Supreme Court - Daily Orders
Indian Highways Management Company ... vs Sowil Limited on 18 August, 2022
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.7 COURT NO.16 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). 14233/2022
(Arising out of impugned final judgment and order dated 14-02-2022
in FAO(OS)(COMM) No. 23/2022 passed by the High Court Of Delhi At
New Delhi)
INDIAN HIGHWAYS MANAGEMENT COMPANY LIMITED Petitioner(s)
VERSUS
SOWIL LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.108733/2022-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS )
Date : 18-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Sumit Gupta, Adv.
Ms. Neetica Sharma, Adv.
Mr. Rishabh Dua, Adv.
Mr. T.S. Sidhu, Adv.
Mr. A.P. Singh, Adv.
M/S. M. V. Kini & Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
To be heard along with SLP(C) No. 5067/2022.
(MONIKA DEY) (ASHWANI THAKUR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.08.18 17:10:19 IST Reason: