Supreme Court - Daily Orders
M/S Prakash Atlanta Jv vs National Highways Authority Of India on 2 July, 2018
Bench: Adarsh Kumar Goel, S. Abdul Nazeer
ITEM NO.24 COURT NO.9 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). 15009/2018
(Arising out of impugned final judgment and order dated 04-04-2018
in OMP (ENF) (COMM) No. 124/2016 passed by the High Court Of Delhi
At New Delhi)
M/S PRAKASH ATLANTA JV Petitioner(s)
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.81048/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.81049/2018-PERMISSION TO
FILE SYNOPSIS AND LIST OF DATES )
Date : 02-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. Meenakshi Arora,Sr.Adv.
Ms. Neha Sangwan,Adv.
Ms. Sanjana Nangia,Adv.
Mr. Chirag M. Shroff, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified(MAHABIR SINGH) Digitally signed by MAHABIR SINGH Date: 2018.07.02 (PARVEEN KUMARI PASRICHA) COURT MASTER 16:58:32 IST Reason: BRANCH OFFICER