Supreme Court - Daily Orders
National Highways Authority Of India vs Kmc-Rk-Sd(Jv) on 29 August, 2014
Bench: J. Chelameswar, A.K. Sikri
ITEM NO.14 COURT NO.9 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). 21055/2014
(Arising out of impugned final judgment and order dated 01/04/2014
in FAO No. 139/2014 passed by the High Court Of Delhi At N. Delhi)
NATIONAL HIGHWAYS AUTHORITY OF INDIA Petitioner(s)
VERSUS
KMC-RK-SD(JV) Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Ms. Madhu Sweta, Adv.
Ms. Momota Devi Oinam ,Adv.
For Respondent(s) Ms. Kiran Suri, Sr. Adv.
Ms. Ritika Gambhir, Adv.
Dr. (mrs. ) Vipin Gupta ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP(C) No. 201/2011.
We direct the petitioner to deposit the principal amount as awarded with simple interest calculated at the rate of 6% in the Registry of this Court within a period of ten weeks from today. The respondent would be at liberty to withdraw 50% of the deposited amount on giving Bank Guarantee of a Nationalised Bank. The remaining amount will be invested by the Registry in Signature Not Verified Digitally signed by an interest bearing deposit in a Nationalised Bank for a Deepak Mansukhani Date: 2014.08.30 11:11:58 IST period of one year to begin with and the deposit will be Reason: renewed thereafter for a period of six months every time until further orders are received from this Court.
(DEEPAK MANSUKHANI) ( H.S. PARASHER )
COURT MASTER COURT MASTER