Delhi High Court - Orders
National Highways Authority Of India vs Raiganj-Dalkhola Highways Limited on 15 September, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 53/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner
Through: Mr. Arun Kr. Varma, Sr. Adv.
alongwith Mr. Zeeshan Hashmi, Mr.
Salman Hashmi, Mr. Kashij Zafar,
Mr. Kunal Singh and Ms. Sana
Hashmi, Advs.
versus
RAIGANJ-DALKHOLA HIGHWAYS LIMITED ..... Respondent
Through: Mr. Dayan Krishnan, Sr. Adv.
alongwith Mr. Sameer Parekh, Mr.
Sumit Goel, Ms. Sreeparna Basak,
Mr. Prateek Khandelwal, Mr. Jayant
Bajaj and Mr. Shreedhar Kale, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 15.09.2023 IA No. 17912/2023 (on behalf of the respondent, seeking deposit of awarded amount by the petitioner)
1. Issue notice.
2. Learned counsel, as aforesaid, accepts notice on behalf of the petitioner/non-applicant.
3. List on 27.09.2023, the date already fixed.
SACHIN DATTA, J SEPTEMBER 15, 2023/r This is a digitally signed order.
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