Supreme Court - Daily Orders
Ujjain Municipal Corporation vs Hec- Infra Projects Ltd. . on 5 August, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7298 OF 2016
(Arising out of SLP(C) No.2775 of 2016)
UJJAIN MUNICIPAL CORPORATION APPELLANT(s)
VERSUS
HEC- INFRA PROJECTS LTD. AND ORS. RESPONDENT(s)
WITH
CIVIL APPEAL NO.7299 OF 2016
(Arising out of SLP(C) No.3164 of 2016)
O R D E R
There is no appearance on behalf of the respondents. We have heard the learned Attorney General. Leave granted.
We have been taken through the subsequent developments that have transpired including the fact that the contract has been successfully completed. Under the circumstances, nothing further survives in these appeals. However, it is pointed out that the High Court has given a direction that the matter may be referred to the Economic Offences' Wing in Bhopal. We do not see any reason to continue with this direction and it is accordingly set aside.
The appeals are disposed of.
.............................J. (MADAN B. LOKUR) Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.08.09 11:15:20 IST .............................J. Reason: (R.K. AGRAWAL) NEW DELHI AUGUST 05, 2016 ITEM NO.4 COURT NO.5 SECTION IVA 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).2775/2016 (Arising out of impugned final judgment and order dated 22/01/2016 in WP No. 8183/2015 passed by the High Court Of M.p At Indore) UJJAIN MUNICIPAL CORPORATION Petitioner(s) VERSUS HEC- INFRA PROJECTS LTD. AND ORS. Respondent(s) (with interim relief and office report) WITH SLP(C) No. 3164/2016 (With appln.(s) for permission to place addl. documents on record and Interim Relief and Office Report) Date : 05/08/2016 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Mukul Rohtagi, Sr. Adv.
Mr. Mishra Saurabh, AOR Ms. Vanshaja Shukla, Adv.
Mr. Ankit Kr. Lal, Adv.
Ms. Diksha Rai, AOR Mr. Yashvardhan Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R There is no appearance on behalf of the respondents. We have heard the learned Attorney General. Leave granted.
The appeals are disposed of in terms of the signed order.
(SANJAY KUMAR-I) (RAJ RANI NEGI)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)