Supreme Court - Daily Orders
M/S. Gayatri Project Limited vs Madhya Pradesh Road Development ... on 13 July, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
ITEM NO.9 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 for Special Leave to Appeal (C) No.9740/2022
(Arising out of impugned final judgment and order dated 07-01-2022
in AA No. 79/2021 passed by the High Court of M.P Principal Seat at
Jabalpur)
M/S. GAYATRI PROJECT LIMITED Petitioner(s)
VERSUS
MADHYA PRADESH ROAD DEVELOPMENT CORPORATION LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.78251/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.78253/2022-EXEMPTION FROM
FILING O.T. and IA No.78255/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 13-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Kaushik Laik, AOR
Mr. Ashay Kaushik, Adv.
For Respondent(s) Mr. Mishra Saurabh, AOR
Mr. Swastik Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel appearing for the petitioner and perused the material placed on record.
2. Issue notice.
3. Dasti, in addition, is permitted.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.07.13 16:46:04 IST Reason:(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)