Supreme Court - Daily Orders
M/S. Interstate Construction vs National Projects Construction ... on 19 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.18 COURT NO.11 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). 23235/2023
(Arising out of impugned final judgment and order dated 01-08-2023
in FAO(OS)(COMM) No. 175/2021 passed by the High Court of Delhi at
New Delhi)
M/S. INTERSTATE CONSTRUCTION Petitioner(s)
VERSUS
NATIONAL PROJECTS CONSTRUCTION CORPORATION LTD. Respondent(s)
(IA No.212216/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 19-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Ms. S. Janani, AOR
Ms. Sharika Rai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing a certified copy of the impugned judgment is allowed.
Issue notice returnable after eight weeks. The Registry to list the matter on a non- miscellaneous day immediately after service of notice is complete.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.10.20 17:06:48 IST Reason: (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER