Supreme Court - Daily Orders
Delhi Development Authority vs M/S N.N Buildcon Pvt. Ltd. Divisional ... on 1 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.35 COURT NO.11 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). 10831/2018
(Arising out of impugned final judgment and order dated 10-10-2017
in FAOOS No. 173/2017 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S N.N BUILDCON PVT. LTD. DIVISIONAL ENGINEER Respondent(s)
Date : 01-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Amrendra Sharan,Sr.Adv.
Ms. Garima Prashad, AOR
For Respondent(s) Mr. V.K. Jhanji,Sr.Adv.
Ms. Jyoti Mendiratta, AOR
Ms. Pirya Soni,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2018.05.03 10:59:22 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4646 OF 2018 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 10831 OF 2018) DELHI DEVELOPMENT AUTHORITY ...APPELLANT(S) VERSUS M/S N.N BUILDCON PVT. LTD. ...RESPONDENT(S) O R D E R Leave granted.
Heard learned counsel for the parties.
Having regard to the nature of claim of the respondents and the entirety of facts and circumstances of the preset case, while we do not find any ground to interfere with the impugned award, the interest component of the award will stand deleted. The award is modified to this extent.
The appeal is, accordingly, disposed of.
…...................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 1st MAY, 2018 [INDU MALHOTRA]