Supreme Court - Daily Orders
National Highways Authority Of India vs Gammon India Ltd. on 21 August, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.56 COURT NO.6 SECTION XVI
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). 35271/2014
(Arising out of impugned final judgment and order dated 21/08/2014
in FMA No. 2536/2013 passed by the High Court of Calcutta)
NATIONAL HIGHWAYS AUTHORITY OF INDIA Petitioner(s)
VERSUS
GAMMON INDIA LTD. Respondent(s)
(With interim relief and office report)
Date : 21/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Jos Chiramel, Adv.
Mr. Ajay Kumar Yadav, Adv.
Ms. Sharmila Upadhyay,Adv.
For Respondent(s) Mr. Anurag Singh, Adv.
Ms. Kanchan Yadav, Adv.
For M/s. Victor Moses & Associates, Advs.
UPON hearing the counsel the Court made the following
O R D E R
As prayed, four weeks' time is granted to learned counsel for the petitioner for filing rejoinder affidavit.
Tag with S.L.P. (C) No. 201 of 2011.
Signature Not Verified(S. K. RAKHEJA) Digitally signed by Sushil Kumar Rakheja (INDU BALA KAPUR) Date: 2015.08.22 12:10:01 IST Reason:
COURT MASTER COURT MASTER