Delhi High Court - Orders
Theme Engineering Services Pvt Ltd vs National Highways Authority Of India on 1 April, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16772/2023 & CM APPLs. 67544-67545/2023
THEME ENGINEERING SERVICES PVT LTD ..... Petitioner
Through: Ms. Nandadevi Deka, Mr. K.S. Jaggi
and Mr. Zain Haider, Advocates
versus
NATIONAL HIGHWAYS AUTHORITY OF
INDIA ..... Respondent
Through: Ms. Madhu Sweta and Ms. Astha
Dhavan, Advocates
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 01.04.2024 CM APPL. 67545/2023 (for exemption) Allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. W.P.(C) 16772/2023 & CM APPL. 67544/2023
1. Learned counsel for the Respondent-National Highways Authority of India ('NHAI') states that the order dated 07th February, 2024 passed by this Court has been accepted by them.
2. In view of the aforesaid and with the consent of the parties, the present writ petition is disposed of in accordance with the order dated 07th February, 2024. Pending application is disposed of.
ACTING CHIEF JUSTICE MANMEET PRITAM SINGH ARORA, J APRIL 1, 2024/msh This is a digitally signed order.
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