Supreme Court - Daily Orders
M/S Theme Engineering Services Pvt. ... vs National Highways Authority Of India on 4 August, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.36 COURT NO.13 SECTION XI
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. 32483/2025
[Arising out of impugned final judgment and order dated 09-05-2025
in CMRAD No. 28/2025 and 23-10-2024 in WRITC No. 8606/2024 passed
by the High Court of Judicature at Allahabad, Lucknow Bench]
M/S THEME ENGINEERING SERVICES PVT. LTD. WITH M/S.
ISHITA INFO SOLUTIONS THROUGH MR. VIBHU KAPILA Petitioner(s)
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR. Respondent(s)
(IA No. 178579/2025 - CONDONATION OF DELAY IN FILING, IA No.
178561/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No. 178581/2025 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) :
Mr. Brian Dasilva, Sr. Adv.
Ms. Pragati Neekhra, AOR
Mr. Sarabvir Singh Oberoi, Adv.
Mr. Aniket Patel, Adv.
Mr. Ritvik Bharadwaj, Adv.
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
In the light of the order passed by this Court on 10.12.2024 in the earlier special leave petition, being SLP(C) No. 26286/2024, filed against the very same order dated 23.10.2024, we are not inclined to entertain these special leave petitions.
Signature Not VerifiedThe same are, accordingly, dismissed.
Digitally signed by Deepak Guglani Date: 2025.08.05Pending application(s), if any, shall stand disposed of. 17:55:35 IST Reason:
(DEEPAK GUGLANI) (PREETI SAXENA) AR-cum-PS COURT MASTER (NSH)