Supreme Court - Daily Orders
Union Of India vs M/S Kewal Construction Co. (Jv) on 23 April, 2018
Bench: Adarsh Kumar Goel, Navin Sinha
ITEM NO.10 COURT NO.10 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10977/2018
(Arising out of impugned final judgment and order dated 04-07-2017
in SBAA No. 27/2015 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
M/S KEWAL CONSTRUCTION CO. (JV) Respondent(s)
(FOR ADMISSION and I.R. and IA No.55401/2018-CONDONATION OF DELAY
IN FILING)
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Aman Lekhi,ASG
Ms. Kiran Bhardwaj,Adv.
Mr. Vaibhav Kharbanda,Adv.
Mr. Amarish Kr. Sharma,Adv.
Mr. A.K. Yadav,Adv.
Mr. Raj Bahadur,Adv.
Mr. Harish Pandey,Adv.
Ms. Kiran Pandey,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Tag to SLP(C)D.No.40491/2017.
Interim order in same terms as in the said matter.
Signature Not Verified(MADHU BALA) Digitally signed by MADHU BALA Date: 2018.04.23 (SUMAN JAIN) COURT MASTER (SH) 16:54:42 IST Reason: BRANCH OFFICER