Supreme Court - Daily Orders
Public Works Department vs Navayuga Engineering Co. P. Ltd. on 20 August, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.5 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.2/2017 in
Petition(s) for Special Leave to Appeal (C) No(s).22255/2016
[Arising out of impugned final judgment and order dated 15-03-2016
in FAO(OS) No.264/2014 18-04-2016 in FAOS No. 264/2014 passed by
the High Court Of Delhi At New Delhi]
PUBLIC WORKS DEPARTMENT Petitioner(s)
VERSUS
NAVAYUGA ENGINEERING CO. P. LTD. Respondent(s)
For discharge of advocate]
WITH
[ITEM NO.5.1 - I.A.No.2/2017 in
SLP(C) No.22898/2016 (XIV) - For change of advocate on record]
Date : 20-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Ms. Pinky Anand, ASG
in SLP(C)-22255/16 Mr. Balendu Shekar, Adv.
& for R-1 in Ms. Seema Bengani, Adv.
SLP(C)-22898/16 Mr. Hemant Arya, Adv.
Mr. B.V. Balaramdas, Adv.
for
Mr. B. Krishna Prasad, Adv. [AOR]
in SLP(C)-22898/16 Mr. Parag Tripathi, Adv.
& for respondent Mr. Arijit Mazumdar, Adv.
In SLP(C)-22255/16 Mr. Arunabh Ganguli, Adv.
Mr. Abhinav Mukerji, Adv. [AOR]
Mr. Avirup Benjamin, Adv.
Ms. Akanksha Kaushik, Adv.
Signature Not Verified Mr. Chirag M. Shroff, Adv. [AOR]
Digitally signed by
SUBHASH CHANDER
Mr. Siddharth Dave, Adv.
Date: 2018.08.20
18:07:09 IST
Reason:
Ms. Neha Sangwan, Adv.
Ms. Sanjana Nangia, Adv.
... /2
SLP(C)No.22255/16 etc. ... (contd.)
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
Applications for discharge of advocate are allowed. Heard learned counsel for the petitioner. The Special Leave Petitions are dismissed. Other pending applications, if any, are deemed to have been disposed of.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar