Delhi High Court - Orders
Gmr Ambala Chandigarh Pvt. Ltd vs National Highways Authority Of Indiia & ... on 6 September, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~3 and 4 (2020)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 480/2020
GMR AMBALA CHANDIGARH PVT. LTD...... Petitioner
Through Mr. Atul Sharma, Mr. Milanka
Chaudhury, Mr. Siddarth Mehra, Ms.
Abhilasha Sharma and Mr. Dipan Sethi,
Advs.
versus
NATIONAL HIGHWAYS
AUTHORITY OF INDIIA & ANR. ..... Respondents
Through Ms. Maninder Acharya, Sr.
Adv. with Mr. Suman Jyoti Khaitan, Mr.
Nubair Alvi and Mr. Dheeraj Upadhyay,
Advs.for Respondent No.1
+ O.M.P. (COMM) 481/2020
GMR AMBALA CHANDIGARH PVT. LTD. ..... Petitioner
Through Mr. Atul Sharma, Mr. Milanka
Chaudhury, Mr. Siddarth Mehra, Ms.
Abhilasha Sharma and Mr. Dipan Sethi,
Advs.
versus
NATIONAL HIGHWAYS
AUTHORITY OF INDIIA & ANR. .... Respondents
Through Ms. Maninder Acharya, Sr.
Adv. with Mr. Suman Jyoti Khaitan, Mr.
Nubair Alvi and Mr. Dheeraj Upadhyay,
Advs.for Respondent No.1
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 06.09.2021
(Video-Conferencing)
Signature Not Verified
Digitally Signed
O.M.P. (COMM) 480/2020 & contd. matter Page 1 of 2
By:SUNIL SINGH NEGI
Signing Date:08.09.2021
21:01:10
O.M.P. (COMM) 480/2020, IAs 12083/2020 (Section 151 CPC for filing additional documents) and 3233/2021 (Section 151 CPC for early hearing) O.M.P. (COMM) 481/2020, IAs 12082/2020 and 3232/2021
1. These matters have been repeatedly adjourned, before they reach the en bloc list. They are required to be heard. As such, list for disposal at the end of the board, subject to part heard matters, if any, on 17th September, 2021.
2. These matters would be reflected in the 2021 list.
3. Both sides are directed to file written submissions not exceeding five pages, at least 48 hours in advance of the next date of hearing after exchanging copies with each other. Should the parties seek to rely on any decisions in support of their respective stands, they may also file compilation of the said decisions, duly indexed. The decisions should be unmarked and the passages in the judgments, on which the parties seek to rely, may be mentioned in the index accompanying the compilation.
C. HARI SHANKAR, J.
SEPTEMBER 6, 2021 r.bararia Signature Not Verified Digitally Signed O.M.P. (COMM) 480/2020 & contd. matter Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:08.09.2021 21:01:10