Supreme Court - Daily Orders
Pawan Kumar Mogha vs Dmrc Ltd on 7 April, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.27 COURT NO.1 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).8173/2014
(Arising out of impugned final judgment and order dated 18/12/2013
in WPC No.7841/2013 passed by the High Court of Delhi at New Delhi)
PAWAN KUMAR MOGHA Petitioner(s)
VERSUS
DMRC LTD & ORS Respondent(s)
(With interim relief and office report)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms.Yoothica Pallavi, Adv.
Ms. Prerna Mehta, Adv.
For Respondent(s) Mr Tarun Johri, Adv.
Mr.Ankur Gupta, Adv.
Mr.Ankit Saini, Adv.
Mr.Shiv Mangal Sharma, Adv.
Mr.Rajiv Nair, Adv.
Mr.Rajat Nair, Adv.
Mr.Raj Bahadur Yadav, Adv.
Ms. Sushma Suri, AOR
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the rival parties. It is not a matter of dispute, that the metro project has been constructed on the re-aligned route. Through the instant petition, a challenge was raised only to the realignment of the metro route.
In the above view of the matter, the instant petition has been rendered infructuous, and the same is disposed of as such.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2017.04.10 17:04:03 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR