Supreme Court - Daily Orders
National Highway Authority Of India vs Hari Ram on 10 October, 2022
Bench: Aniruddha Bose, Vikram Nath
ITEM NO.11 COURT NO.14 SECTION XI
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). 23062/2022
(Arising out of impugned final judgment and order dated 05-03-2019
in LA No. 6197/2019 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
NATIONAL HIGHWAY AUTHORITY OF INDIA Petitioner(s)
VERSUS
HARI RAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.122157/2022-CONDONATION OF DELAY
IN FILING and IA No.122161/2022-ADDITION / DELETION / MODIFICATION
PARTIES and IA No.122158/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.122159/2022-EXEMPTION FROM FILING O.T.
and IA No.122160/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 10-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Mr. Tushar Mehta, S.G.
Mr. Sarvesh Kumar Dubey, Adv.
Mr. Nishit Agrawal, AOR
Ms. Kanishka Mittal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(C) Diary No. 20693 of 2022.
Signature Not Verified(DEEPAK SINGH) Digitally signed by DEEPAK SINGH Date: 2022.10.10 (VIDYA NEGI) COURT MASTER (SH) 17:21:18 IST Reason: ASSISTANT REGISTRAR