Supreme Court - Daily Orders
M/S. Arss Damoh Hirapur Tolls Pvt. Ltd. vs Madhya Pradesh Road Development ... on 8 April, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
1
ITEM NO.49 COURT NO.8 SECTION IV-A
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.7359/2019
(Arising out of impugned final judgment and order dated 08-05-2018
in WP No.7194/2018 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
M/s. ARSS DAMOH HIRAPUR TOLLS PVT. LTD. Petitioner(s)
VERSUS
MADHYA PRADESH ROAD DEVELOPMENT CORPORATION Respondent(s)
(IA No.37458/2019 – For exemption from filing C/C of the impugned
judgment; and, IA No.37459/2019 – For permission to file additional
documents/facts/annexures)
Date : 08-04-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Harin P. Raval, Sr. Adv.
Mr. Nishit Agrawal, AOR
Mr. Shrey Kapoor, Adv.
Mr. Aditya Arora, Adv.
For Respondent(s) Mr. Mishra Saurabh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Following order was passed on 11.03.2019:
“Delay condoned.
Issue notice, returnable on 08.04.2019. Dasti service, in addition, is permitted. Until further orders, there shall be stay of operation of Signature Not Verified Digitally signed by NARENDRA PRASAD the impugned order.” Date: 2019.04.11 16:29:01 IST Reason: 2 The above order requires minor correction. Instead of “Until further orders, there shall be stay of operation of the impugned order”, the order must be “Until further orders, there shall be stay of further proceedings pursuant to the impugned order”.
Mr. Saurabh Mishra, learned advocate submits that he has entered appearance on behalf of the respondent. He prays for and is allowed two weeks’ time to file affidavit in reply. Rejoinder, if any, be filed within one week thereafter. List the matter on 06.05.2019.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER