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Delhi High Court - Orders

Mep Hyderabad Bangalore Toll Road Pvt. ... vs National Highways Authority Of India on 5 May, 2021

Author: C. Hari Shankar

Bench: C. Hari Shankar

                          $~13 (original)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.     A.       (COMM.)     11/2021   and   CCP   (O)   8/2021,
                                I.A.3753/2021, I.A.3031/2021
                                MEP HYDERABAD BANGALORE TOLL ROAD PVT. LTD.
                                                                        ..... Appellant
                                            Through: Mr. Saurabh Kripal, Sr. Adv.
                                            with Mr. Rajiv Shankar Dvivedi, Ms.Arti
                                            Dvivedi, Mr. Sushant Kumar Sarkar and Mr.
                                            Rishabh Jain, Advs.

                                                     versus

                                NATIONAL HIGHWAYS AUTHORITY OF INDIA
                                                                        ..... Respondent
                                             Through: Mr. Manish K. Bishnoi and Mr.
                                             Robin Bishnoi, Advs.
                                             Mr. Rajesh Kumar, Mr. Anant Gautam, Mr.
                                             Nipun Sharma and Mr. Madhur Tewatia,
                                             Advs. for the Respondent-Bank in CCP (O)
                                             8/2021

                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR

                                              ORDER(ORAL)

% 05.05.2021 (Video-Conferencing) ARB. A. (COMM.) 11/2021 and I.A.3753/2021, I.A.3031/2021

1. Mr. Saurabh Kirpal, learned Senior Counsel for the appellant seeks leave to withdraw this appeal keeping CCP (O) 8/2021 alive insofar as it alleges contempt on the part of the Allahabad Bank, while he does not press for taking of any action for contempt against NHAI.

Signature Not Verified Digitally Signed ARB.A.(COMM.) 11/2021 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:12.05.2021 13:22:59

2. Accordingly, except for CCP (O) 8/2021 insofar as the allegation for contempt against Allahabad Bank is concerned, remaining alive, Arb. A. (Comm.) 11/2021 alongwith all pending applications stands dismissed as withdrawn.

CCP (O) 8/2021 Issue notice to Respondents Nos. 1, 2 and 3 in this Contempt Petition, returnable on 27th May, 2021.

C. HARI SHANKAR, J MAY 5, 2021/kr Signature Not Verified Digitally Signed ARB.A.(COMM.) 11/2021 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:12.05.2021 13:22:59