Supreme Court - Daily Orders
National Highways Authority Of India vs Unitech Ncc Joint Venture on 17 November, 2015
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ITEM NO.2 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). 201/2011
(Arising out of impugned final judgment and order dated 30/08/2010
in FAO No. 338/2010,30/08/2010 in FAO No. 338/2010,30/08/2010 in
FAO No. 338/2010 passed by the High Court Of Delhi At New Delhi)
NATIONAL HIGHWAYS AUTHORITY OF INDIA Petitioner(s)
VERSUS
UNITECH NCC JOINT VENTURE Respondent(s)
(with appln. (s) for bringing on record addl. facts and directions
and stay and interim relief and office report)
WITH SLP(C) No. 11122/2011
(With appln.(s) for directions and Office Report)
SLP(C) No. 11135/2011
(With appln.(s) for directions and Interim Relief and Office
Report)
SLP(C) No. 23229/2011
(With appln.(s) for permission to file rejoinder affidavit and
appln.(s) for permission to place addl. documents on record and
Interim Relief and Office Report)
SLP(C) No. 3722/2014
(With appln.(s) for permission to bring additional facts and
documents on record and Office Report)
SLP(C) No. 21055/2014
(With appln.(s) for permission to place addl. documents on record
and Interim Relief and Office Report)
SLP(C) No. 35271/2014
(With appln.(s) for withdrawal of the cost deposited and Interim
Relief and Office Report)
Date : 17/11/2015 These petitions were called on for hearing today.
Signature Not Verified
CORAM :
Digitally signed by
Ramana Venkata Ganti
Date: 2015.11.19
HON'BLE THE CHIEF JUSTICE
08:48:17 IST
Reason:
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Parag P.Tripathi, Sr.Adv.
Ms. Momota Devi Oinam,Adv.
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Mr.Ajay Singh, Adv.
Ms. Sharmila Upadhyay,Adv.
For Respondent(s) Mr.A.K.Ganguli, Sr.Adv.
Mr.Yogesh Yadav, Adv.
Mr.Manoj Joshi, Adv.
Mr.Vardhman Kaushik, Adv.
For Mrs Lalita Kaushik,Adv.
Mr. Y. Raja Gopala Rao,Adv.
Dr.Amit George, Adv.
Mr. R. Sathish,Adv.
Ms. Kiran Suri,Sr.Adv.
Mr.S.J.Amith,Adv.
Dr. (mrs. ) Vipin Gupta,Adv.
Mr.Subramonium Prasad, Sr.Adv.
Mr.Prashant Kumar, Adv.
Ms.Sonia Dube, Adv.
Ms.Kanchan Yadav, Adv.
For M/s. Victor Moses & Associates,Advs.
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
The amount that is deposited by the petitioner before the Registry of this Court shall be returned to the petitioner along with accrued interest, if any, for being disbursed to the respondents-herein at the earliest.
The balance amount, if any, shall be paid by the petitioner within three months' time from today.
However, the question of law raised is kept open to be agitated in an appropriate case.
The cost imposed by the High Court is also deleted. 3 Pending application(s), if any, is/are also disposed of.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar