Delhi High Court - Orders
Gmr Ambala Chandigarh Pvt. Ltd vs National Highways Authority Of India & ... on 4 March, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~20 & 21 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 480/2020 & I.A. 3233/2021
GMR AMBALA CHANDIGARH PVT. LTD. ..... Petitioner
Through: Mr. Atul Sharma, Ms. Milanka
Chaudhary & Ms. Abhilasha Sharma,
Advs.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR.
..... Respondents
Through:
+ O.M.P. (COMM) 481/2020 & I.A. 3232/2021
GMR AMBALA CHANDIGARH PVT. LTD. ..... Petitioner
Through: Mr. Atul Sharma, Ms. Milanka
Chaudhary & Ms. Abhilasha Sharma,
Advs.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIIA & ANR.
..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 04.03.2021 I.A. 3232/2021 & I.A. 3233/2021 (under Section 151 of CPC, 1908- for early hearing)
1. These applications seek advancement of the date of hearing of the Signature Not Verified petition. Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM)s 480/2020, 481/2020 Page 1 of 2 Signing Date:06.03.2021 10:20:05
2. Written submissions are stated to have been filed by both parties. The petition is therefore, right for hearing.
3. As such, list for disposal at the end of the board subject to part-heard matters, if any, on 23rd March, 2021.
4. The earlier date fixed in this matter shall stand cancelled.
C.HARI SHANKAR, J MARCH 4, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM)s 480/2020, 481/2020 Page 2 of 2 Signing Date:06.03.2021 10:20:05