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Madurai Tuticorin Expressways Ltd. vs Virudhunagar District Bus Owners ... on 20 September, 2019

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.34                            COURT NO.11                SECTION XII

                               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).   22130/2019

     (Arising out of impugned final judgment and order dated 11-07-2019
     in WAMD No. 47/2019 passed by the High Court of Judicature at
     Madras, Bench at Madurai)

     MADURAI TUTICORIN EXPRESSWAYS LTD.                                 Petitioner(s)

                                                  VERSUS

     VIRUDHUNAGAR DISTRICT BUS OWNERS ASSOCIATION & ORS.Respondent(s)

     (FOR ADMISSION and I.R. and IA No.141287/2019-PERMISSION TO FILE
     SYNOPSIS AND LIST OF DATES)

     Date : 20-09-2019 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                         HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)              Mr.   Parag Tripathi,Sr.Adv.
                                    Mr.   Amitabh Chaturvedi,Adv.
                                    Mr.   S.S.Ray,Adv.
                                    Mr.   Sangeeth K.Mohan,Adv.
                                    Ms.   Rakhi Ray, AOR
                                    Mr.   Vaibhav Gogia,Adv.
                                    Mr.   Nimisha Nat Narayana,Adv.

     For Respondent(s)              Mr.   A.Mariarputham,Sr.Adv.
                                    Mr.   M.Palani,Adv.
                                    Ms.   Aruna Mathur,Adv.
                                    Ms.   Anuradha Arputham,Adv.
                                    Ms.   Geetanjali,Adv.
                                    Mr.   Avneesh Arputham,Adv.
                                    For   M/S. Arputham Aruna And Co, AOR

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Permission is granted to file extended synopsis and list of dates.

Digitally signed by ANITA MALHOTRA Date: 2019.09.23 11:03:22 IST Reason: Notice which is accepted by the learned counsel for respondent No.1. Respondent Nos. 2-4 be served dasti. 1  In the meantime, the direction contained to the concessionaire to charge 30% less than the stipulated toll fee is stayed subject to the condition that this portion of the amount which will be deposited in the Escrow Account as per clause 3.3.1 will not be withdrawn or made available to the petitioner in terms of the concession agreement.

Needless to say that the order being peremptory in nature would abide by the decision of the appeal.

(ANITA MALHOTRA)                                  (ANITA RANI AHUJA)
  COURT MASTER                                       COURT MASTER




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