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S.P. Singla Constructions (P) Ltd vs Delhi Metro Rail Corporation Limited on 23 March, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 6773/2018


     ITEM NO.9                                       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 for Special Leave to Appeal (C) No. 6773/2018

     (Arising out of impugned final judgment and order dated 25-09-2017
     in AP No. 576/2017 passed by the High Court Of Delhi At New Delhi)

     S.P. SINGLA CONSTRUCTIONS (P) LTD                                       Petitioner
                                     VERSUS
     DELHI METRO RAIL CORPORATION LIMITED                                    Respondent

     (FOR ADMISSION and I.R. and IA No.26831/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.26830/2018-CONDONATION OF
     DELAY IN REFILING)

     Date : 23-03-2018 These matters were called on for hearing today.

     CORAM :                HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)                 Mr.   K.V. Vishwanathan, Sr. Adv.
                                       Mr.   Anirudh Wadhawa, Adv.
                                       Mr.   Atul Shankar Vinod, Adv.
                                       Mr.   Sushant Mahajan, Adv.
                                       Mr.   Dileep Pillai, Adv.
                                       Mr.   M. P. Vinod, AOR
     For Respondent(s)

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

Heard Mr. K.V. Vishwanathan, learned senior counsel appearing for the petitioner.

In view of the special facts and circumstances of the case, we are not inclined to interfere. However, the petitioner is at liberty to submit his nomination from the broad-based panel within two weeks hence.

The special leave petition is disposed of.

also stand disposed of.

(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar