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MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY v. MUMBAI METRO ONE PRIVATE LIMITED
ITEM NO.3 COURT NO.14 SECTION IX-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). 16775/2025 [Arising out of impugned final judgment and order dated 10-06-2025 in IA No. 3642/2024 in Commercial Arbitration Petition No.427 of 2024passed by the High Court of Judicature at Bombay] MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
MUMBAI METRO ONE PRIVATE LIMITED Respondent(s) IA No. 146458/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 163651/2025 - INTERVENTION/IMPLEADMENT, IA No. 182585/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
Date : 13-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :Mr. Tushar Mehta, Solicitor General Mr. Siddharth Dharmadhikari, Adv.
Mr. Abhikalp Pratap Singh, AOR
Mr. Kartikey, Adv.
Mr. Aditya Krishna, Adv.
Mr. Aman Mehta, Adv.
Mr. Siddharth Garg, Adv.
For Respondent(s) :Mr. Mahesh Agarwal, Adv. Mr. Anshuman Srivastava, Adv.
Mr. Shivam Shukla, Adv.
Ms. Nidhi Sri, Adv.
Mr. E. C. Agrawala, AOR
Mr. Mahesh Agarwal, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. Shivam Shukla, Adv.
Ms. Nidhi Sri, Adv.
Mr. E. C. Agrawala, AOR
Mr. Raunak Dhillon, Adv.
Mr. Nihaad Dewan, Adv.
Mr. Harshit Jindal, Adv.
M/S. Cyril Amarchand Mangaldas, AOR
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UPON hearing the counsel the Court made the following
O R D E R
1. We have been informed that the appeal is to be heard finally by the High Court on 21st January, 2026.
2. In such circumstances, we defer the hearing of this petition for a period of one month.
3. List this matter in the third week of February, 2026. We hope that in between the High Court would accord hearing to the pending appeal.
(KAVITA PAHUJA) (SAPNA BANSAL)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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