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M/S Dedicated Freight Corridor ... vs M/S Soma Enterprise Ltd on 17 April, 2017

Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul

     ITEM NO.34                                      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).10513/2017

     (Arising out of impugned final judgment and order dated 22/02/2017
     in FAO No.42/2017 passed by the High Court of Delhi at New Delhi)

     M/S DEDICATED FREIGHT CORRIDOR CORPORATION LTD (DFCCIL)
                                                           Petitioner(s)

                                                            VERSUS

     M/S SOMA ENTERPRISE LTD                                                            Respondent(s)

     Date : 17/04/2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)                      Ms.Pinky Anand, ASG
                                            Mr.Jitendra Kr.Singh, Adv.
                                            Ms.Snidha Mehra, Adv.
                                            Ms.Somya Rathore, Adv.
                                            Mr. Rameshwar Prasad Goyal, Adv.

     For Respondent(s)                      Mr.Dharmendra Routray, Adv.
                                            Mr.Sushant Kumar, Adv.
                                            Mr.Ankit Khushu, Adv.
                                            Ms.Shikha Singh, Adv.
                                            Mr.Rajeev Maheshwaranand Roy, Adv.

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

We have heard learned Additional Solicitor General appearing on behalf of the petitioner at some length.

We find no justification to interfere with the challenge raised to the impugned order on the ground of limitation, in exercise of our jurisdiction under Article 136 of the Constitution.

The special leave petition is accordingly dismissed.

     (SATISH KUMAR YADAV)                                                         (RENUKA SADANA)
          AR-CUM-PS                                                             ASSISTANT REGISTRAR