Supreme Court - Daily Orders
Nhai vs M/S Jsc Centrodorstroy on 1 August, 2014
D ITEM NO.30 COURT NO.1 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). 18149/2014
(Arising out of impugned final judgment and order dated 24/03/2014
in FAO No. 148/2014 passed by the High Court Of Delhi At N. Delhi)
NHAI Petitioner(s)
VERSUS
M/S JSC CENTRODORSTROY Respondent(s)
(with interim relief and office report)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Gunjan S. Jain, Adv.
Mr. Tavinder Sidhu, Adv. for
M/s. M. V. Kini & Associates
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Connect with Special Leave Petition (Civil) No. 721 of 2014.
(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.08.02 10:34:15 IST Reason: