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Gammon India Ltd. vs M/S National Highways Authority Of ... on 10 February, 2023

Author: Sanjay Kishan Kaul

Bench: Sanjay Kishan Kaul

     ITEM NO.20                               COURT NO.2                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).   2424/2023

     (Arising out of impugned final judgment and order dated 24-11-2022
     in FAO(OS)(COMM) No. 26/2022 passed by the High Court Of Delhi At
     New Delhi)

     GAMMON INDIA LTD. & ANR.                                            Petitioner(s)

                                                     VERSUS

     M/S NATIONAL HIGHWAYS AUTHORITY OF INDIA                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.21985/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.21988/2023-PERMISSION TO
     FILE LENGTHY LIST OF DATES)

     Date : 10-02-2023 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE MANOJ MISRA

     For Petitioner(s)                 Mr. Dhruv Mehta, Sr. Adv.
                                       Mr. Chirag M. Shroff, AOR


     For Respondent(s)


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

We are not inclined to interfere with the impugned judgment.

The special leave petition is, accordingly, dismissed.

Pending applications stand disposed of.

Reason: [CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)