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Jmc Projects (India) Ltd. & Ors vs National Highways Authority Of India & ... on 24 December, 2021

Author: Rekha Palli

Bench: Rekha Palli

                          $~12
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 13160/2021 & CM APPL. 41527/2021 (interim relief)
                                 JMC PROJECTS (INDIA) LTD. & ORS.                   ..... Petitioners
                                                    Through    Mr.Sandeep Sethi, Sr. Adv. with
                                                    Mr.Shamik Sanjanwala, Adv. for the petitioner.

                                                    versus

                                 NATIONAL HIGHWAYS AUTHORITY OF INDIA & ORS.
                                                                           ..... Respondents
                                              Through      Mr.Tushar Mehta, SGI, Mr.Parag P
                                              Tripathi, Sr. Adv. with Mr.Gunjan Sinha Jain,
                                              Ms.Aparna Gupta & Mr.Anirudh Dusaj, Adv. for
                                              R-1.
                                              Mr.Tushar Mehta, SGI with Mr.Manisha Agrawal
                                              Narain, Mr.Rakshita Goyal & Mr.Aditya Deshwal,
                                              Advs. for R-2.
                                              Mr.Rishi Agrawala & Ms.Shruti Arora, Advs. for
                                              R-3.

                                 CORAM:
                                 HON'BLE MS. JUSTICE REKHA PALLI
                                         ORDER

% 24.12.2021

1. As already noticed in the last order, although no formal notice had been issued in the petition, the respondent no.1, had already filed its short affidavit.

2. Today, the learned Solicitor General of India appearing on behalf of both the respondents submits that the respondent no.2 may also be granted liberty to file a short affidavit. Let the same be done within five days.

3. In light of the aforesaid, since both the respondent are being granted permission to file short affidavits, learned senior counsel for the petitioner prays for and is granted liberty to file a short rejoinder thereto before the next date.

4. List on 04.01.2022.

REKHA PALLI, J DECEMBER 24, 2021 Kk/ac Signature Not Verified DigitallySigned By:SAURABH RAWAT Signing Date:24.12.2021 19:28:07