Supreme Court - Daily Orders
N H A I vs M/S. Ssangyong Engineering ... on 24 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
1
ITEM NO.39 COURT NO.5 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). 14726/2015
(Arising out of impugned final judgment and order dated 19/01/2015
in FAO No. 25/2015 passed by the High Court of Delhi at New Delhi)
N H A I Petitioner(s)
VERSUS
M/S. SSANGYONG ENGINEERING CONSTRUCTION & CO. LTD. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 24/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Pradeep Kumar Bakshi, AOR
Ms. Prachi Vasisht, Adv.
Mr. Kushagra Pandit, Adv.
For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Navin Kumar, Adv.
Ms. Jaspreet Kaur, Adv.
Mr. Ashwani Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Ms. Meenakshi Arora, learned senior counsel, being assisted by Signature Not Verified Mr. Vaneen Kumar, learned counsel, has entered appearance on Digitally signed by behalf of the respondent. Gulshan Kumar Arora Date: 2015.07.28 17:29:36 IST It is submitted by Ms. Arora, learned senior counsel, that the controversy is covered by the judgment in Reason:
National Highways Authority of India vs. M/s. ITD Cementation India Limited [2015 (5) SCALE 554].2
Learned counsel for the petitioner submitted that the controversy involved in this case is not covered by the said judgment.
Let this matter be listed along with SLP (C) No.721 of 2014 before a Bench consisting of Hon'ble Mr. Justice Dipak Misra and Hon'ble Mr. Justice Uday Umesh Lalit when the Bench sits next.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master