Delhi High Court - Orders
National Highways Authority Of India vs Raiganj-Dalkhola Highways Limited on 15 July, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 245/2022 & I.A.8810/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner
Through: Mr. Arun Kumar Varma, Senior
Advocate with Mr. Srikant Sharma,
Advocate.
versus
RAIGANJ-DALKHOLA HIGHWAYS LIMITED ..... Respondent
Through: Mr. Dayan Krishnan, Senior
Advocate with Mr. Sameer Parekh,
Advocate, Ms. Sonali Basu Parekh,
Advocate, Mr. Sumit Goel, Advocate,
Ms. Tanya Chaudhry, Advocate, Mr.
Prateek Khandelwal, Advocate and
Mr. Sukrit Seth, Advocate.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 15.07.2022 Cav No.146/2022 Mr. Sameer Parekh, Advocate enters appearance on behalf of the respondent. Caveat stands discharged accordingly. I.A. Nos.8808/2022 and 8809/2022 (exemption) Exemptions are granted, subject to just exceptions. Let requisite compliances be made within 01 week. Applications stand disposed of.
Signature Not Verified Digitally Signed By:NEERAJ Signing Date:18.07.2022 O.M.P. (COMM) 245/2022 Page 1 of 2 14:07:17O.M.P.(COMM.) 245/2022 and I.A. 8807/2022 (stay) By way of the present petition under section 34 of the Arbitration & Conciliation Act 1996, the petitioner/National Highways Authority of India impugns arbitral award dated 14.02.2022 in disputes arising from a Concession Agreement dated 28.06.2010.
Re-notify with O.M.P.(COMM.) No.53/2022 on 18th August 2022.
ANUP JAIRAM BHAMBHANI, J JULY 15, 2022 Ne Signature Not Verified Digitally Signed By:NEERAJ Signing Date:18.07.2022 O.M.P. (COMM) 245/2022 Page 2 of 2 14:07:17