Supreme Court - Daily Orders
National Highways Authority Of India ... vs M/S. Gammon Engineers And Contractors ... on 6 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.16 COURT NO.12 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). 25168/2017
(Arising out of impugned final judgment and order dated 29-05-2017
in FAO No. 115/2017 passed by the High Court Of Delhi At New Delhi)
NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) Petitioner(s)
VERSUS
M/S. GAMMON ENGINEERS AND CONTRACTORS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. P.S.Patwalia, Sr. Adv.
Mr. Manish K. Bishnoi, AOR
Mr. Devansh Srivastava, Adv.
For Respondent(s) Mr. B.Subramonium Prasad, Sr. Adv.
Mr. Prashant Kumar, Adv.
Mr. Joseph Pokkatt, Adv.
M/S. Ap & J Chambers, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2017.11.08
16:26:50 IST
Reason: