Delhi High Court - Orders
Irb Infrastructure Developers Ltd vs National Highways Authority Of India on 13 August, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4636/2020
IRB INFRASTRUCTURE DEVELOPERS LTD...... Petitioner
Through Mr. B.B. Gupta, Senior Advocate
with Mr. Darpan Wadhwa, and Mr.
Jai Sahai Endlaw, Advocates
Versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
.... Respondent
Through Mr. Parag P. Tripathi, Senior
Advocate along with Ms. Gunjan
Sinha Jain, Advocate
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.08.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. W.P.(C) 4636/2020 & CM APPL. 16741/2020 (stay) Issue notice.
Ms. Gunjan Sinha Jain, learned counsel accepts notice on behalf of the respondent and prays for time to file a reply.
W.P.(C) 4636/2020 Page 1 of 2Let the reply/counter affidavit be filed within three weeks from today, with an advance copy to learned counsel for the petitioner, who may file rejoinder thereto, if any, before the next date of hearing.
List on 14.09.2020.
SIDDHARTH MRIDUL, J TALWANT SINGH, J AUGUST 13, 2020/dn/rs Click here to check corrigendum, if any W.P.(C) 4636/2020 Page 2 of 2