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Airports Authority Of India (Vadodara ... vs Tdi International India Pvt. Ltd. on 23 January, 2023

Bench: Surya Kant, J.K. Maheshwari

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     ITEM NOS.23+49                              COURT NO.9                 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.42285/2022

     (Arising out of impugned final judgment and order dated 29­08­2022
     in ARB.A.(COMM.) No. 28/2022 passed by the High Court of Delhi at
     New Delhi)

     AIRPORTS AUTHORITY OF INDIA (VADODARA AIRPORT)                      Petitioner(s)

                                                    VERSUS

     TDI INTERNATIONAL INDIA PVT. LTD.                                   Respondent(s)

     (IA No.5309/2023­CONDONATION OF DELAY IN FILING SLP)

     WITH DIARY NO.42283/2022
     (FOR ADMISSION AND I.R. AND IA NO.12704/2023­CONDONATION OF DELAY
     IN FILING SLP)

     Date : 23­01­2023 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)
                                        Mr. Rishabh Sancheti, Adv.
                                        Ms. Padma Priya, Adv.
                                        Mr. T.S. Sidhu, Adv.
                                        Mr. Sumit Gupta, Adv.
                                       For M/s. M.V. Kini & Associates, AOR
     For Respondent(s)

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

Heard learned counsel appearing for the petitioner and perused the material placed on record.

Delay condoned.

Issue notice returnable on 17­02­2023. 10:20:57 IST Reason:

Dasti service, in addition, is permitted. Tag with Special Leave Petition (Civil) No.18723/2022.

Meanwhile, the interim order dated 14­03­2022 passed by the Arbitral Tribunal, shall remain stayed.

(VISHAL ANAND) (PREETHI T.C.) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)