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Plr - Rpl -Smasl(Jv) vs Sll-Sml (Joint Venture Consortium ) . on 11 April, 2016

Bench: Madan B. Lokur, N.V. Ramana

     ITEM NO.17                                  COURT NO.7                  SECTION XVII

                                   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)......CC   No(s).
     6066/2016

     (Arising out of impugned final judgment and order dated 26/10/2015
     in LPA No. 625/2015 passed by the High Court of Jharkhand at
     Ranchi)

     PLR - RPL -SMASL(JV)                                                     Petitioner(s)

                                                        VERSUS

     SLL-SML (JOINT VENTURE CONSORTIUM ) AND ORS.       Respondent(s)
     (With appln. (s) for permission to file SLP and office report)

     Date : 11/04/2016                    This petition was called on for hearing today.

     CORAM :                              HON'BLE MR. JUSTICE MADAN B. LOKUR
                                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                    Mr. Dhruv Mehta, Sr. Adv.
                                          Mr. Rajesh Kumar,Adv.
                                          Mr. Mithun Chandola, Adv.

     For Respondent(s)                    Dr.   Abhishek Manu Singhvi, Sr. Adv.
                                          Mr.   Ananya Kumar, Adv.
                                          Mr.   Akhil Bhardwaj, Adv.
                                          Mr.   Divyam Agarwal,Adv.

                                          Mr.   Jagdeep Dhankhar, Sr. Adv.
                                          Mr.   Rajiv S. Roy, Adv.
                                          Mr.   Abhijit S. Roy, Adv.
                                          Mr.   Aditya Mehrotra, Adv.
                                          Mr.   Pranab K. Mullick, Adv.

                                          Mr. Kaushik Poddar,Adv.

                             UPON hearing the counsel the Court made the following

                                                     O R D E R

Permission to file SLP granted.

Delay condoned.

Issue notice.

Mr. Divyam Agarwal, learned counsel accepts notice on behalf 1 of Respondent No.1.

Let notice be issued to the other respondents.

Dasti, in addition.

Tag with SLP (C) No. 2776 of 2016.

Pleadings be completed in the meanwhile.

(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master 2