Supreme Court - Daily Orders
The National Highways Authority Of ... vs M/S. Agrawal Jmc (Joint Venture) Thr. ... on 24 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar
ITEM NO.33 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). 6951/2012
NATIONAL HIGHWAYS AUTHORITY OF INDIA Petitioner(s)
VERSUS
M/S. AGRAWAL-JMC(JOINT VENTURE) Respondent(s)
(with office report)
WITH
SLP(C) No. 7021/2012
(With WITH Interim Relief and Office Report)
Date : 24/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Sumit Gupta, Adv.
Ms. Rakhi Mohanty, Adv.
Ms. Momota Devi Oinam, AOR
For Respondent(s) Mr. Shamik Sanjanwala, Adv.
Mr. Sunil Kaundal, Adv.
Mr. Anu Tiwari, Adv.
Mr. K.V. Sreekumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the respondents, let the matter be listed after the summer vacation.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2017.04.25
11:38:43 IST
Reason: