Supreme Court - Daily Orders
Aecom Asia Company Limited vs Airport Authority Of India on 26 February, 2024
ITEM NO.15 COURT NO.1 SECTION PIL-W
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 Arbitration No(s). 8/2024
AECOM ASIA COMPANY LIMITED Petitioner(s)
VERSUS
AIRPORT AUTHORITY OF INDIA Respondent(s)
(FOR ADMISSION )
Date : 26-02-2024 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Rajshekhar Rao, Sr. Adv.
Mr. Prateek Kumar, Adv.
Ms. Raveena Rai, Adv.
Ms. Apeksha Dhanvijay, Adv.
M/S. Khaitan & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice returnable on 01 April 2024. 2 Dasti service, in addition, is permitted.
(GULSHAN KUMAR ARORA) (BEENA JOLLY)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
NEETA SAPRA
Date: 2024.02.26
16:56:31 IST
Reason: