Delhi High Court - Orders
Infrastructure Consultants ... vs National Highways Authority Of India on 11 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11848/2021 & CM APPLs.36680/2021 & 446/2022
INFRASTRUCTURE CONSULTANTS ASSOCIATION OF INDIA
..... Petitioner
Through Mr. Vikas Singh, Sr. Adv. with
Ms.Nandadevi Deka, Adv.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Respondent
Through Mr. Parag P Tripathi, Sr. Adv. with
Mr. Ankur Mittal, Mr. Abhay Gupta
and Mr. Yash Kapoor, Advs.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 11.02.2022 The hearing has been done by way of video conferencing. Present matter has been marked to this Bench by the Hon'ble Chief Justice.
At the first call, Mr. Tripathi, learned senior counsel for the Respondent was not available. At the pass over stage, Mr. Vikas Singh, learned senior counsel for the Petitioner is not available.
In the interest of justice, re-notify on 12th April, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 11, 2022/AS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:14.02.2022 20:17:37