Hariram & Ors vs National Highway Authority Of India & ... on 3 March, 2021

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Delhi High Court - Orders

Hariram & Ors vs National Highway Authority Of India & ... on 3 March, 2021

Bench: C.Hari Shankar

                          $~14 (original)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P. (COMM) 86/2021 & I.A. 3217/2021, I.A. 3218/2021,
                                I.A. 3219/2021, I.A. 3220/2021

                                HARIRAM & ORS.                    ..... Petitioners
                                             Through: Mr. Pardeep Gupta, Mr. Parinav
                                             Gupta, Ms. Mansi Gupta and Ms. Mamta
                                             Sharma, Advs.

                                                    versus

                                NATIONAL HIGHWAY AUTHORITY
                                OF INDIA & ORS.                    ..... Respondents
                                               Through: Ms. Kaadambari, Standing
                                               Counsel with Ms. Mansi Sinha, Adv. for
                                               NHAI
                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                             ORDER

% 03.03.2021 I.A. 3220/2021 (Section 151 CPC)

1. For the reasons stated in the application, delay in filing of the petition is condoned.

2. The application stands disposed of.

I.A. 3219/2021 (Order XXII Rules 3 and 10 CPC)

1. Ms. Kaadambari, Standing Counsel has no objection to the petition being filed by the legal heirs of the deceased petitioner. Accordingly, prayer in this application is granted.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 86/2021 Page 1 of 2 Signing Date:05.03.2021 14:12:59

2. The application stands allowed and disposed of accordingly.

I.A. 3218/2021 (Section 34 Arbitration and Conciliation Act, 1996)

1. For the reasons stated in this application, prayer is allowed.

2. The application stands disposed of.

I.A. 3217/2021 (Section 151 CPC for exemption)

1. Subject to the petitioner filing legible copies of any dim documents on which they seek to place reliance within a period of four weeks from today, exemption is granted for the present.

2. The application stands disposed of.

O.M.P. (COMM) 86/2021

1. Issue notice, returnable on 20th May, 2021.

2. Counter affidavit, if any, be filed within a period of four weeks from today with advance copy to learned counsel for the petitioners, who may file rejoinder thereto, if any, within a period of two weeks thereof.

C.HARI SHANKAR, J MARCH 3, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 86/2021 Page 2 of 2 Signing Date:05.03.2021 14:12:59

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Delhi High Court - Orders