Supreme Court - Daily Orders
M/S Sugam Constructions Private ... vs Union Of India on 16 May, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.10 COURT NO.1 SECTION IV-C
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).9158/2023
(Arising out of impugned final judgment and order dated 20-12-2022
in ARBC No. 16/2022 passed by the High Court of M.P. at Gwalior)
M/S SUGAM CONSTRUCTIONS PRIVATE LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH IA No.90966/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.90971/2023-EXEMPTION FROM FILING O.T. )
Date : 16-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Jatin Sehgal, Adv.
Mr. Ashish Garg, Adv.
Yashi Bajaj, Adv.
Ms. Fauzia Shakil, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed. 3 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2023.05.16 17:35:54 IST (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Reason: DEPUTY REGISTRAR ASSISTANT REGISTRAR