Ritu Bahri, CJ
1) Heard learned Senior Counsel appearing for the appellants.
2) The only question for consideration in the present appeal is that a factually incorrect fact had been recorded by the learned Single Judge that
Narendra Singh had got compensation of all the shareholders. However, counsel for the appellants states that factually the appellants had got
proportionate share of compensation to which they were the owners.
3) Learned Senior Counsel for the appellants seeks and is allowed to withdraw the present appeal to make an application for correction / modification
in the order passed by the learned Single Judge by moving appropriate application, and this Court is further observing that even the NHAI will file its
supplementary affidavit clarifying this fact.
4) In view of the above, the special appeal stands dismissed as withdrawn.
5) Pending application(s), if any, also stand disposed of.
