Supreme Court - Daily Orders
Bbel Mipl Joint Venture vs National Highways Authority Of India on 1 May, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.41 COURT NO.2 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). 13619/2017
(Arising out of impugned final judgment and order dated 31/01/2017
in FAO No. 361/2016 passed by the High Court Of Delhi At New Delhi)
BBEL MIPL JOINT VENTURE REP BY ITS AUTHORISED
SIGNATORY P SRINIVAS Petitioner(s)
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA REP BY THE
PROJECT DIRECTOR NHAI, PIU BHUBANESHWAR, ODISHA Respondent(s)
(with office report)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Hitendra Nath Rath, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let this matter be listed before a bench that is hearing the NHAI matters in Arbitration cases (Civil Appeal Nos.7142-7144 of 2012) (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2017.05.02 17:20:33 IST Reason: