Supreme Court - Daily Orders
Gammon Engineers And Contractors Pvt. ... vs National Highways Authority Of India on 11 August, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 1130 OF 2020
IN
CIVIL APPEAL NO. 5384 OF 2019
GAMMON ENGINEERS AND CONTRACTORS PVT. LTD. Appellant(s)
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA Respondent(s)
O R D E R
Having heard learned counsel for both the sides, we extend the period granted, thanks to the present COVID situation, for a further period of six months.
The miscellaneous application stands disposed of.
……………………………………………………………., J. [ ROHINTON FALI NARIMAN ] ……………………………………………………………., J. [ NAVIN SINHA ] ……………………………………………………………., J. [ INDIRA BANERJEE ] New Delhi;
August 11, 2020.
Signature Not Verified Digitally signed by INDU MARWAH Date: 2020.08.13 16:57:02 IST Reason:ITEM NO.6 Court No. 4 SECTION XIV-A (Through Video Conferencing) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No. 1130/2020 in C.A. No. 5384/2019 (Arising out of impugned final judgment and order dated 10-07-2019 in C.A. No. 5384/2019 passed by the Supreme Court of India) GAMMON ENGINEERS AND CONTRACTORS PVT. LTD. Petitioner(s) VERSUS NATIONAL HIGHWAYS AUTHORITY OF INDIA Respondent(s) (FOR ADMISSION and IA No.54528/2020-EXTENSION OF TIME and IA No.54531/2020-EXEMPTION FROM FILING AFFIDAVIT) Date : 11-08-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MS. JUSTICE INDIRA BANERJEE For Petitioner(s) Ms. Awantika Manohar, ADv. Mr. Prashant Kumar, Adv. M/s. AP & J Chambers, AOR For Respondent(s) Mr. Santosh Kumar - I, AOR UPON hearing the counsel the Court made the following O R D E R The miscellaneous application stands disposed of in terms of the signed order.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
[Signed order is placed on the file.]