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National Highway Authority Of India ... vs M/S Gayatri Jhansi Roadways Ltd. ... on 2 November, 2018

Bench: S.A. Bobde, L. Nageswara Rao

     ITEM NO.17                               COURT NO.5                 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). 28020/2018

     (Arising out of impugned final judgment and order dated 01-08-2018
     in FAO(OS) (COMM) No.161/2018 passed by the High Court Of Delhi At
     New Delhi)

     NATIONAL HIGHWAY AUTHORITY OF INDIA                                  Petitioner(s)

                                                     VERSUS

     M/S GAYATRI JHANSI ROADWAYS LTD. MANAGER                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.149834/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.153313/2018-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS )

     Date : 02-11-2018 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE S.A. BOBDE
              HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)                 Mr.   P. Narasimha, ASG
                                       Mr.   Avijit Mani Tripathi, AOR
                                       Mr.   Shailendra Pratap Singh, Adv.
                                       Mr.   Deepak Shukla, Adv.
                                       Mr.   Alok Singh, Adv.
                                       Ms.   Richa Rajesh, Adv.

     For Respondent(s)                 Mr.   Jayant Bhushan, Sr. Adv.
                                       Mr.   Arun Katpalia, Sr. Adv.
                                       Mr.   Anagd Mehta, Adv.
                                       Mr.   P. S. Sudheer, AOR
                                       Mr.   Ram Babu, Adv.
                                       Mr.   Kaushik Laik, Adv.
                                       Ms.   Shruit Jose, Adv.

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

The special leave petition is dismissed.

As a sequel to the above, pending interlocutory applications, if any, stand disposed of.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR