Delhi High Court - Orders
Agroh Kodinar Veraval Highways Pvt. Ltd vs National Highways Authority Of India on 1 August, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 136/2022 & CCP(O) 43/2022, I.A.
10733/2022
AGROH KODINAR VERAVAL
HIGHWAYS PVT. LTD. ..... Petitioner
Through: Dr. Amit George, Mr. Abhishek
Gupta, Mr. Mukesh Kumar, Mr.
Suyash Gupta and Mr.
Rayadurgam Bharat, Advocates.
versus
NATIONAL HIGHWAYS
AUTHORITY OF INDIA ..... Respondent
Through: Mr. Parag Tripathi, Senior
Advocate with Ms. Gunjan Sinha
Jain, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 01.08.2022
1. Since the last date of hearing i.e. 25.07.2022, the parties have held a meeting on 28.07.2022 under the Chairmanship of a Member of the National Highways Authority of India ["NHAI"]. A copy of the minutes of meeting has been handed up in Court and is taken on record. It is recorded therein that the petitioner is in advanced stages of discussion with few agencies to take over the project. The petitioner has been given time until 15.08.2022 for this purpose, failing which it has been agreed that the parties would be free to take action as per the Concession Signature Not Verified Digitally signed By: O.M.P.(I) (COMM.) 136/2022 Page 1 of 2 JUSTICESHITU NAGPAL Signing Date:02.08.2022 12:07:47 Agreement.
2. As far as the condition of the existing road is concerned, the petitioner has agreed that the NHAI may take the maintenance work immediately with documentation and quantification. It is also stated that the petitioner would be free to supervise the same to protect its interest.
3. In view of the above, it appears that the relief sought in this petition has worked itself out for the present. However, the petitioner is at liberty to approach the Court afresh, if the need arises. In the event parties are unable to resolve the issue by 15.08.2022, Mr. Parag Tripathi, learned Senior Counsel for the NHAI, states that the petitioner will be given notice as per the Concession Agreement, before any further action is taken.
4. The petition, alongwith the pending applications, is disposed of with the above observations.
PRATEEK JALAN, J AUGUST 1, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By: O.M.P.(I) (COMM.) 136/2022 Page 2 of 2 JUSTICESHITU NAGPAL Signing Date:02.08.2022 12:07:47