Supreme Court - Daily Orders
National Projects Construction ... vs Harvinder Singh And Company on 17 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.22 COURT NO.6 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). 24254/2018
(Arising out of impugned final judgment and order dated 23-04-2018
in FAOOS No. 259/2017 passed by the High Court Of Delhi At New
Delhi)
NATIONAL PROJECTS CONSTRUCTION CORPORATION LIMITED Petitioner(s)
VERSUS
HARVINDER SINGH AND COMPANY Respondent(s)
(FOR ADMISSION and I.R.)
Date : 17-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Rajat Arora, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application stands disposed of.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.09.18 16:52:35 IST Reason: