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Delhi High Court - Orders

Union Of India & Anr vs National Cold Storage & Regrigeration ... on 26 February, 2020

Author: Hima Kohli

Bench: Hima Kohli, Asha Menon

$~11 to 15.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     LPA 411/2011
      UNION OF INDIA & ANR                          ..... Appellants
                      Through: Mr. Vivek Goyal, CGSC
                      versus
      NATIONAL COLD STORAGE & REGRIGERATION PVT LTD
                                                          ..... Respondent
                      Through: Mr. Amit Sibal, Senior Advocate with
                      Mr. Ajoy B. Kalia, Advocate for R-1.
                      Mr. Tarun Johri, Mr. Ankur Gupta ande Mr. Ankit
                      Saini, Advocates for DMRC.
+     LPA 529/2011 and CM APPL. 11450/2011
      UNION OF INDIA & ANR                          ..... Appellants
                      Through: Mr. Vivek Goyal, CGSC
                      versus
      NATIONAL COLD STORAGE & REFRIGERATION PVT LTD
                                                          ..... Respondent
                      Through: Mr. Amit Sibal, Senior Advocate with
                      Mr. Ajoy B. Kalia, Advocate for R-1.
+     LPA 531/2011 and CM APPL. 11474/2011
      UNION OF INDIA & ANR                          ..... Appellants
                      Through: Mr. Vivek Goyal, CGSC
                      versus
      NATIONAL COLD STORAGE & REFRIGERATION PVT LTD
                                                          ..... Respondent
                      Through: Mr. Amit Sibal, Senior Advocate with
                      Mr. Ajoy B. Kalia, Advocate for R-1
+     LPA 891/2015
      UNION OF INDIA                                ..... Appellant
                      Through: Mr. Kirtiman Singh, CGSC
                      versus
      NATIONAL COLD STORAGE & REFRIGERATION (P) LTD &
      ORS                                           ..... Respondents
                      Through: Mr. Amit Sibal, Senior Advocate with
                      Mr. Ajoy B. Kalia, Advocate for R-1.
LPA 411/2011 and connected matters                           Page 1 of 2
 +     W.P.(C) 4792/2011
      UOI AND ANR                                  ..... Petitioners
                       Through: Mr. Vivek Goyal, CGSC

                          versus

      LAND ACQUISITION COLLECTOR AND ANR ..... Respondents
                   Through: Mr. Sanjay Kumar Pathak and Mr. M.S.
                   Akhtar, Advocates for R-1.
                   Mr. Amit Sibal, Senior Advocate with Mr. Ajoy B.
                   Kalia, Advocate for R-2.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE ASHA MENON
                   ORDER

% 26.02.2020

1. At the joint request of the counsel for the parties, list in the category of 'After Notice Misc. Matters' for arguments on 20.08.2020.

2. With the consent of the parties, W.P.(C) 4792/2011 shall be treated as the lead matter for the purpose of arguments.

HIMA KOHLI, J ASHA MENON, J FEBRUARY 26, 2020 rkb LPA 411/2011 and connected matters Page 2 of 2