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Supreme Court - Daily Orders

Prakash Atlanta Jv vs National Highways Authority Of India on 6 December, 2022

Author: M.M. Sundresh

Bench: M.M. Sundresh

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     ITEM NO.32                           COURT NO.8               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).   25132/2013

     (Arising out of impugned final judgment and order dated 12-02-2013
     in EFA No. 4/2013 passed by the High Court of Delhi at New Delhi)

     PRAKASH ATLANTA JV                                              Petitioner(s)

                                                 VERSUS

     NATIONAL HIGHWAYS AUTHORITY OF INDIA                            Respondent(s)

     (IA No. 77056/2013 - I.A. for permission to place add. facts & Add.
     doc
      IA No. 2/2013 - PERMISSION TO FILE ANNEXURES)

     WITH
     SLP(C) No. 15047/2017 (XIV)

     SLP(C) No. 36693/2013 (XIV)
     (IA No. 84855/2015 - IA FOR INTERVENTION
     IA No. 1/2016 - INTERVENTION APPLICATION)

     SLP(C) No. 18159/2014 (XIV)

     SLP(C) No. 18847/2019 (XIV)


     Date : 06-12-2022 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJIV KHANNA
                         HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)

                                   M/S.   M. V. Kini & Associates, AOR

                                   Mr. Pranam Jain, Adv.
                                   Mr. Chanchal Kumar Ganguli, AOR
Signature Not Verified


                                    Mr. K.parameshwar, AOR
Digitally signed by
BABITA PANDEY
Date: 2022.12.09
17:17:28 IST
Reason:


                                   Mr. Chirag M. Shroff, AOR
                                   Mr. Shailendra P. Singh, Adv.
                                   Mr. R. Sathish, AOR
                                   Mr. M. P. Vinod, AOR
                                       2

                       Mr. Atull Shankar Vinod, Adv.
                       Mr. Dileep Pillai, Adv.
                       Mr. Ajay Kumar Jain, Adv.
                       Mr. Shreyansh Agarwal, Adv.


                       Mr. Nakul Dewan,Sr. Adv.
                       Mr. Mahesh Agarwal, Adv.
                       Mr. Rishi Agrawala, Adv.
                       Ms. Malavika Lal, Adv.
                       Ms. Shruti Arora, Adv.
                       Ms. Kamakshi Sehgal, Adv.
                       Mr. E. C. Agrawala, AOR

                       Mr. Biswajit Das, Adv.
                       Ms. Anamika Sharma, Adv.
                       Mr. Devesh Chauhan, Adv.
                       Mr. Nayamika Pattnaik, Adv.
                       Mr. Yash Harshwardhan, Adv.
                       Mr. Subhasish Bhowmick, AOR


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

In view of the request made on behalf of the National Highways Authority Of India, re-list on a non-miscellaneous day in the month of March, 2023.

The learned counsel for the parties would file written submission/synopsis not exceeding three pages along with the relied upon decisions/judgments.

    (BABITA PANDEY)                                       (R.S. NARAYANAN)
   COURT MASTER (SH)                                    COURT MASTER (NSH)