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[Cites 1, Cited by 19]

Supreme Court - Daily Orders

M/S Meena Advertisers vs Delhi Metro Rail Corporation Ltd on 13 April, 2017

Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul

     ITEM NO.14                             COURT NO.1                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(s) for Special Leave to Appeal (C) No(s).               6068/2017

     (Arising out of impugned final judgment and order dated 09/01/2017
     in ARBP No. 772/2016 passed by the High Court Of Delhi At New
     Delhi)

     M/S MEENA ADVERTISERS                                           Petitioner(s)

                                                 VERSUS

     DELHI METRO RAIL CORPORATION LTD                   Respondent(s)
     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and interim relief and office report)


     Date : 13/04/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL


     For Petitioner(s)             Mr.   Sanjay R. Hegde, Sr. Adv.
                                   Mr.   Anil Kumar Mishra,Adv.
                                   Mr.   Atul Shankar Vinod, Adv.
                                   Mr.   Prahlad Kishore, Adv.
                                   Mr.   S. Nithin, Adv.

     For Respondent(s)

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

We have heard learned counsel for the petitioner.

No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petition is dismissed.

Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2017.04.13

Pending application, if any, also stands disposed of.

17:40:36 IST Reason:
       (Renuka Sadana)                                    (Parveen Kumar)
     Assistant Registrar                                     AR-cum-PS