Supreme Court - Daily Orders
Vishal Jain vs Competent Authority on 6 March, 2020
Bench: Navin Sinha, Krishna Murari
ITEM NO.2+17 COURT NO.14 SECTION IV-A
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(s). 42112/2019
(Arising out of impugned final judgment and order dated 08-05-2019
in WA No. 78/2019 passed by the High Court Of M.P At Indore)
VISHAL JAIN & ORS. Petitioner(s)
VERSUS
COMPETENT AUTHORITY & ORS. Respondent(s)
(FOR I.R. and IA No.33476/2020-CONDONATION OF DELAY IN FILING and
IA No.33480/2020-EXEMPTION FROM FILING O.T. and IA No.33477/2020-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA
No.33478/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
WITH
Diary No(s). 42113/2019 (IV-A)
(FOR I.R. and IA No.35265/2020-CONDONATION OF DELAY IN FILING and
IA No.35269/2020-EXEMPTION FROM FILING O.T. and IA No.35267/2020-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA
No.35268/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.36140/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
DIARY NO. 5205/2020
(FOR CONDONATION OF DELAY IN FILING AND EXEMPTION FROM FILING O.T.
AND PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 06-03-2020 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Sumit Kumar Sharma, Adv.
Mr. Rahul Tripathi, Adv.
Mr. Neeraj Srivastava, Adv.
Mr. Niraj Sharma, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.03.07
09:55:04 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the order(s) passed by the High Court. The special leave petitions are accordingly dismissed.
However, if the petitioners file a fresh application under 3G (5) of the National Highways Act, 1956 limited to the question for enhancement of the compensation strictly in terms of the order of the High Court, it is expected to be considered in accordance with law notwithstanding the rejection of the earlier application for different reasons.
(MEENAKSHI KOHLI) (DIPTI KHURANA)
AR-CUM-PS COURT MASTER
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