Supreme Court - Daily Orders
Jan De Nul Dredging India Pvt Ltd vs Tuticorin Port Trust on 14 July, 2021
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
ITEM NO.1 Court 1 (Video Conferencing) SECTION XII
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).8803/2021
(Arising out of impugned final judgment and order dated 15-03-2021
in OSA No.101/2020 passed by the High Court of Judicature at
Madras)
JAN DE NUL DREDGING INDIA PVT LTD Petitioner(s)
VERSUS
TUTICORIN PORT TRUST Respondent(s)
(FOR ADMISSION and I.R. and IA No.76843/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 14-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Chander Uday Singh, Sr.Adv.
Mr. Pratap Venugopal, Adv.
Mr. Jose John, Adv.
Ms. Surekha Raman, Adv.
Mr. Narendran Manoharan, Adv.
Mr. K.P. Lilly Francis, Adv.
Mr. Akhil Abraham Roy, Adv.
Mr. Vijay Valsan, Adv.
For M/S. K J John and Co, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Heard learned senior counsel for the petitioner. Issue notice.
Dasti, in addition, is permitted.
Signature Not VerifiedList after service of notice is complete on the Digitally signed by SATISH KUMAR YADAV respondent.
Date: 2021.07.14 16:45:00 IST Reason:
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)