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The National Highways Authority Of ... vs M/S. Agrawal Jmc (Joint Venture) Thr. ... on 5 July, 2017

Bench: Dipak Misra, A.M. Khanwilkar

     ITEM NO.4                               COURT NO.2                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.6951/2012

     (Arising out of order dated 17/11/2011 in FAO (OS) No.552 of 2011
     passed by the HIGH COURT OF DELHI AT NEW DELHI)

     THE NATIONAL HIGHWAYS AUTHORITY OF INDIA                               Petitioner(s)
     PROJECT DIRECTOR
                                     VERSUS

     M/S. AGRAWAL JMC (JOINT VENTURE) THR.                                  Respondent(s)
     MANAGING DIRECTOR

     WITH S.L.P.(C) No. 7021/2012 (XIV)

     Date : 05-07-2017 This petition was called on for hearing today.

     CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE A.M. KHANWILKAR

     For Petitioner(s)                Ms. Indu Malhotra, Sr. Adv.
                                      Mr. Sumit Gupta, Adv.
                                      Apporva Bhumesh, Adv.
                                      Ms. Rakhi Mohanty, Adv.
                                      Ms. Momota Devi Oinam, AOR

     For Respondent(s)                Mr.   Gopal Jain, Sr. Adv.
                                      Mr.   Shamik Shirishbhai Sanjanwala, AOR
                                      Mr.   Sunil Kaundal, Adv.
                                      Mr.   Sunil Mittal, Adv.
                                      Ms.   Anu Tiwari, Adv.

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

As the matters relating to similar contract have been heard by a Bench consisting of Justice Dipak Mishra and Justice Uday Umesh Lalit, JJ., the Registry is directed to list this matter before the said Bench along with the matters which are being heard by the said Bench.

Learned counsel for the petitioner is at liberty to Digitally signed by CHETAN KUMAR Date: 2017.07.11 file written notes of submission. 12:05:41 IST Reason:

(Chetan Kumar) (H.S. Parasher) Court Master Court Master