Supreme Court - Daily Orders
M/S. Hindustan Steelworks ... vs National Highways Authority Of India ... on 29 March, 2016
Author: R. Banumathi
Bench: R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A. NO. 1 OF 2016
IN
TRANSFER PETITION (CIVIL) NO. 1521 OF 2015
M/s Hindustan Steelworks Construction
Ltd + SIPL Petitioner(s)
VERSUS
National Highways Authority of India
Ltd. and Anr. Respondent(s)
O R D E R
Application (I.A. No. 1 of 2016) filed by the learned counsel for the applicant-petitioner seeking withdrawal of Transfer Petition titled as M/s. Hindustan Steelworks Construction Ltd. + SIPL Vs. National Highways Authority of India Ltd. and Anr. is allowed.
Hence, the above Transfer Petition is accordingly dismissed as withdrawn.
…................J. (R. BANUMATHI) NEW DELHI MARCH 29, 2016 Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.03.31 21:06:47 IST Reason: ITEM NO.11 COURT NO.14 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. 1/2016 in Transfer Petition(s)(Civil) No(s). 1521 of 2015 M/S. HINDUSTAN STEELWORKS CONSTRUCTION LTD. + SIPL Petitioner(s) VERSUS NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) & ANR. Respondent(s) (For withdrawal and Office Report) Date : 29/03/2016 This application was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI [IN CHAMBERS] For Petitioner(s) Mr. G. Umapathy, Adv.
Ms. R. Mekhala, Adv.
Mr. Rakesh K. Sharma,Adv.
For Respondent(s) Mr. Vivek Oreil, Adv.
M/s. M. V. Kini & Associates,Adv.
UPON hearing the counsel the Court made the following O R D E R I.A. is allowed.
The Transfer Petition is dismissed as withdrawn in terms of the signed order.
(POOJA SEHGAL) (RAJINDER KAUR)
SR.P.A. COURT MASTER
(Signed order is placed on the file)