Ram Kripal Singh Construction Pvt. Ltd vs Ntpc on 17 December, 2020

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Delhi High Court - Orders

Ram Kripal Singh Construction Pvt. Ltd vs Ntpc on 17 December, 2020

Bench: C.Hari Shankar

                          $~4 & 9 (original sides)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 582/2020 & I.A. 10386/2020
                                RAM KRIPAL SINGH CONSTRUCTION PVT. LTD.
                                                                           .. Petitioner
                                                Through: Mr. Amit Pawan, Adv.
                                                   versus
                                NTPC                                         ..... Respondent
                                                   Through: Mr. Balbir Singh, Sr. Adv. with
                                                   Mr. R. Rudhinder, Mr. Dattatray Vyas, Mr.
                                                   Nikhil Kumar Singh, Mr. Pierre Uppal and
                                                   Ms. Monica Benjamin, Advs.

                          +     O.M.P. (T) (COMM.) 63/2020 & I.A. 9774/2020
                                RAM KRIPAL SINGH CONSTRUCTION PVT LTD
                                                                        ..... Petitioner
                                              Through: Mr. Amit Pawan, Adv.

                                                   versus

                                NTPC                                          .... Respondent
                                                   Through: Mr. Balbir Singh, Sr. Adv. with
                                                   Mr. R. Rudhinder, Mr. Dattatray Vyas, Mr.
                                                   Nikhil Kumar Singh, Mr. Pierre Uppal and
                                                   Ms. Monica Benjamin, Advs.
                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                          ORDER

% 17.12.2020 (Video-Conferencing) I.A. 10386/2020 in ARB.P. 582/2020

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB.P. 582/2020 & O.M.P. (T) (COMM.) 63/2020 Page 1 of 2 Signing Date:21.12.2020 18:43:31

ARB.P. 582/2020 & O.M.P. (T) (COMM.) 63/2020 & I.A. 9774/2020 (stay)

1. Issue notice in ARB.P. 582/2020.

2. Mr. Dattatray Vyas, learned counsel, accepts notice on behalf of the respondent. Mr. Vyas submits that he has already filed the counter affidavit in respect to the ARB.P. 582/2020 as well as O.M.P. (T) (COMM.) 63/2020, albeit belatedly, as indicated in the latter petition.

3. The delay in filing counter affidavit to O.M.P. (T) (COMM.) 63/2020 is condoned.

4. Neither of the said responses, of the respondent, is on record. The learned counsel for the respondent is directed to coordinate with the Registry and ensure that the counter affidavits are placed on record prior to the next date of hearing.

5. Mr. Amit Pawan, learned counsel for the petitioner, seeks and is granted two weeks to file rejoinder to the counter affidavits filed by the respondent to these petitions.

6. Renotify on 5th April, 2021.

C.HARI SHANKAR, J DECEMBER 17, 2020 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB.P. 582/2020 & O.M.P. (T) (COMM.) 63/2020 Page 2 of 2 Signing Date:21.12.2020 18:43:31

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Delhi High Court - Orders