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Uoi Chief Engineer vs M/S Wishwa Mittar Bajaj & Sons on 15 November, 2018

Bench: Rohinton Fali Nariman, Navin Sinha

     ITEM NO.10                                   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).     36568/2013

     (Arising out of impugned final judgment and order dated 10-04-2013
     in FAO No. 224/2009 passed by the High Court Of Delhi At New Delhi)

     UOI CHIEF ENGINEER & ORS.                                                       Petitioner(s)

                                                             VERSUS

     M/S WISHWA MITTAR BAJAJ & SONS                                                  Respondent(s)


     Date : 15-11-2018 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.   A.N.S. Nadkarni, ASG
                                           Mr.   A.K. Panda, Sr.Adv.
                                           Mr.   Sanjay Kumar Pathak, Adv.
                                           Mr.   Gautam Sharma, Adv.
                                           Mr.   Arvind Kumar Sharma, AOR
                                           Mr.   S.P. Vishnu Prasath, Adv.

                                           Mrs. Anil Katiyar, AOR

     For Respondent(s)                     Mr.   Raghavendra Bajaj, Adv.
                                           Ms.   Garima Bajaj, Adv.
                                           Mr.   Samar Singh Kachvaha, Adv.
                                           Ms.   Tanya Shree, Adv.
                                           Mr.   Ejaz Maqbool, AOR


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

The Special Leave petition is rejected on the ground that the amount of the Award is only Rs. 10.73 lakhs along with the interest.

(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR