Supreme Court - Daily Orders
Hindustan Construction Co. Ltd vs D.D.A on 9 July, 2014
N ITEM NO.8 COURT NO.12 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). 14810/2014
(Arising out of impugned final judgment and order dated 20/02/2014
in LPA No. 921/2013 passed by the High Court Of Delhi At N. Delhi)
HINDUSTAN CONSTRUCTION CO. LTD Petitioner(s)
VERSUS
D.D.A Respondent(s)
Date : 09/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Navin Chawla, Adv.
Mr. Arpit Maheswari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in the special leave petition. The special leave petition is accordingly dismissed.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.07.10
16:45:40 IST
Reason: