Delhi High Court - Orders
Irb Infrastructure Developers Ltd vs National Highways Authority Of India on 14 September, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4636/2020 & CM APPL. 16741/2020 (Stay)
IRB INFRASTRUCTURE DEVELOPERS LTD..... Petitioner
Through: Mr. Jai Sahay Endlaw,
Advocate
versus
NATIONAL HIGHWAYS AUTHORITY OF
INDIA ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 14.09.2020 The present matter has been taken up for hearing in physical Court. Learned counsel appearing on behalf of the parties have jointly expressed their inability to appear before this Court physically and requested that the matter heard through Video Conferencing.
In view of the foregoing, hearing of the writ petition in the physical Court is adjourned.
List for hearing through Video Conferencing on 09.10.2020.
SIDDHARTH MRIDUL, J TALWANT SINGH, J SEPTEMBER 14, 2020/as/dn Click here to check corrigendum, if any W.P.(C) 4636/2020 Page 1 of 1