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Union Of India vs Era Infra Engineering Ltd. Managing ... on 18 September, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.22                            COURT NO.3                  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).        /2017
                                            Diary No(s). 13063/2017

     (Arising out of impugned final judgment and order dated 17-10-2016
     in WPC No. 3048/2008 passed by the High Court Of Delhi At New
     Delhi)

     UNION OF INDIA & ORS.                                              Petitioner(s)

                                                  VERSUS

     ERA INFRA ENGINEERING LTD.                                         Respondent(s)

     (IA No.54029/2017-CONDONATION OF DELAY IN FILING
     IA No.54035/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.54043/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)

     Date : 18-09-2017 These matters were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)              Mr.   Ranjit Kumar, SG
                                    Mr.   S.S. Ray, Adv.
                                    Mr.   T.M. Singh, Adv.
                                    Mr.   B. Krishna Prasad, AOR

     For Respondent(s)

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

Application for exemption from filing certified copy of the impugned order is allowed.

Permission to file list of dates is granted. Delay condoned.

Leave granted.

Tag with Civil Appeal No.2013 of 2014.

Date: 2017.09.19 (NEETU KHAJURIA) (ASHA SONI) 16:53:09 IST Reason: COURT MASTER BRANCH OFFICER