M/S Juju Associates vs Union Of India & Ors on 19 October, 2022

[Cites 0, Cited by 0]

Delhi High Court - Orders

M/S Juju Associates vs Union Of India & Ors on 19 October, 2022

Bench: Anup Jairam Bhambhani

                          $~2

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      ARB.P. 113/2022

                                 M/S JUJU ASSOCIATES                                      ..... Petitioner

                                                      Through:    Ms. Seema Singh, Advocate.

                                                      versus

                                 UNION OF INDIA & ORS.                               ..... Respondents
                                               Through:           Mr. B.S. Shukla, CGSC for UoI with
                                                                  Mr. Ram Karan, Advocate.
                                 CORAM:
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                              ORDER

% 19.10.2022 In the context of what was directed vide order dated 14.09.2022, the court is informed that parties have not been able to undertake joint measurement of the works undertaken by the petitioner at the Air Force Station, Palam for certain reasons.

2. Be that as it may, in order to explore a possible resolution of disputes, parties are directed to undertake joint measurement on 29.10.2022, for which purpose the authorised representative of the petitioner is directed to be present on 29.10.2022 at 10:00 a.m. at the Office of the Garrison Engineer, Air Force Station, Palam.

3. Joint measurement of the works undertaken by the petitioner be conducted in the presence of authorised representatives of both sides.

Signature Not Verified Digitally Signed By:DIVYA SHARMA ARB.P. 113/2022 Page 1 of 2 Signing Date:20.10.2022 15:46:45

4. A report of the joint measurement be prepared and co-signed by both parties; and a copy be brought to court on the next date. To allay any doubts as to the process, videography of the joint measurement be also arranged by the respondents.

5. Both parties are directed to co-operate in the process.

For further consideration, re-notify on 11th November 2022.

ANUP JAIRAM BHAMBHANI, J.

OCTOBER 19, 2022/uj Signature Not Verified Digitally Signed By:DIVYA SHARMA ARB.P. 113/2022 Page 2 of 2 Signing Date:20.10.2022 15:46:45

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders