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Bhaven Construction vs Exe Engineer Sardar Sarovar Narmada ... on 11 December, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.29                           COURT NO.2                 SECTION IX

                               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).    39200/2012

     (Arising out of impugned final judgment and order dated 17/09/2012
     in LPA No. 182/2006 in SCA No. 400/2002 passed by the High Court Of
     Gujarat At Ahmedabad)

     BHAVEN CONSTRUCTION                                              Petitioner(s)

                                                   VERSUS

     EXE ENGINEER SARDAR SAROVAR NA.NIGAM&ANR                         Respondent(s)
     (With interim relief and office report)


     Date : 11/12/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)             Mr.   Purvish   Jitendra Malkan,Adv.
                                   Mr.   Shirish   Patel,Adv.
                                   Mr.   Badresh   B.Dsai,Adv.
                                   Ms.   Arunima   Singh,Adv.

     For Respondent(s)             Mr. Preetesh Kapur,Adv.
                                   Ms. Hemantika Wahi,Adv.
                                   Mr. Kabir Hathi,Adv.


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

De-tagged from Civil Appeal No. 974 of 2012. Leave granted.

Hearing expedited.

Interim relief, granted earlier, shall continue.

(ANITA MALHOTRA) (SNEH BALA MEHRA) 15:58:23 IST Reason: COURT MASTER ASSISTANT REGISTRAR