The same be filed in four weeks.
Rejoinder thereto, in two weeks thereafter.
In the meanwhile, the proceedings, said to be pending before the Facilitation Council, shall not be precipitated any further.
List the matter on 13.10.2023.
Signature Not VerifiedDigitally signed by Nisha Khulbey Date: 2023.08.26 11:32:05 IST Reason:
(NISHA KHULBEY) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR