Delhi High Court - Orders
National Highways Authority Of India vs Rayalseema Expressway Private Limited on 10 December, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~11 (original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 541/2020 & I.A. 10481/2020,.A. 10806/2020,
I.A. 11435/2020, I.A. 11436/2020, I.A. 11483/2020
NATIONAL HIGHWAYS AUTHORITY OF INDIA
... Petitioner
Through: Mr. Parag P Tripathi, Sr. Adv.,
Asha Gopalan Nair, Ms. Nivedita Nair and
Ms. Mishika Bajapai, Advs.
versus
RAYALSEEMA EXPRESSWAY PRIVATE LIMITED
..... Respondent
Through: Mr. Rajiv Nayar, Sr. Adv. with
Mr. Anuj Berry, Mr. Deepto Roy, Mr.
Sourabh Rath, Mr.Rishabh Sharma and Mr.
Shubham Sharma, Advs. for respondent
Ms. Kiran Suri, Sr. Adv. with Mr. Suradeep
Singh, Mr. Aaron Shaw, Advs. for applicant
in IA 10806/2020
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 10.12.2020 (Video-Conferencing) Renotify on 18th December, 2020.
C. HARI SHANKAR, J. DECEMBER 10, 2020 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:13.12.2020 20:01:29