Supreme Court - Daily Orders
M/S Prakash Atlanta Jv vs National Highways Authority Of India on 9 March, 2015
Bench: Anil R. Dave, Amitava Roy
ITEM NO.25 COURT NO.3 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).6475-6476/2015
(Arising out of impugned final judgment and order dated 17/11/2014
in RP Nos.419/2012 & 200/2013 in FAO No.55/2012 passed by the High
Court Of Delhi At New Delhi)
M/S PRAKASH ATLANTA JV Petitioner(s)
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA Respondent(s)
(With interim relief and office report)
Date : 09/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Chirag M. Shroff,Adv.
Ms. Mahima Shroff,Adv.
Ms. Swati Vaibhav,Adv.
Mr. Vikash Sinha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP(C)No.25132 of 2013.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.03.11 16:57:40 IST Reason: