Supreme Court - Daily Orders
National Highways Authority Of India vs Sunway Construction Sdn Bhd on 9 May, 2014
¸ITEM NO.59 COURT NO.7 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 (Civil) No(s).14388/2013
(From the judgement and order dated 31/10/2012 in FAO No.433/2012
of The HIGH COURT OF DELHI AT N. DELHI)
NATIONAL HIGHWAYS AUTHORITY OF INDIA Petitioner(s)
VERSUS
SUNWAY CONSTRUCTION SDN BHD Respondent(s)
(With appln(s) for modification of Court’s Order and prayer for
interim relief and office report)
Date: 09/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Ms. Gunjan S.Jain, Adv.
Mr. Ganesh Kamath, Adv.
M/S. M.V. Kini & Associates,Adv.
For Respondent(s) Mr. George Thomas, Adv.
Mr. Mohandas K.K., Adv.
Mr. R. Sathish, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
By Report dated 13th March, 2014, the High Court of Delhi at New Delhi informed the Registry of this court that the appellant-National Highways Authority of India had deposited a sum of Rs. 3,70,68,467/- (Rupees Three Crores Seventy Lakhs Sixty Eight Thousand Four Hundred and sixty seven only) in the High Court of Delhi in compliance with the order passed by the High Court dated 7th September, 2012 in FAO (OS) No. 433/2012 and the said amount along with accrued interest had been released to the respondent i.e. "Sunway construction SDN BHD"
In view of the aforesaid fact, we recall part of the order dated 9th April, 2013 whereby the appellant was directed to deposit the awarded amount with the Registry of this Court. No such amount is required to be deposited.
I.A. disposed of.
Tag with C.A. No. 9799 of 2010. [RAJNI MUKHI] [USHA SHARMA] SR. P.A. COURT MASTER