Supreme Court - Daily Orders
Viva Highways Limited vs Madhya Pradesh Road Transport ... on 21 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.24 COURT NO.13 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(s) for Special Leave to Appeal (C) No(s). 17070/2017
(Arising out of impugned final judgment and order dated 05-05-2017
in AA No. 14/2017 passed by the High Court Of M.P. At Jabalpur)
VIVA HIGHWAYS LIMITED Petitioner(s)
VERSUS
MADHYA PRADESH ROAD TRANSPORT CORPORATION LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.52101/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.52103/2017-EXEMPTION FROM
FILING O.T. and IA No.57456/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 21-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Jay Savla, AOR
Ms. Renuka Sahu, Adv.
Mr. Prabhat Chaurasia, Adv.
Mr. Jasdeep Singh Dhillon, Adv.
For Respondent(s) Mr. Purushaindra Kaurav, Adv. General
Ms. Anuradha Mishtra, Adv.
Mr. K. Krishna Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed. Issue notice.
Mr. K. Krishna Kumar, learned Advocate-on-Record, who is on caveat accepts and waives formal notice on behalf of the respondent.
Signature Not Verified
Tag with Civil Appeal No. 974 of 2012.
Digitally signed by R.NATARAJAN Date: 2017.07.22 12:42:00 IST Reason: (R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER