Delhi High Court - Orders
Gmr Tambaram Tindivanam Expressways ... vs National Highways Authority Of India on 16 March, 2020
Author: J.R. Midha
Bench: J.R. Midha
$~O-8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 110/2018 & I.A. 6130/2019
GMR TAMBARAM TINDIVANAM
EXPRESSWAYS LTD. ..... Decree Holder
Through: Ms. Richa Kapoor and Mr. Kunal
Anand, Advocates.
versus
NATIONAL HIGHWAYS
AUTHORITY OF INDIA ..... Judgment Debtor
Through: Ms. Asha Gopalan Nair and Ms.
Nivedita Nair, Advocates.
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 16.03.2020 In terms of notification No.51/RG/DHC/2020 dated 13th March, 2020 issued by the High Court, the present matter stands adjourned to 01st May, 2020.
J.R. MIDHA, J.
MARCH 16, 2020 ak Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:18.03.2020 13:24:20