Supreme Court - Daily Orders
M/S Rkd-Cmrgs Joint Venture vs Indian Port Rail And Ropeway ... on 18 September, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee
ITEM NO.11 Court 3 (Video Conferencing) SECTION XI-A
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). 10730/2020
(Arising out of impugned final judgment and order dated 19-08-2020
in WPC No. 17549/2020 passed by the High Court Of Orissa At
Cuttack)
M/S RKD-CMRGS JOINT VENTURE & ANR. Petitioner(s)
VERSUS
INDIAN PORT RAIL AND ROPEWAY CORPORATION
LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.89448/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 18-09-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Dhananjaya Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Dhananjaya Mishra, learned counsel for the petitioner, after arguing this case most persuasively on merits, then submitted that he would be willing to deposit the entire bid security. Apart from this, he also pointed out that his bid is Rs. 32.57 Crores as opposed to R-3’s bid of Rs. 33.21 Crores. We also asked him as to whether R-3’s bid has been finalized. His instructions were that they were not so finalized. We, therefore, issue notice to be served dasti so that the matter can come up on Tuesday, the 22 nd September, 2020 so that we can hear the respondents and then pass appropriate orders.
Signature Not Verified Digitally signed by R Natarajan Date: 2020.09.18List on Tuesday, the 22nd September, 2020.
16:20:43 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER