Delhi High Court - Orders
Infrastructure Consultants ... vs National Highways Authority Of India on 21 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11848/2021
INFRASTRUCTURE CONSULTANTS ASSOCIATION OF INDIA
..... Petitioner
Through: Mr.Vikas Singh, Sr. Adv. with
Ms.Nandadevi Deka & Mr.Mrityunjai
Singh, Advs.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Respondent
Through: Mr. Parag P Tripathi, Sr. Adv. with
Mr. Ankur Mittal, Mr. Abhay Gupta
and Mr. Yash Kapoor, Advs.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.02.2022 CM. APPL. No 9209/2022 Present application has been filed on behalf of the Petitioner seeking directions to permit IE/AE/SC consultancy firms to participate in bids until final disposal of the Petition.
This Court is of the view that if the relief as prayed for in the present application is granted, it would amount to granting final relief in the present writ petition.
At this stage, learned senior counsel for the petitioner/applicant states that he would not like to press the present application. He, however, states that the petitioner be granted an opportunity to file an appropriate Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.02.2022 21:24:42 representation with the NHAI. Mr.Tripathi, learned senior counsel for the NHAI has no objection to the same.
Keeping in view the aforesaid, the petitioner is given an opportunity to file a representation with the NHAI seeking appropriate relief. In the event such an application is filed, the same shall be considered in accordance with law as expeditiously as possible. Rights and contentions of all the parties are left open.
Accordingly, present application stands disposed of.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 21, 2022/rv Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.02.2022 21:24:42