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National Highways Authority Of India vs M/S Bla Projects Pvt. Ltd. on 13 November, 2019

Bench: R. Banumathi, A.S. Bopanna

                                                        1

     ITEM NO.46                                 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).   23311/2019

     (Arising out of impugned final judgment and order dated 22-04-2019
     in FAO(OS) (COMM)No. 89/2019 passed by the High Court Of Delhi At
     New Delhi)

     NATIONAL HIGHWAYS AUTHORITY OF INDIA                                   Petitioner(s)

                                                       VERSUS

     M/S BLA PROJECTS PVT. LTD.                                             Respondent(s)

     (FOR ADMISSION and Interim Relief)

     Date : 13-11-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                   Ms.   Pinky Anand,ASG
                                         Mr.   Sarvam Ritam Khare, AOR
                                         Mr.   Suransh Chawdhary,Adv.
                                         Mr.   Akash Shukla,Adv.
                                         Mr.   Sumit Teterval,Adv.

     For Respondent(s)                   Mr.   Avijit Patnaik,Adv.
                                         Ms.   Shuvra Mohapatra,Adv.
                                         Mr.   S.S. Pradhan,Adv.
                                         Mr.   Anirudh Sanganeria, AOR

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

We have heard Ms. Pinky Anand, learned Additional Solicitor General appearing for the petitioner-National Highways Authority of India.

Issue notice.

Mr. Avijit Patnaik, learned counsel appears and accepts notice Digitally signed by MAHABIR SINGH Date: 2019.11.13 19:09:05 IST Reason: on behalf of the sole respondent who is on caveat.

Contd...2/-

Ms. Pinky Anand, learned Additional Solicitor General, on instruction, has submitted that the entire Award amount along with the accrued interest has been deposited before the Execution Court. There shall be an interim stay of the impugned judgment until further orders from this Court.

Fifty per cent of the amount deposited by the petitioner shall be disbursed to the respondent-contractor and the balance amount be invested in a fixed deposit in a nationalised bank initially for a period of four months with auto renewal, until further orders from this Court.

(MAHABIR SINGH)                                      (NISHA TRIPATHI)
COURT MASTER (SH)                                     BRANCH OFFICER