Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

National Highways Authority Of India vs Theme Engineering Services Private ... on 24 March, 2021

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

     ITEM NO.8                Court 1 (Video Conferencing)              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). 4741/2021
     (Arising out of impugned final judgment and order dated 10-02-2021
     in LPA No. 56/2021 passed by the High Court Of Delhi At New Delhi)

     NATIONAL HIGHWAYS AUTHORITY OF INDIA                              Petitioner(s)

                                                 VERSUS

     THEME ENGINEERING SERVICES PRIVATE LTD. & ORS.    Respondent(s)
     (FOR ADMISSION and I.R. and IA No.41332/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.41333/2021-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 24-03-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)             Mr.Tushar Mehta. SG
                                   Mr.A.P. Singh, Advocate
                                   Mr.Sumit Gupta, Advocate
                                   Ms .Padma Priya, Advocate
                                   Mr. Dhuruv Nayar, Advocate
                                   M/S. M. V. Kini & Associates, AOR
     For Respondent(s)             Mr.   Amit Sibal,Sr.Adv.
                                   Mr.   Arvind Nayar, Sr.Adv.
                                   Ms.   Nandadevi Deka, Adv.
                                   Mr.   Rituraj Choudhary,Adv.
                                   Mr.   Sudhir Yadav, Adv.
                                   Ms.   Savyasachi Rawat,Adv.
                                   Mr.   Rituraj Biswas, (AOR)
                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard.

The special leave petition is dismissed.

Pending application(s), if any, shall also stand disposed of.

(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR