Supreme Court - Daily Orders
K. Raju vs The Project Director, National ... on 14 February, 2023
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
1
ITEM NO.24 COURT NO.11 SECTION XII
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. 14942/2019
(Arising out of impugned final judgment and order dated 01-04-2019
in WA No. 2693/2018 passed by the High Court Of Judicature At
Madras)
K. RAJU & ORS. Petitioner(s)
VERSUS
THE PROJECT DIRECTOR,
NATIONAL HIGHWAYS AUTHORITY OF INDIA (NH 68) & ORS. Respondent(s)
Date : 14-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. K. K. Mani, AOR
Ms. T.archana, Adv.
Mr. Rajeev Gupta, Adv.
Mr. Vinay Rajput, Adv.
For Respondent(s) Ms. Aishwarya Bhati, ASG
Ms. Neetica Sharma, Adv.
Mr. T. S. Sidhu, Adv.
Ms. Ayushi, Adv.
Kunika, Adv.
M/S. M. V. Kini & Associates, AOR
Mr. V. Krishna Murthy, Sr. Adv.(AAG)
Mr. D.kumanan, AOR
Mrs. Deepa S., Adv.
Mr. Sheikh Fakhruddin Kalia, Adv.
Ms. Racheeta Chawla, Adv.
Ms. Divya Singh, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SNEHA DAS Date: 2023.02.14 In this case, learned Additional Solicitor General has made a 17:51:13 IST Reason: statement that whether additional interest or solatium has to be 2 paid needs a clarification. For this reason, they have already filed a Miscellaneous Application being M.A. No. 1773 of 2021, on which a decision is likely to be taken within the next few weeks.
Therefore, adjournment is sought for three weeks.
List again on 16.03.2023.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR