Delhi High Court - Orders
National Highways Authority Of India vs Hindustan Construction Company Ltd on 22 September, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~17 to 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 403/2017 and I.A. 14912/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner
Through: Ms. Sunita Bansal, Ms. Vidushi Gupta,
Mr. Anup Kumar Das and Mr. Uday Chauhan,
Advocates
versus
HINDUSTAN CONSTRUCTION COMPANY LTD. ..... Respondent
Through: Mr. Dayan Krishnan, Sr. Advocate with
Mr. Rishi Agrawala, Mr. Shreedhar Kale,
Ms.Shruti Arora and Mr. Jimut Mohapatra,
Advocates
+ O.M.P. (COMM) 464/2018 and I.A. 14866/2022
HINDUSTAN CONSTRUCTION CO. LTD. ..... Petitioner
Through: Mr. Dayan Krishnan, Sr. Advocate with
Mr. Rishi Agrawala, Mr. Shreedhar Kale,
Ms.Shruti Arora and Mr. Jimut Mohapatra,
Advocates
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Respondent
Through: Ms. Sunita Bansal, Ms. Vidushi Gupta,
Mr. Anup Kumar Das and Mr. Uday Chauhan,
Advocates
+ OMP (ENF.) (COMM.) 91/2018
HINDUSTAN CONSTRUCTION CO. LTD. ..... Decree Holder
Through: Mr. Dayan Krishnan, Sr. Advocate with
Mr. Rishi Agrawala, Mr. Shreedhar Kale,
Ms.Shruti Arora and Mr. Jimut Mohapatra,
Advocates
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Judgement Debtor
Through: Ms. Sunita Bansal, Ms. Vidushi Gupta,
Mr. Anup Kumar Das and Mr. Uday Chauhan,
Advocates
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 25/09/2023 at 23:00:57
+ O.M.P. (COMM) 260/2019, I.A. 9133/2019, I.A. 6935/2022,
I.A. 8475/2022 and I.A. 14911/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner
Through: Ms. Sunita Bansal, Ms. Vidushi Gupta,
Mr. Anup Kumar Das and Mr. Uday Chauhan,
Advocates
versus
HINDUSTAN CONSTRUCTION COMPANY LTD. ..... Respondent
Through: Mr. Dayan Krishnan, Sr. Advocate with
Mr. Rishi Agrawala, Mr. Shreedhar Kale,
Ms.Shruti Arora and Mr. Jimut Mohapatra,
Advocates
+ O.M.P. (COMM) 335/2019
HINDUSTAN CONSTRUCTION CO.LTD ..... Petitioner
Through: Mr. Dayan Krishnan, Sr. Advocate with
Mr. Rishi Agrawala, Mr. Shreedhar Kale,
Ms.Shruti Arora and Mr. Jimut Mohapatra,
Advocates
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Respondent
Through: Ms. Sunita Bansal, Ms. Vidushi Gupta,
Mr. Anup Kumar Das and Mr. Uday Chauhan,
Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 22.09.2023
1. Mr. Dayan Krishnan, learned Senior Counsel for the respondent, on instructions, submits that the awards being different, the petitions need to be heard separately.
2. List on 22.02.2024.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 23:00:57 I.A. 8066/2023 (under Section 151 CPC by the petitioner) in O.M.P. (COMM) 260/2019
1. By way of captioned application filed under Section 151 CPC, the petitioner seeks condonation of delay in filling the written submission.
2. Learned counsel for the respondent fairly does not oppose the present application.
3. For the reasons stated in the application and in view of the no objection given by the learned counsel for the respondent, the present application is allowed and the delay in filling the written submission is condoned. The written submissions are taken on record.
4. The present application is disposed of. I.A. 8115/2023 (under Section 151 CPC by the respondent) in O.M.P. (COMM) 260/2019
1. By way of captioned application filed under Section 151 CPC, the respondent seeks condonation of delay in filling the reply.
2. Learned counsel for the petitioner fairly does not oppose the present application.
3. For the reasons stated in the application and in view of the no objection given by the learned counsel for the petitioner, the present application is allowed and the delay in filling the reply is condoned. The reply is taken on record.
4. The present application is disposed of.
MANOJ KUMAR OHRI, J SEPTEMBER 22, 2023 na This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 23:00:58