Delhi High Court - Orders
Pondicherry-Tindivanam Tollway Pvt. ... vs National Highways Authority Of India on 8 December, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 9/2020
PONDICHERRY-TINDIVANAM TOLLWAY
PVT. LTD. ..... Petitioner
Through: Ms Priya Kumar and Mr Tejas
Chhabra, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY
OF INDIA ..... Respondent
Through: Mr S. Nanda Kumar, Ms Deepika
Nanda Kumar and Mr Anand Murthi,
Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 08.12.2021
1. Mr S. Nanda Kumar, learned counsel appearing for NHAI states that a request to resolve the disputes through conciliation was made by the petitioner and the parties are endeavouring to resolve the disputes amicably. He submits that in the aforesaid context, none of the parties had taken any precipitate steps.
2. It is seen that the present petition was listed for the first time on 15.01.2020. Almost two years have since elapsed and no interim orders have been passed in favour of the petitioner.
3. Considering that the parties are endeavouring to resolve the disputes amicably, this Court considers it apposite to dispose of the present petition with liberty to the petitioner to apply afresh.
4. It is clarified that this order would not preclude the petitioner from Signature Not Verified Digitally Signed By:DUSHYANT RAWAL filing afresh in the event the parties are unable to resolve their disputes.
5. All rights and contentions of the parties are reserved.
VIBHU BAKHRU, J DECEMBER 8, 2021 RK Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DUSHYANT RAWAL