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Supreme Court - Daily Orders

M/S. Soma Isolux Nh One Tollway Pvt.Ltd. vs Harish Kumar Puri . on 24 April, 2014

P                     IN THE SUPREME COURT OF INDIA
                      CIVIL APPELLATE JURISDICTION

           I.A. NO.8 IN CIVIL APPEAL NO(s). 4611 OF 2014


M/S. SOMA ISOLUX NH ONE TOLLWAY PVT.LTD.                      ...APPELLANT(S)
                  VERSUS
HARISH KUMAR PURI & ORS.                                      ...RESPONDENT(S)

                                  O R D E R

This application has been filed merely to rectify a typographical error in the judgment where we have stated that the second toll plaza from KM 212 to KM 211 has already taken place. It is now informed that in fact the toll plaza from KM 212 is yet to be shifted to KM 211. This is clearly an inadvertent factual error which has crept into the judgment. We, therefore, allow this application and permit the toll plaza which is at KM 212 to be shifted to KM 211, as ordered by the judgment and order already delivered. Wherever the judgment and order reads shifting of toll plaza from KM 212 to KM 211 has already taken place, shall now be read that it shall, be allowed to be shifted from KM 212 to KM 211.

I.A. No.8 is, accordingly, allowed.

....................J. (GYAN SUDHA MISRA) ....................J. (PINAKI CHANDRA GHOSE) NEW DELHI, APRIL 24, 2014.

ITEM NO.301                      COURT NO.10               SECTION IVB

                S U P R E M E      C O U R T   O F    I N D I A
                                RECORD OF PROCEEDINGS

I.A. NO.8 IN CIVIL APPEAL NO(s). 4611 OF 2014 M/S. SOMA ISOLUX NH ONE TOLLWAY PVT.LTD. Appellant (s) VERSUS HARISH KUMAR PURI & ORS. Respondent(s) (With appln(s) for clarification/modification of court’s order and office report) Date: 24/04/2014 This Application was called on for hearing today. CORAM :

HON’BLE MRS. JUSTICE GYAN SUDHA MISRA HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Appellant(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Arunabh Chowdhury, Adv.
Mr. Parthiv K. Goswami, adv.
                         Mr.    Amit Bhandari, Adv.
                         Mr.    Rahul Pratap, Adv.
                         Mr.    Vaibhav Tomar, Adv.
                         Mr.    Gainilung Panmei, Adv
                         Mr.    Karama Dorjee, Adv.
                         Mr.    Prashant Kumar, Adv.
                         For    M/S. Ap & J Chambers

For Respondent(s)        Ms.    Indu Malhotra, Sr. Adv.
                         Mr.    Tavinder Sidhu, Adv.
                         Ms.    Gunjan S. Jain, Adv.
                         Mr.    Ganesh Kamath, Adv.
                         For    M/S. M.V. Kini & Associates

                         Mr.Tushar Bakshi ,Adv

                         Dr. Monika Gusain, Adv.
                         Mr. Siddharth Batra, Adv.
                         Mr. Kamal Mohan Gupta ,Adv

                         Mr. Shadman Ali, Adv.
                         Mr. Aman Ahluwalia, Adv.
                         Mr. D.S. Mahra ,Adv.

UPON hearing counsel the Court made the following O R D E R I.A. No.8 is allowed in terms of the signed order.
(Neetu Khajuria) (S.S.R. Krishna) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)