Delhi High Court - Orders
Irb Infrastructure Developers Ltd vs National Highways Authority Of India on 4 August, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4636/2020
IRB INFRASTRUCTURE DEVELOPERS LTD ..... Petitioner
Through: Mr. Sarthak Sachdev and Mr.
Wattan Sharma, Advocates
Versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 04.08.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL.16742/2020 (Exemption) The present application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant/petitioner seeking exemption from filing certified/true typed copies of the annexures, duly attested affidavits in support of the accompanying petition, as well as, application and to pay the requisite court fees.
For the reasons stated in the application and in view of the present prevailing situation, the same is allowed. The applicant/petitioner is allowed to file the duly signed and attested affidavits within a period of one week from the date of resumption of regular functioning of the Court. The W.P.(C) 4636/2020 Page 1 of 2 applicant/petitioner is also allowed to file the requisite court fee within a period of 72 hours from the date of resumption of regular functioning of the Court. Further, the applicants/petitioner is granted exemption from filing certified/true typed copies of the annexures, subject to all just exceptions.
With the above directions, the present application is disposed of. W.P.(C) 4636/2020 and CM APPL. 16741/2020 (Ad-interim relief) At request of learned counsel appearing on behalf of the petitioner, on the ground that Mr. Jai Sahai Endlaw, who is the Advocate-on-Record in these proceedings, is indisposed, the hearing of the same is adjourned.
List on 13.08.2020.
SIDDHARTH MRIDUL, J TALWANT SINGH, J AUGUST 04, 2020/dn/pa Click here to check corrigendum, if any W.P.(C) 4636/2020 Page 2 of 2