Supreme Court - Daily Orders
National Highways Authority Of India vs M/S Bbel Mipl Joint Venture on 12 March, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C)No.4394/18 1
ITEM NO.45 COURT NO.1 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).4394/2018
(Arising out of impugned final judgment and order dated 01-09-2017
in FAOOS No.141/2017 passed by the High Court of Delhi at New
Delhi)
NATIONAL HIGHWAYS AUTHORITY OF INDIA Petitioner(s)
VERSUS
M/S BBEL MIPL JOINT VENTURE Respondent(s)
Date : 12-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Ms.Pinky Anand, ASG
Dr.Maurya Vijay Chandra, Adv.
Mohd.Imran K., Adv.
Ms.Saudamini Sharma, Adv.
Mr. Prem Prakash, AOR
For Respondent(s) Ms.Kiran Suri, Sr.Adv.
Mr.Hitendra Nath Rath, AOR
Mr.S.J.Amith, Adv.
Mr.Aishwarya Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Ms.Pinky Anand, learned Additional Solicitor General appearing on behalf of the petitioner and Ms.Kiran Suri, learned senior counsel for the respondent.
In a similar matter (SLP(C)No.201/2011 and batch – National Signature Not Verified Highways Authority of India vs. Unitech NCC Joint Digitally signed by CHETAN KUMAR Date: 2018.03.15 Venture), 11:49:57 TLT Reason: this Court has dismissed the special leave petition keeping in view the question of law open. SLP(C)No.4394/18 2
In view of the aforesaid, we are not inclined to interfere with the impugned order. The special leave petition is accordingly disposed of.
Needless to say, we have passed this order in the obtaining facts and circumstances of the case. No order as to costs.
(Chetan Kumar ) (H.S.Parasher) Court Master Assistant Registrar