Delhi High Court - Orders
National Highway Authority Of India vs Gmr Tambaram Tindivanam Expressway ... on 26 February, 2020
Author: J.R. Midha
Bench: J.R. Midha
$~O-4 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
4
+ O.M.P. (COMM) 263/2018 & I.A.8444/2018
NATIONAL HIGHWAY AUTHORITY OF INDIA ..... Petitioner
Through: Ms. Asha Gopalan Nair, Ms. Nivedita
Nair, Advocates
versus
GMR TAMBARAM TINDIVANAM
EXPRESSWAY LIMITED ..... Respondent
Through: Mr.Anil Sapra, Senior Advocate with
Ms.Richa Kapoor, Mr.Kunal Anand,
Ms.Aanchal Mullick, Mr.Sarthak
Katyal, Mr.Chaitanya Bansal,
Advocates
5
+ OMP (ENF.) (COMM.) 110/2018 & I.A.6130/2019
GMR TAMBARAM TINDIVANAM
EXPRESSWAYS LTD. ..... Decree Holder
Through: Mr.Anil Sapra, Senior Advocate with
Ms.Richa Kapoor, Mr.Kunal Anand,
Ms.Aanchal Mullick, Mr.Sarthak
Katyal, Mr.Chaitanya Bansal,
Advocates
versus
NATIONAL HIGHWAYS
AUTHORITY OF INDIA ..... Judgment Debtor
Through: Ms. Asha Gopalan Nair, Ms. Nivedita
Nair, Advocates
Signature Not Verified
Digitally Signed
By:RAJENDER SINGH
KARKI
Signing Date:02.03.2020
12:20:17
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 26.02.2020 Further time is sought for compliance of para 3 of the order dated 15th November, 2019.
In the interest of justice, last opportunity is granted to NHAI for compliance within one week failing which the officers responsible for non- compliance shall remain present on the next date of hearing.
List for further hearing on 16th March, 2020.
J.R. MIDHA, J.
FEBRUARY 26, 2020 dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:02.03.2020 12:20:17