Delhi High Court - Orders
Irb Infrastructure Developers Ltd vs National Highways Authority Of India on 9 October, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4636/2020 & CM APPL.16741/2020 (Stay)
IRB INFRASTRUCTURE DEVELOPERS LTD. ..... Petitioner
Through: Mr. B.B. Gupta, Senior Advocate
with Mr. Jai Sahay Endlaw,
Advocate
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
.... Respondent
Through: Mr. Parag P. Tripathi, Senior
Advocate with Ms. Gunjan Sinha
Jain, Advocate
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 09.10.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
The pleadings are complete.
List this writ petition for hearing on 11.11.2020. Learned counsel appearing on behalf of the parties are at liberty to file brief written synopsis of submissions, running into not more than 4-5 pages, along with the copies of relevant decisions, on which they rely, with W.P.(C) 4636/2020 Page 1 of 2 advance copies to the learned counsel appearing on the other side, within a period of two weeks from today.
SIDDHARTH MRIDUL, J TALWANT SINGH, J OCTOBER 09, 2020/dn Click here to check corrigendum, if any W.P.(C) 4636/2020 Page 2 of 2