Supreme Court - Daily Orders
M/S Shanti Construction Private ... vs The State Of Odisha on 29 March, 2023
Bench: Dinesh Maheshwari, Sanjay Kumar
ITEM NO.39 COURT NO.6 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).5829/2023
(Arising out of impugned final judgment and order dated 01-03-2023
in WP(C) No.20402/2022 passed by the High Court Of Orissa At
Cuttack)
M/S SHANTI CONSTRUCTION PRIVATE LIMITED Petitioner(s)
VERSUS
THE STATE OF ODISHA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61405/2023-EXEMPTION FROM FILING
O.T.)
Date : 29-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Tom Joseph, AOR
Mr. Santosh Paul, Sr. Adv.
Mr. Sanjib Khandayatray, Adv.
Mr. Piyush Sharma, Adv.
Ms. Arya Krishnan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Learned counsel for the petitioner submits that as per his instructions, the contract has yet not been finally awarded and the execution of the contract work has not started.
Taking note of the submissions so made, the parties are directed to maintain status quo in relation to the contract in question until Signature Not Verified further orders of this Court.
Digitally signed by Neetu Khajuria Date: 2023.03.29 16:59:19 IST Reason:(GAGANDEEP SINGH CHADHA) (RAVINDER KUMAR) (SENIOR PERSONAL ASSISTANT) BRANCH OFFICER (NSH)