Delhi High Court - Orders
M/S Juju Associates vs Union Of India & Ors on 14 September, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 113/2022
M/S JUJU ASSOCIATES ..... Petitioner
Through: Ms. Seema Singh, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Bhagwan Swaroop Shukla,
CGSC with Mr. Kamaldeep
Ramkaran, Advocate and Mr. Mohit
Mittal, Garrison Engineer.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 14.09.2022 Reply to the petition is stated to have been filed; however the same is not on record. Let the same be brought on record.
2. Rejoinder, if any, be filed before the next date.
3. In the meantime, Mr. Bhagwan Swaroop Shukla, learned CGSC appearing for the respondents/Military Engineer Services, on instructions of Mr. Mohit Mittal, Garrison Engineer, submits that the foundation of the disputes sought to be raised is joint-measurement of the works undertaken by the petitioner in relation to the Air Force Station, Palam; and the respondents are ready and willing to have such joint-measurement conducted within the next 02 weeks, which may put an end to the petitioner's grievances.
Signature Not Verified Digitally Signed ARB.P. 113/2022 Page 1 of 2 By:SUNITA RAWAT Signing Date:16.09.2022 12:29:494. In the circumstances, before proceeding further in the matter, let joint measurement as aforesaid be conducted by the parties positively within the next 02 weeks. Videography, if required, be also conducted of the joint-measurement.
5. The petitioner is directed to co-operate in the process.
6. For further consideration of the matter, re-notify on 19th October 2022.
ANUP JAIRAM BHAMBHANI, J.
SEPTEMBER 14, 2022/uj Signature Not Verified Digitally Signed ARB.P. 113/2022 Page 2 of 2 By:SUNITA RAWAT Signing Date:16.09.2022 12:29:49