Supreme Court - Daily Orders
The State Of Bihar vs M/S Brahmaputra Infrastructure ... on 19 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 18212/2017
1
ITEM NO.14+19 COURT NO.1 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 18212/2017
(Arising out of impugned final judgment and order dated 29-03-2017
in RC No. 45/2016 passed by the High Court Of Judicature At Patna)
STATE OF BIHAR & ORS. Petitioners
VERSUS
M/S BRAHMAPUTRA INFRASTRUCTURE LIMITED Respondent
(FOR ADMISSION and I.R. and IA No.58039/2017-EXEMPTION FROM FILING
O.T.)
With
SLP(C) No. 21434/2017
(FOR ADMISSION and I.R.)
Date : 19-01-2018 These matters were 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 Petitioners
Ms. Meenakshi Arora, Sr. Adv.
Ms. Abha R. Sharma, AOR
Mr. D.S. Parmar, Adv.
Ms. Sujeeta Srivastava, Adv.
Mr. M. Abdulla, Adv.
For Respondent
Mr. Shivam Singh, Adv.
Ms. Apurava Srivastav, Adv.
Mr. Ranjan Kumar Pandey, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.01.22 17:17:43 IST Issue notice.
Reason:As Mr. Shivam Singh, learned counsel has entered appearance on behalf of the respondent, no further SLP(C) 18212/2017 2 notice needs be issued.
Let the matters be listed alongwith Civil Appeal No. 974/2012, which has been referred to a larger Bench, on 6.3.2018.
The proceedings before the learned Arbitrator shall remain stayed till then.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar