Supreme Court - Daily Orders
National Highway Authority Of India vs L.N. Malviya Infra Projects Pvt Ltd on 3 December, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.13 COURT NO.7 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). 28936/2018
(Arising out of impugned final judgment and order dated 09-07-2018
in LPA No. 660/2017 passed by the High Court Of Delhi At New Delhi)
NATIONAL HIGHWAY AUTHORITY OF INDIA Petitioner(s)
VERSUS
L.N. MALVIYA INFRA PROJECTS PVT LTD & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.156123/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.165423/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS )
Date : 03-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Tushar Mehta, SG
Ms. Neetica Sharma, Adv.
Mr. Subham S. Saxena, Adv.
M/s. M. V. Kini & Associates, AOR
For Respondent(s) Mr. Vikas Singh, Sr.Adv.
Ms. Nanda Devi Deka, Adv.
Mr. Kapish Seth, Adv.
Mr. Devesh Kumar Tripathi, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending applications stand disposed of.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.12.03 17:01:34 IST Reason: