Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Supreme Court - Daily Orders

National Highway Authority Of India vs M/S. R.N. Shetty And Company on 8 May, 2015

Bench: Dipak Misra, S.A. Bobde

  ITEM NO.44                              COURT NO.5                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).   9091/2015

  (Arising out of impugned final judgment and order dated 26/11/2014
  in FAO No. 364/2014 passed by the High Court Of Delhi At New
  Delhi)

  NATIONAL HIGHWAY AUTHORITY OF INDIA                                  Petitioner(s)

                                                 VERSUS

  M/S. R.N. SHETTY AND COMPANY                                         Respondent(s)


  (with interim relief and office report)


  Date : 08/05/2015 This petition was called on for hearing today.


  CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE S.A. BOBDE


  For Petitioner(s)                Mr. Pradeep Kumar Bakshi, AOR
                                   Ms. Prachi Vasisht, Adv.
                                   Ms. Sanya Talwar, Adv.


  For Respondent(s)                Mr.   Gopal Subramanium, Sr. Adv.
                                   Mr.   Sharan Thakur, Adv.
                                   Ms.   Natasha Thakur, Adv.
                                   Mr.   Vijay Kumar Paradesh, Adv.
                                   Dr.   Sushil Balwada,Adv.


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

The special leave petition is dismissed.



                   (Gulshan Kumar Arora)                       (H.S. Parasher)
Signature Not Verified

Digitally signed by
                       Court Master                              Court Master
Gulshan Kumar Arora
Date: 2015.05.11
16:17:20 IST
Reason: