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Delhi High Court - Orders

National Highways Authority Of India vs Rayalseema Expressway Private Limited on 4 February, 2021

Author: J.R. Midha

Bench: J.R. Midha

                          $~O-46
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                I.A. No. 1650/2021
                                IN
                          +     O.M.P(COMM) 541/2020

                                NATIONAL HIGHWAYS AUTHORITY OF INDIA .... Petitioner
                                             Through: Mr. Parag P. Tripathi, Senior
                                                      Advocate with Mrs. Asha Gopalan
                                                      Nair, Ms. Nivedita Nair and
                                                      Ms. Mishika Bajpai, Advocates

                                                   versus

                                RAYALSEEMA EXPRESSWAY
                                PRIVATE LIMITED                          ..... Respondent
                                              Through: Mr.Anuj Berry and Mr.Sourabh
                                                       Rath, Advocates
                                                       Ms.Kiran Suri, Senior Advocate
                                                       with     Mr.Suryadeep       Singh,
                                                       Ms.Radha Tarkar and Mr.Aaron
                                                       Shaw, Advocates for applicants in
                                                       I.A.10806/2020

                                CORAM:
                                HON'BLE MR. JUSTICE J.R. MIDHA

                                      ORDER

% 04.02.2021

1. The hearing has been conducted through video conference.

2. Learned senior counsel for the petitioner submits that respondent has filed enforcement petition being OMP(ENF)(COMM) 131/2020 which is listed before Vibhu Bakhru, J. on 22nd February, 2021.

Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:08.02.2021 13:03:34

3. List this petition along with OMP(ENF)(COMM) 131/2020 before Vibhu Bakhru, J. on 22nd February, 2021.

4. Learned senior counsel for the petitioner submits that the parties be directed to complete the pleadings in the application before the next date of hearing. Let the parties complete all the pleadings in the applications before the next date of hearing.

5. The order be uploaded on the website of this Court forthwith.

J.R. MIDHA, J.

FEBRUARY 04, 2021 dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:08.02.2021 13:03:34