Supreme Court - Daily Orders
Hindustan Contruction Co Ltd. vs State Of Maharashtra on 7 February, 2014
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ITEM NO.26 COURT NO.2 SECTION IX
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 (Civil) NO. 20632/2013
(From the judgement and order dated 1.2.2013 in AA No. 6 of 2007 of The
HIGH COURT OF BOMBAY)
HINDUSTAN CONSTRUCTION CO. LTD. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
[with appln. for permission to bring on record subsequent facts and
documents and permission to file addl. documents and permission and with
prayer for interim relief and office report)
with
S.L.P. (C) No....CC NO. 841 of 2014
With IA 1 ( c/delay in filing SLP,c/delay in refiling SLP and office report
)
Date: 07/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
SLP 20632 Mr. Mahesh Agrawala, Adv.
Ms. Manasi Kumar, Adv.
Ms. Swati Sinha, Adv.
Mr. Shashank Manish, Adv. for
Mr. E.C. Agrawala, Adv.
SLP..CC 841 Mr. Shankar Chillarge, Adv. for
Mr. Aniruddha P. Mayee,Adv.
For Respondent(s) Mr. Shankar Chillarge, Adv. for
Mr. Aniruddha P. Mayee, Adv.
SLP..CC 841/14 Dr. A.M. Singhvi, Sr Adv.
Mr. Mahesh Agrawala, Adv.
Ms. Manasi Kumar, Adv.
Ms. Swati Sinha, Adv.
Mr. Shashank Manish, Adv. for
Mr. E.C. Agrawala, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |