Delhi High Court - Orders
Skyline Engineering Contracts (India) ... vs Union Of India & Ors on 23 February, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~12&13.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4023/2020
SKYLINE ENGINEERING CONTRACTS (INDIA)
PVT LTD ..... Petitioner
Through: Mr. Karan Sachdev and Mr. Rupesh
Gupta, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar
and Mr. Syed Husain Adil Taqvi,
Advs. for UOI.
Mr. Harpreet Singh, SSC with Ms.
Suhani Mathur, Adv.
AND
+ W.P.(C) 1797/2021, CM APPL. Nos. 5182/2021 (for ad-interim
relief), 5183/2021 (for permission to file lengthy list of dates) &
5184/2021 (for exemption from filing of original annexures)
KAMA AYURVEDA PRIVATE LIMITED ..... Petitioner
Through: Mr. Sandeep Chilana, Adv.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Sonu Bhatnagar, Sr. Standing
Counsel with Mr. Vaibhav Joshi, Ms.
Mallika Joshi and Ms. Anushree
Narain, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.02.2021 [VIA VIDEO CONFERENCING]
1. On request of Mr. Harpreet Singh, Advocate, list on 4th May, 2021.
2. Written submissions if any, be filed before the next date with advance copy to the other counsels.
W.P.(C) 4023/2020& W.P.(C) 1797/2021 Page 1 of 23. It is deemed appropriate to take up W.P.(C) 1797/2021 along with W.P.(C) 4023/2020. Pleadings if any, remaining to be completed, be completed with counter affidavits being filed within two weeks and rejoinders within further two weeks thereafter.
4. List on 4th May, 2021.
RAJIV SAHAI ENDLAW, J SANJEEV NARULA, J FEBRUARY 23, 2021 'pp' W.P.(C) 4023/2020& W.P.(C) 1797/2021 Page 2 of 2