Supreme Court - Daily Orders
Ssangyong Engineering And ... vs National Highways Authority Of ... on 15 September, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.56 COURT NO.12 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). 19033/2017
(Arising out of impugned final judgment and order dated 03-04-2017
in FAO No. 82/2016 passed by the High Court Of Delhi At New Delhi)
SSANGYONG ENGINEERING AND CONSTRUCTION CO. LTD Petitioner(s)
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) Respondent(s)
(IA No.62093/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 15-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Naveen Kumar, Adv.
Ms. Rasmeet Kaur, Adv.
Ms. Aakansha Chauhan, Adv.
Mr. Ashwani Kumar, AOR
Ms. Arpana Mazumdar, Adv.
For Respondent(s) Mr. Naresh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondent seeking adjournment of six weeks for filing Counter Affidavit, the matter is adjourned for six weeks.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
R.NATARAJAN
Date: 2017.09.16
12:49:50 IST
Reason: