Delhi High Court - Orders
Lodha Pranik Landmark Developeers Pvt ... vs Airports Athority Of India & Anr on 21 March, 2018
Author: Siddharth Mridul
Bench: Siddharth Mridul, Deepa Sharma
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 129/2018
LODHA PRANIK LANDMARK
DEVELOPEERS PVT LTD ..... Appellant
Through: Mr. Kapil Sibal, Sr. Advocate with
Mr. Rishi Agarwala, Mr. Rahul
Dwarkadas, Ms. Prachi Dhanani, Mr.
Samudra, Ms. Niyati Kohli, Mr.
Anirudh Bhat and Mr. Karan Luthra,
Advocates
versus
AIRPORTS ATHORITY OF INDIA & ANR ..... Respondents
Through: Mr. Digvijay Rai, Advocate for R-
1/AAI
Ms. Rabiya Singh Thakur and Ms.
Shalini Nair, Advocates for R-2
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MS. JUSTICE DEEPA SHARMA
ORDER
% 21.03.2018 C.M. No. 11261/2018 & CM 11262/2018 (Exemption) Exemption granted subject to all just exceptions. The applications are disposed of accordingly. LPA 129/2018 & CM 11260/2018 (Stay) Issue notice.
Mr. Digvijay Rai and Ms. Rabiya Singh Thakur, learned counsel accept notice on behalf of respondent Nos.1 and 2, respectively. Counsel pray for time to file reply.
LPA 129/2018 Page 1 of 2Let the counter affidavits be filed within a period of four weeks from today with an advance copy to counsel for the appellant, who may file rejoinder thereto, if any, within two weeks thereafter.
Renotify on 29.05.2018.
SIDDHARTH MRIDUL, J DEEPA SHARMA, J MARCH 21, 2018 dn LPA 129/2018 Page 2 of 2