Supreme Court - Daily Orders
Aroon Aviation Services Pvt. Ltd. vs National Highways Authority Of India on 5 June, 2018
Bench: Adarsh Kumar Goel, Ashok Bhushan
ITEM NO.11 COURT NO.4 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). 14771/2018
(Arising out of impugned final judgment and order dated 09-05-2018
in WPC No. 4954/2018 passed by the High Court Of Delhi At New
Delhi)
AROON AVIATION SERVICES PVT. LTD. Petitioner(s)
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR. Respondent(s)
(Exemption from filing certified copy of the impugned order)
Date : 05-06-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ASHOK BHUSHAN
(VACATION BENCH)
For Petitioner(s) Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Ms. Gunjan S.Jain,Adv.
Mr. Javinder P.Sidhu,Adv.
M/S. M. V. Kini & Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by SWETA DHYANI Date: 2018.06.05 16:02:57 IST Reason: