Delhi High Court - Orders
Dedicated Freight Corridor ... vs Tata Aldesa Jv on 26 May, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~5 to 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 104/2021 & I.A. 3720/2021 (Exemption), I.A.
10347/2021 (Stay)
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED (DFCCIL) ..... Petitioner
Through: Mr. Anshul Rai, Advocate.
versus
TATA ALDESA JV ..... Respondent
Through: Mr. Sameer Parekh, Mr. Sumit Goel,
Ms. Rashi Gupta, Mr. Prateek
Khandelwal & Ms. Disha Sachdeva,
Advocates.
6
+ O.M.P. (COMM) 105/2021 & I.A. 3721/2021 (Exemption), I.A.
10346/2021 (Stay)
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED (DFCCIL) ..... Petitioner
Through: Mr. Anshul Rai, Advocate.
versus
TATA ALDESA JV ..... Respondent
Through: Mr. Sameer Parekh, Mr. Sumit Goel,
Ms. Rashi Gupta, Mr. Prateek
Khandelwal & Ms. Disha Sachdeva,
Advocates.
7
+ O.M.P. (COMM) 106/2021 & I.A. 3722/2021 (Exemption), I.A.
10348/2021 (Stay)
Signature Not Verified
Digitally Signed
By:NIRMLA TIWARI
Signing Date:30.05.2022
14:32:11
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED (DFCCIL) ..... Petitioner
Through: Mr. Anshul Rai, Advocate.
versus
TATA-ALDESA JV ..... Respondent
Through: Mr. Sameer Parekh, Mr. Sumit Goel,
Ms. Rashi Gupta, Mr. Prateek
Khandelwal & Ms. Disha Sachdeva,
Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 26.05.2022
1. Learned counsel for the respondents seeks an adjournment on the ground that the main counsel is not available.
2. Written submissions on behalf of both the parties have already been placed on record.
3. List for arguments on 11th July, 2022 at 02:30 P.M. NEENA BANSAL KRISHNA, J MAY 26, 2022 S.Sharma Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:30.05.2022 14:32:11