Delhi High Court - Orders
National Highways Authority Of India vs Raiganj Dalkhola Highways Ltd on 9 January, 2024
Author: Sachin Datta
Bench: Sachin Datta
$~10 & 11 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 245/2022, I.A. 8807/2022 & I.A. 8810/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner
Through: Mr. Arun Kr. Varma, Sr. Adv.
alongwith Mr. Rajiv Kapoor, Mr. Sri
Kant Sharma, Advs.
versus
RAIGANJ DALKHOLA HIGHWAYS LTD. ..... Respondents
Through: Mr. Sumit Goel, Mr. Jayant Bajaj and
Ms. SreepamaBasak, Advs.
11
+ O.M.P. (COMM) 53/2022 & I.A. 713/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner
Through: Mr. Arun Kr. Varma, Sr. Adv.
alongwith Mr. Rajiv Kapoor, Mr. Sri
Kant Sharma, Advs.
versus
RAIGANJ DALKHOLA HIGHWAYS LTD. ..... Respondents
Through: Mr. Sumit Goel, Mr. Jayant Bajaj and
Ms. SreepamaBasak, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 09.01.2024
1. Substantial arguments in these matters are yet to be heard.
2. Accordingly, the matters are released from part-heard.
3. List before the Roster Bench for directions on 24.01.2024.
SACHIN DATTA, J JANUARY 9, 2024/AT This is a digitally signed order.
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