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Delhi Metro Rail Corporation Ltd. vs Delhi Airport Metro Express Private ... on 5 September, 2022

Bench: B.R. Gavai, C.T. Ravikumar

     ITEM NO.52                                  COURT NO.13                    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).      12099/2022

     (Arising out of impugned final judgment and order dated 10-03-2022
     in OMP(ENF.)(COMM.) No. 145/2021 passed by the High Court Of Delhi
     At New Delhi)

     DELHI METRO RAIL CORPORATION LTD.                                          Petitioner(s)
                                                          VERSUS

     DELHI AIRPORT METRO EXPRESS PRIVATE LTD.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.94074/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 05-09-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE B.R. GAVAI
                              HON'BLE MR. JUSTICE C.T. RAVIKUMAR

     For Petitioner(s)
                                          Mr.   Parag P. Tripathi, Sr. Adv.
                                          Mr.   Ajit Kumar Sinha, Sr. Adv.
                                          Mr.   Ankur Gupta, Adv.
                                          Mr.   Vishawajeet Tyagi, Adv.
                                          Mr.   R. Srinivasan, Adv.
                                          Mr.   Tarun Johri, AOR
     For Respondent(s)
                                          Mr.   Harish N. Salve, Sr. Adv.
                                          Mr.   Mahesh Agarwal, Adv.
                                          Mr.   Prateek Seksaria, Adv.
                                          Ms.   Megha Mehta Agrawal, Adv.
                                          Ms.   Nishant Rao, Adv.
                                          Mr.   Pranjit Bhattacharya, Adv.
                                          Mr.   Rajesh Kumar, Adv.
                                          Mr.   E. C. Agrawala, AOR

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

We are not inclined to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.

Pending applications, if any, stand disposed of.

     (DEEPAK SINGH)                                                          (ANJU KAPOOR)
     COURT MASTER (SH)                                                       COURT MASTER (NSH)