Delhi High Court - Orders
M/S. Mep Chennai Bypass Toll Road Pvt Ltd vs Union Of India & Ors on 17 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3881/2014, CM Nos.7831/2014 & 47321/2018
M/S. MEP CHENNAI BYPASS
TOLL ROAD PVT LTD. ..... Petitioner
Through : Mr. Tapesh K. Singh, Mr.
Sukant Vikram, Mr.
Anshumaan Sahni and Mr.
Abhinav Ankit, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through : Mr. Anurag Ahluwalia, CGSC
for UOI.
Ms. Shubham Saxena, Ms.
Kritika Shukla and Mr. Mukesh
Kumar, Advs. for R-3 to 7.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 17.01.2019 It submitted by learned counsel for the petitioner that amendment to the claims in the writ petition ought to be allowed. Accordingly, it is hereby recorded that the claims covered by para 82(iv) to (vi) do not survive consideration as they are arbitrable. However, the writ petition survives insofar as claims in para 82 (i), (ii) & (iii) are concerned.
Learned counsel for the parties shall file synopsis not exceeding five pages each with suitable cross reference to the pleadings and case laws.
List on 07.03.2019.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 17, 2019 aj