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Agroh Kodinar Veraval Highways Pvt. Ltd vs National Highways Authority Of India on 14 July, 2022

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~4
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      O.M.P.(I) (COMM.) 136/2022 & I.A. 10733/2022, CCP(O)
                                 43/2022

                                 AGROH KODINAR VERAVAL
                                 HIGHWAYS PVT. LTD.                         ..... Petitioner
                                              Through: Dr. Amit George, Mr. Mukesh
                                                       Kumar, Mr. Abhishek Gupta, Mr.
                                                       Suyash Gupta, Mr.Amol Acharya,
                                                       Mr. Rayadurgam Bharat, Mr.
                                                       Arkaneil, Advocates.

                                                              versus

                                 NATIONAL HIGHWAYS
                                 AUTHORITY OF INDIA                                     ..... Respondent
                                              Through:              Mr. Parag Tripathi, Sr. Adv. with
                                                                    Ms. Gunjan Sinha Jain, Advocates.

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                                       ORDER

% 14.07.2022

1. Mr. Parag Tripathi, learned Senior Counsel for the respondent- National Highway Authority of India ["NHAI"], seeks some time to take instructions on the contents of the contempt petition [CCP(O) 43/2022].

2. Dr. Amit George, learned counsel for the petitioner, submits that the NHAI in I.A. 10733/2022 has suppressed a communication dated 07.07.2022 by which the letter annexed to the application (Annexure A-1) was withdrawn. Mr. Tripathi will take instructions on this aspect as well.

3. Dr. George further states that the petitioner has invoked the arbitration clause contained in the contract. Mr. Tripathi will also make his submissions as to whether the matter may be referred to arbitration in the course of these proceedings.

4. As far as the contempt petition is concerned, Mr. Tripathi relies upon a corrigendum dated 12.07.2022, which is taken on record. He states that the impugned tender process will be kept in abeyance until the next date of hearing before this Court.

5. List on 25.07.2022.

6. Interim orders to continue.

PRATEEK JALAN, J JULY 14, 2022 'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed O.M.P.(I) (COMM.) 136/2022 Page 2 of 2 By:SHITU NAGPAL Signing Date:14.07.2022 19:08:10