Supreme Court - Daily Orders
Hindustan Construction Co. Ltd. vs National Hydro Electric Power ... on 28 September, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
1
ITEM NO.31 Court 3 (Video Conferencing) 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). 11510/2020
(Arising out of impugned final judgment and order dated 22-09-2020
in FAO(OS)(COMM) No. 106/2020 passed by the High Court Of Delhi At
New Delhi)
HINDUSTAN CONSTRUCTION CO. LTD. Petitioner(s)
VERSUS
NATIONAL HYDRO ELECTRIC POWER CORPORATION LTD. Respondent(s)
(IA No.96526/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.96528/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.96527/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 97151/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 96528/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 96526/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 97148/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES IA No. 96527/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES) Date : 28-09-2020 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv Mr. Mahesh Agarwal, Adv Mr. Rishi Agrawala, Adv Mr. Ankur Saigal, Adv Mr. Anshuman Srivastava, Adv Ms. Shruti Arora, Adv Signature Not Verified Mr. Ankit Banati, Adv Digitally signed by Jayant Kumar Arora Date: 2020.09.28 Mr. E. C. Agrawala, AOR 17:42:12 IST Reason:
For Respondent(s) Ms. Maninder Acharya, Sr. Adv.
Mr. Piyush Sharma, AOR UPON hearing the counsel the Court made the following 2 O R D E R We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (R.S. NARAYANAN) COURT MASTER COURT MASTER