Supreme Court - Daily Orders
Alankit Assignments Limited vs Union Of India on 26 September, 2022
Bench: Dinesh Maheshwari, Bela M. Trivedi
ITEM NO.64 COURT NO.9 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). 16321/2022
(Arising out of impugned final judgment and order dated 27-05-2022
in LPA No. 366/2022 passed by the High Court of Delhi at New Delhi)
ALANKIT ASSIGNMENTS LIMITED Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.136767/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 26-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. A.D.N. Rao, Sr. Adv.
Mr. Ashutosh Dubey, AOR
Mr. Abhishek Chauhan, Adv.
Ms. Rajshri A.Dubey, Adv.
Mr. H.B. Dubey, Adv.
Mr. Amit P Shahi, Adv.
Ms. Divya, Adv.
Ms. Agrimma Singh, Adv.
Mr. D. Shiva Shankar, Adv.
Ms. Ritambhara Garg, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and having perused the material placed on record, we are not inclined to consider interference in the impugned orders dated 09.09.2020 and 27.05.2022 whereby the High Court has declined to exercise writ Signature Not Verified Digitally signed by NEETA SAPRA Date: 2022.09.26 jurisdiction in this contractual matter while leaving it open for 20:17:29 IST Reason:
the petitioner in taking recourse to appropriate remedies in 1 accordance with law.
It goes without saying that when the High Court has not adjudicated the matter on its merits, any observation occurring in the orders impugned remain confined to the consideration of the High Court with reference to its writ jurisdiction and not beyond.
Subject to the observations foregoing, this petition stands dismissed.
All pending applications stand disposed of.
(NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
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