ANEJA CONSTRUCTIONS INDIA LTD v. DOOSAN POWER SYSTEMS INDIA PRIVATE LIMITED

ITEM NO.38 COURT NO.8 SECTION XIV

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. 24089/2025

[Arising out of impugned final judgment and order dated 06-08-2025 in CMM No. 1419/2025 passed by the High Court of Delhi at New Delhi]

IA No. 209116/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 01-09-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE K.V. VISWANATHAN

For Petitioner(s) :Mr. Sidhant Goel, Adv. Mr. Mohit Goel, Adv. Ms. Garima Bajaj, AOR Mr. Aditya Maheshwari, Adv. Mr. Ishaan Singh, Adv. For Respondent(s) :Ms. Ishita Jain, AOR Mr. Anand Kumar Shrivastava, Adv. Mr. Ekshat Punwani, Adv.

UPON hearing the counsel the Court made the following O R D E R

1. Having heard the learned counsel appearing for the petitioner

and having gone through the materials on record, we see no reason

to interfere with the impugned order passed by the High Court.

2. The Special Leave Petition is, accordingly, dismissed.

3. Pending application(s), if any, stands disposed of.

(CHANDRESH) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)