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Gujarat Water Supply And Sewerage Board vs Saryu Plastics Pvt. Ltd. on 24 November, 2017

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.37                                    COURT NO.1                  SECTION III

                                       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).31022/2017
     (Arising out of impugned final judgment and order dated 11-09-2017
     in SCA No.12769/2017 passed by the High Court Of Gujarat At
     Ahmedabad)
     GUJARAT WATER SUPPLY AND SEWERAGE BOARD                                    Petitioner(s)

                                                          VERSUS

     SARYU PLASTICS PVT. LTD. & ANR.                                            Respondent(s)
     (FOR ADMISSION and I.R.)
     Date : 24-11-2017 This petition was called on for hearing today.

     CORAM :
                                HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)                     Ms.   Jesal Wahi, Adv.
                                           Ms.   Puja Singh, Adv.
                                           Ms.   Shodhika Sharma, Adv.
                                           Mr.   Kabir, Adv.
                                           Ms.   Hemantika Wahi, Adv. [AOR]

     For Respondent(s)                     Mr. R.S. Suri, Sr. Adv.
                                           Mrs. Pallavi Tayal Chandela, Adv.
                                           Mr. Varun Khanna, Adv.
                                           Mr. Avinash Kumar, Adv. [AOR]
                                           Ms. Nabila Hasan, Adv.
                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Heard Ms. Jesal Wahi, learned counsel for the petitioner and Mr. R.S. Suri, learned senior counsel for the respondents.

Having heard learned counsel for the parties, we are of the considered opinion that the petitioner should deposit a sum of Rs.50 lacs before the Commercial Court, Ahmedabad within two weeks hence.

Court, the Special Leave Petition stands disposed of.

No order as Reason: to costs.

                         (Subhash Chander)                                (H.S. Parasher)
                            AR-cum-PS                                   Assistant Registrar