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Supreme Court - Daily Orders

National Highways Authority Of India vs Krishan Devi on 19 July, 2019

Bench: Rohinton Fali Nariman, Surya Kant

                                                   1

     ITEM NOS.13+49                            COURT NO.5                SECTION IV-B

                                 S U P R E M E C O U R T O F     I N D I A
                                         RECORD OF PROCEEDINGS

                         SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20817/2019

     (Arising out of impugned final judgment and order dated 30-03-2016
     in FAO No. 9111/2014 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR.                      Petitioner(s)

                                                  VERSUS

     KRISHAN DEVI & ORS.                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.99385/2019-CONDONATION OF DELAY
     IN FILING and IA No.99386/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.99388/2019-EXEMPTION FROM FILING O.T.)

     WITH
     Diary No(s). 20612/2019 (IV-B)
     (FOR ADMISSION and I.R. and IA No.101138/2019-CONDONATION OF DELAY
     IN FILING and IA No.101139/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.101140/2019-EXEMPTION FROM FILING O.T.)

     Diary No(s). 20775/2019 (IV-B)
     (FOR ADMISSION and I.R. and IA No.100614/2019-CONDONATION OF DELAY
     IN FILING and IA No.100613/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.100612/2019-EXEMPTION FROM FILING O.T.)

     Diary No(s). 20779/2019 (IV-B)
     (FOR ADMISSION and I.R. and IA No.100655/2019-CONDONATION OF DELAY
     IN FILING and IA No.100660/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.100657/2019-EXEMPTION FROM FILING O.T.)

     Diary No(s). 20783/2019 (IV-B)
     (FOR ADMISSION and I.R. and IA No.100204/2019-CONDONATION OF DELAY
     IN FILING and IA No.100203/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.100202/2019-EXEMPTION FROM FILING O.T.)

     Diary No(s). 20939/2019 (IV-B)
     (FOR ADMISSION and I.R. and IA No.101081/2019-CONDONATION OF DELAY
     IN FILING and IA No.101084/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.101082/2019-EXEMPTION FROM FILING O.T.)
Signature Not Verified


     Diary No(s). 20941/2019 (IV-B)
Digitally signed by R
NATARAJAN
Date: 2019.07.20

     (FOR ADMISSION and I.R. and IA No.100704/2019-CONDONATION OF DELAY
12:52:36 IST
Reason:


     IN FILING and IA No.100705/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.100707/2019-EXEMPTION FROM FILING O.T.)
                                  2

Diary No(s). 20821/2019 (IV-B)
(FOR ADMISSION and I.R. and IA No.101749/2019-CONDONATION OF DELAY
IN FILING and IA No.101754/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.101753/2019-EXEMPTION FROM FILING O.T.
and IA No. 101751/2019- CONDONATION OF DELAY IN REFILING)

Diary No(s). 20565/2019 (IV-B)
(FOR ADMISSION and I.R. and IA No.101827/2019-CONDONATION OF DELAY
IN FILING and IA No.101829/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.101830/2019-EXEMPTION FROM FILING O.T.
and IA No. 101828/2019- CONDONATION OF DELAY IN REFILING)

Diary No(s). 20770/2019 (IV-B)
(FOR ADMISSION and I.R. and IA No.102134/2019-CONDONATION OF DELAY
IN FILING and IA No.102137/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.102139/2019-EXEMPTION FROM FILING O.T.
and IA No. 102135/2019- CONDONATION OF DELAY IN REFILING)

Date : 19-07-2019 These petitions were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
          HON'BLE MR. JUSTICE SURYA KANT

For Petitioner(s)   Mr. Alok Sangwan, Adv.
                    Mr. Devashish Bharuka, AOR
                    Mr. Sunny Kadiyan, Adv.
For Respondent(s)

          UPON hearing the counsel the Court made the following
                             O R D E R

Applications seeking exemption from filing Official Translation and Certified Copy of the impugned order are allowed. Issue notice on the applications for condonation of delay as well as on the special leave petitions.

Tag these matters with Diary No. 20552 of 2019.

(R. NATARAJAN)                                  (RENU DIWAN)
COURT MASTER (SH)                            ASSISTANT REGISTRAR