Supreme Court - Daily Orders
Union Of India vs Ahluwalia Contracts (India) Ltd. on 12 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.9 COURT NO.12 SECTION XIV
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). 1490/2018
(Arising out of impugned final judgment and order dated 22-09-2017
in FAOOS No. 178/2017 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
AHLUWALIA CONTRACTS (INDIA) LTD. Respondent(s)
(IA No.18174/2018-CONDONATION OF DELAY IN FILING)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. Meru Sagar Samantarey, Adv.
Mr. Deepak Goel, Adv.
Mr. Kamal Kumar Pandey, Adv.
Ms. Lhingneivah, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.02.12 16:26:53 IST Reason: