Supreme Court - Daily Orders
Ssangyong Engineering And ... vs National Highways Authority Of ... on 5 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.43 COURT NO.12 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). 19033/2017
(Arising out of impugned final judgment and order dated 03-04-2017
in FAO No. 82/2016 passed by the High Court Of Delhi At New Delhi)
SSANGYONG ENGINEERING AND CONSTRUCTION CO. LTD Petitioner(s)
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) Respondent(s)
(IA No.62093/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 05-02-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Navin Kumar, Adv.
Ms. Rasmeet Kaur, Adv.
Ms. Iti Sharma, Adv.
Ms. Arpana Majumdar, Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s) Mr. S. Nandakumar, Adv.
Ms. Tanav Priya Gupta, Adv.
Mr. M.S. Sarankumar, Adv.
Ms. Deepikananda Kumar, Adv.
Mr. Sugam Kumar Jha, Adv.
Mr. Naresh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
List on Wednesday, the 14th November, 2018.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) Signature Not Verified COURT MASTER Digitally signed by VISHAL ANAND Date: 2018.02.05 16:38:48 IST Reason: