Supreme Court - Daily Orders
National Highway Authority Of India vs M/S Progressive Constructions Ltd on 9 October, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.14 COURT NO.10 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). 20008/2017
(Arising out of impugned final judgment and order dated 03-04-2017
in FAOOS No. 242/2015 passed by the High Court Of Delhi At New
Delhi)
NATIONAL HIGHWAY AUTHORITY OF INDIA Petitioner(s)
VERSUS
M/S PROGRESSIVE CONSTRUCTIONS LTD Respondent(s)
(FOR ADMISSION and I.R.)
Date : 09-10-2017 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) Ms. Indu Malhotra, Sr. Adv.
Mr. Shavana D., Adv.
M/s. M. V. Kini & Associates, AOR
For Respondent(s) Mr. S.Gurukrishna Kumar, Sr. Adv.
Mr. K.Parameshwar, AOR
Mr. Amit George, Adv.
Mr. Udit Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by SHASHI SAREEN Date: 2017.10.10 17:02:12 IST Reason: