Hindustan Construction Company ... vs Union Of India on 27 November, 2019

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Hindustan Construction Company ... vs Union Of India on 27 November, 2019

Bench: V. Ramasubramanian

                                                       1

     ITEM NO.1501                                COURT NO.4                  SECTION X
     (For judgment)
                                 S U P R E M E C O U R T O F           I N D I A
                                         RECORD OF PROCEEDINGS

                              Writ Petition(s)(Civil)         No(s).   1074/2019

     HINDUSTAN CONSTRUCTION COMPANY LIMITED & ANR.                          Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ORS.                                                  Respondent(s)

     (HEARD BY HON'BLE ROHINTON FALI NARIMAN, HON'BLE SURYA KANT AND
     HON'BLE V. RAMASUBRAMANIAN, JJ.

IA No. 145040/2019 - AMENDMENT OF THE PETITION IA No. 157972/2019 - CLARIFICATION/DIRECTION IA No. 125975/2019 - EX-PARTE AD-INTERIM RELIEF IA No. 139647/2019 - EX-PARTE STAY IA No. 157742/2019 - INTERVENTION APPLICATION IA No. 151301/2019 - INTERVENTION/IMPLEADMENT IA No. 157968/2019 - INTERVENTION/IMPLEADMENT IA No. 145041/2019 - STAY APPLICATION IA No. 139405/2019 - STAY APPLICATION WITH MA 2140-2144/2019 in C.A. No. 2621-2625/2019 (XIV-A) IA No. 142066/2019 - EX-PARTE STAY W.P.(C) No. 1276/2019 (X) (FOR ADMISSION and IA No.159168/2019-EX-PARTE STAY) W.P.(C) No. 1310/2019 (X) (FOR ADMISSION and I.R. and IA No.165345/2019-EX-PARTE STAY) Date : 27-11-2019 These matters were called on for pronouncement of judgment today.

For Petitioner(s): Dr. A.M. Singhvi, Sr. Adv.

Mr. Neeraj Kishan Kaul, Sr. Adv. Mr. Mahesh Agarwal, Adv.

Mr. Rishi Agrawala, Adv.

Mr. Ankur Saigal, Adv.

Ms. Madhavi Khanna, Adv.

Signature Not Verified

Ms. Shruti Arora, Adv.

Ms. Devika Mohan, Adv.

Digitally signed by R NATARAJAN Date: 2019.11.27 16:57:47 IST

Reason: Mr. E. C. Agrawala, AOR Mr. Neeraj Kishan Kaul, Sr. Adv. Mr. Samar Kachwaha, Adv.

Chanan Parwani, Adv.

Mr. Akash Lamba, Adv.

Toshiv Goyal, Adv.

Ms. Namisha Chadhha, Adv. Pritha Suri, Adv.

Mr. Divyanshu Srivastava, Adv. Mr. Varun Mathur, Adv.

Mr. Prashant Kumar, AOR Mr. Aditya Dev Triguna, Adv. Ms. Awantika Manohar, Adv.

Mr. Prashant Kumar, Adv.

Ms. Awantika Manohar, Adv. Mr. Aditya Dev Triguna, Adv. For M/s. AP & J Chambers, AOR For Respondent(s) Ms. Pinky Anand, ASG Mr. Sumit Teterwal, Adv.

Ms. Saudamini Sharma, Adv. Ms. Snidha Mehra, Adv.

Mr. Hemant Arya, Adv.

Ms. Kirti Dua, Adv.

Tanisha Samanta, Adv.

Mr. Chakitan V.S. Papta, Adv. Mrs. Anil Katiyar, AOR Mr. Arvind Kumar Sharma, AOR Ms. Astha Tyagi, AOR Ms. Madhusweta, Adv.

Ms. Kanika Tandon, Adv.

Ms. Subhashree Mohapatra, Adv.

Mr. Piyush Sharma, AOR Mr. Gauhar Mirza, Adv.

Mr. Nishant Dushi, Adv.

Mr. S. S. Shroff, AOR Mr. Shailesh Madiyal, AOR Mr. Shail Kumar Dwivedi, AOR Mr. C.A. Sundaram, Sr. Adv. Mr. Ashish Bhan, Adv.

Mr. Mohit Rohatgi, Adv.

Mr. Ketan Gaur, Adv.

Mr. Ayush Mitruka, Adv.

Mr. Rajendra Dangwal, Adv. Mr. Syed Jafar Alam, AOR Mr. Abhishek Gupta, Adv.

Mr. Zafar Inayat, Adv.

Ms. Rohini Musa, Adv.

Mr. Ashwani Kumar, AOR Ms. Peeha Verma, Adv.

Mr. Ravinder Nain, Adv.

Mr. Ravindra Lokhande, Adv. Mr. Abhishek Atrey, AOR 3 ****** Hon'ble Mr. Justice R.F. Nariman pronounced the reportable judgment of the Bench comprising His Lordship, Hon’ble Mr. Justice Surya Kant and Hon’ble Mr. Justice V. Ramasubramanian.

All the Writ Petitions are disposed of in terms of the signed reportable judgment.

Accordingly, M.A. Nos. 2140-2144 of 2019 in C.A. Nos.2621-2625 of 2019 are allowed in terms of prayer (a) therein.

Pending applications, if any, stand disposed of.

(R. NATARAJAN) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER (Signed reportable judgment is placed on the file)

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