Delhi High Court - Orders
National Highway Authority Of India vs Gmr Tambaram Tindivanam Expressway ... on 31 May, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~38 & 39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 263/2018 & I.A. 8444/2018 (Stay)
NATIONAL HIGHWAY AUTHORITY OF INDIA ..... Petitioner
Through: Mr. Asha Gopalan Nair & Ms.
Nivedita Nair, Advocates.
versus
GMR TAMBARAM TINDIVANAM EXPRESSWAY LIMITED
..... Respondent
Through: Ms. Richa Kapoor, Mr. Kunal Anand,
Ms. Saloni Mahajan & Ms. Shivani
Sharma, Advocates.
+ OMP (ENF.) (COMM.) 110/2018
GMR TAMBARAM TINDIVANAM EXPRESSWAYS LTD.
..... Decree Holder
Through: Ms. Richa Kapoor, Mr. Kunal Anand,
Ms. Saloni Mahajan & Ms. Shivani
Sharma, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Judgement Debtor
Through: Mr. Asha Gopalan Nair & Ms.
Nivedita Nair, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 31.05.2022 Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:02.06.2022 16:50:03 I.A. 6130/2019 (u/S 151 of CPC seeking modification of order dated 17.09.2018) in OMP (ENF.) (COMM.) 110/2018
1. Learned counsel for the petitioner after addressing the entire arguments on the application, when the matter was sought to be reserved, seeks an adjournment on the ground that the main counsel is suffering from COVID-19.
2. At request, adjourned to 05th July, 2022 O.M.P. (COMM) 263/2018
1. List on 05th July, 2022.
NEENA BANSAL KRISHNA, J MAY 31, 2022 S.Sharma Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:02.06.2022 16:50:03