Delhi High Court - Orders
Mep Sanjose Mahuva Kagavadar Road Pvt. ... vs National Highways Authority Of India & ... on 23 April, 2021
Author: Manmohan
Bench: Manmohan, Asha Menon
$~A-3 & 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (OS) (COMM) 32/2021, CM APPL. 7610/2021
MEP SANJOSE MAHUVA KAGAVADAR ROAD PVT. LTD.
.....Appellant
Through: Mr. Rajiv Shankar Dwivedi with
Ms.Arti Dwivedi, Mr. Sushant
Kumar Sarkar & Mr. Rishabh Jain,
Advocates
Versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR.
.....Respondents
Through: Mr. Parag Tripathi, Senior
Advocate with Ms. Padma Priya,
Ms.Shreya Sethi and Ms. Meera
Menon, Advocates for the
Respondent (NHAI)
+ FAO (OS) (COMM) 33/2021, CM APPL. 7611/2021
MEP SANJOSE TALAJA MAHUVA ROAD PVT. LTD.
.....Appellant
Through: Mr. Rajiv Shankar Dwivedi with
Ms.Arti Dwivedi, Mr. Sushant
Kumar Sarkar & Mr. Rishabh Jain,
Advocates
Versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR.
.....Respondents
Through: Mr. Parag Tripathi, Senior
Advocate with Ms. Padma Priya,
Ms.Shreya Sethi and Ms. Meera
Menon, Advocates for the
Respondent (NHAI)
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 23.04.2021 These appeals have been heard by way of video conferencing. Mr. Rajiv Shankar Dwivedi, learned counsel for the appellants, prays for an adjournment on the ground that the appellants would like to make one last effort to amicably resolve the dispute with NHAI. He further states that most of the appellants' staff is down with Covid-19, and therefore, after the last date of hearing, no serious negotiations could take place between the parties.
It is clarified that as the new Contractors have already been awarded the contracts, which were being executed by the appellants previously, there is nothing which survives in the present appeals on merits.
It is further made clear that there is no interim order passed by this Court and the matters are being adjourned only to facilitate settlement of disputes between the parties. We expect that NHAI shall apply its mind independently to the settlement proposal furnished by the appellants.
In the interest of justice, renotify on 25th May, 2021. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J ASHA MENON, J APRIL 23, 2021ck