Supreme Court - Daily Orders
Punjab Health Systems Corporation, ... vs M/S Nagarjuna Construction Co. Ltd And ... on 6 July, 2017
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.14 COURT NO.1 SECTION IV-B
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).
12497-12500/2017
(Arising out of impugned final judgment and order dated 02-12-2016
in FAO No. 911/2014 02-12-2016 in FAO No. 912/2014 02-12-2016 in
FAO No. 913/2014 02-12-2016 in FAO No. 1067/2015 passed by the High
Court Of Punjab & Haryana At Chandigarh)
PUNJAB HEALTH SYSTEMS CORPORATION, MOHALI Petitioner(s)
VERSUS
M/S NAGARJUNA CONSTRUCTION CO. LTD AND ETC Respondent(s)
Date : 06-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Vinod K. Sharma, Sr. Adv.
Mr. Rohit Sharma, Adv.
Mr. Rounak Nayak, Adv.
for Mr. Kumar Dushyant Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
Signature Not Verified (PARVEEN KUMAR) Digitally signed by PARVEEN KUMAR Date: 2017.07.07 (RENUKA SADANA) AR CUM PS 17:22:55 IST Reason: ASST.REGISTRAR