Delhi High Court - Orders
Gmr Hyderabad Vijayawada Expressways ... vs National Highways Authority Of India on 29 April, 2020
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~1 to 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ I.A. 3714/2020 in O.M.P.(COMM) 425/2020
GMR HYDERABAD VIJAYAWADA EXPRESSWAYS
PVT LTD .... Petitioner
Through: Dr. Abhishek Manu Singhvi,
and Mr.Ciccu Mukhopadhyaya,
Sr. Advocates with Mr. Mahesh
Agarwal, Ms. Megha Mehta,
Mr. Nishant Rao and Mr. Ankit
Banati, Advs.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Respondents
Through: Mr. Tushar Mehta, Solicitor
General with Dr. Maurya Vijay
Chandra, Mr. Manish K.
Bishnoi and Mr. Karan Grover,
Advs.
+ IA 3784/2020 IN O.M.P.(I) (COMM)92/2020
GMR HYDERABAD VIJAYAWADA EXPRESSWAYS
PVT LTD .... Petitioner
Through: Dr. Abhishek Manu Singhvi,
and Mr.Ciccu Mukhopadhyaya,
Sr. Advocates with Mr. Mahesh
Agarwal, Ms. Megha Mehta,
Mr. Nishant Rao and Mr. Ankit
Banati, Advs.
versus
NATIONAL HIGHWAYS
AUTHORITY OF INDIA ..... Respondents
Through: Mr. Tushar Mehta, Solicitor
General with Dr. Maurya Vijay
Chandra, Mr. Manish K.
Page 1 of 3
Bishnoi and Mr. Karan Grover,
Advs.
+ O.M.P. (COMM) 426/2020 & I.A.3759-63/2020
NATIONAL HIGHWAYS
AUTHORITY OF INDIA ... Petitioner
Through: Mr. Tushar Mehta, Solicitor
General with Dr. Maurya Vijay
Chandra, Mr. Manish K.
Bishnoi and Mr. Karan Grover,
Advs.
versus
GMR HYDERABAD VIJAYAWADA EXPRESSWAYS
PVT LTD
..... Respondents
Through: Dr. Abhishek Manu Singhvi,
and Mr.Ciccu Mukhopadhyaya,
Sr. Advocates with Mr. Mahesh
Agarwal, Ms. Megha Mehta,
Mr. Nishant Rao and Mr. Ankit
Banati, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 29.04.2020 These matters have been taken up for hearing on video conferencing, consequent to listing thereof having been allowed by the Registrar of this Court.
Dr. Singhvi and Mr. Mukhopadhyaya, learned Senior Counsel Page 2 of 3 have addressed detailed submissions in these three matters.
Mr. Tushar Mehta, learned Solicitor General seems time to make his submissions.
These matters shall be treated as part heard. Renotify on 7th May, 2020.
Later it was informed that 7th May, 2020 is a gazetted holiday on account of 'Buddha Purnima'; hence, the next date of hearing, in these matters, is changed to 6th May, 2020 and which has also been apprised by the Court Master telephonically to the concerned parties.
Renotify on 6th May, 2020.
C.HARI SHANKAR, J APRIL 29, 2020 r.bararia Page 3 of 3