Supreme Court - Daily Orders
Union Of India vs M/S Gmr Aerospace Engineering Limited on 26 July, 2019
Bench: D.Y. Chandrachud, Aniruddha Bose
ITEM NO.18 COURT NO.10 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).22140/2019
(Arising out of impugned final judgment and order dated 27-12-2018
in WP No. 13546/2018 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
M/S GMR AEROSPACE ENGINEERING LIMITED & ORS. Respondent(s)
(WITH I.R. and IA No.105573/2019-CONDONATION OF DELAY IN FILING and
IA No.105575/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 26-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. Vikrant Yadav, Adv.
Mr. Abhishek Kumar, Adv.
Ms. Tanisha Samanta, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the facts and circumstances of the present case, we see no reason to interfere with the impugned judgment and order of the High Court.
The Special Leave Petition is accordingly dismissed. Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.27 Pending applications, if any, are disposed of.
13:08:20 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER