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Delhi Metro Rail Corporation Ltd vs Delhi Airport Metro Express Pvt Ltd on 19 June, 2017

Bench: D.Y. Chandrachud, Sanjay Kishan Kaul

               ITEM NO. 25                      COURT NO. 4               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 ©. No(s). 16313/2017
               (Arising from the impugned judgment and final order dated
               07.06.2017 passed by the High Court of Delhi at New Delhi in FAO
               (OS) (Comm.) No. 128/2017)

               DELHI METRO RAIL CORPORATION LTD                             Petitioner(s)

                                                      VERSUS

               DELHI AIRPORT METRO EXPRESS PVT. LTD.          Respondent(s)
               (For exemption from filing c/c of the impugned judgment on IA
               46947/2017)

               Date : 19/06/2017        This/These petition/petition(s) was/were
                                            called on for hearing today.
               CORAM :
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                         (VACATION BENCH)

               For Petitioner(s)         Mr.   P.S. Narasimha, ASG
                                         Mr.   Ajit Kumar Sinha, Sr. Adv.
                                         Mr.   Tarun Johri, Adv.
                                         Mr.   Srijan Sinha, Adv.
                                         Mr.   Ankur Gupta, Adv.
                                         Mr.   A. Saini, Adv.

               For Respondent(s)         Mr.   P. Chidambaram, Sr. Adv.
                                         Mr.   Gopal Jain, Sr. Adv.
                                         Mr.   Vivek Jain, Adv.,
                                         Mr.   Munjaal Bhatt, Adv.
                                         Mr.   E.C. Agrawala, Adv.

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

We see no reason to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.

On the request of learned Additional Solicitor Digitally signed by General appearing on behalf of the petitioner, time CHARANJEET KAUR Date: 2017.06.19 16:34:46 IST for complying with the directions of the learned Single Judge of the High Court of Delhi, is extended Reason: by one week from today.

[ Charanjeet Kaur ] [ Sharda Kapoor ] A.R.-cum-P.S. Assistant Registrar