Delhi High Court - Orders
Mep Chennai Bypass Toll Road Pvt Ltd vs National Highways Authority Of India & ... on 13 January, 2026
$~36, 37 & 40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 56/2025 & I.A. 2728/2025
MEP CHENNAI BYPASS TOLL ROAD PVT LTD. .....Petitioner
Through: Mr. Tapesh Kumar Singh, Senior
Advocate with Mr. Sukant Vikram,
Ms Snigdha Singh & Mr. Aditya
Pratap Singh, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
& ANR. .....Respondents
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Ashish Rana, Mr.
Anurag K. Singh & Mr. Gaurav Raj,
Advocates.
37
+ O.M.P. (COMM) 57/2025 & I.A. 2732/2025
MEP CHENNAI BYPASS TOLL ROAD PVT LTD .....Petitioner
Through: Mr. Tapesh Kumar Singh, Senior
Advocate with Mr. Sukant Vikram,
Ms Snigdha Singh & Mr. Aditya
Pratap Singh, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
& ANR. .....Respondents
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Ashish Rana, Mr.
Anurag K. Singh & Mr. Gaurav Raj,
Advocates.
40
+ O.M.P. (COMM) 202/2025 & I.A. 13217/2025
NATIONAL HIGHWAY AUTHORITY OF INDIA .....Petitioner
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 15/01/2026 at 20:34:29
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Ashish Rana, Mr.
Anurag K. Singh & Mr. Gaurav Raj,
Advocates.
versus
MEP CHENNAI BYPASS TOLL ROAD PVT. LTD.
& ANR. .....Respondents
Through: Mr. Tapesh Kumar Singh, Senior
Advocate with Mr. Sukant Vikram,
Ms Snigdha Singh & Mr. Aditya
Pratap Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 13.01.2026 I.A. 2731/2025 in O.M.P. (COMM) 56/2025
1. This is an application filed for condonation of delay of 42 days in re- filing the petition.
2. For the reasons mentioned therein, the application is allowed. The delay is condoned.
I.A. 2735/2025 in O.M.P. (COMM) 57/2025
3. This is an application filed for condonation of delay of 45 days in re- filing the petition.
4. For the reasons mentioned therein, the application is allowed. The delay is condoned.
I.A. 13218/2025 in O.M.P. (COMM) 202/2025
5. This is an application filed for condonation of delay of 137 days in re-filing the petition.
6. For the reasons mentioned therein, the application is allowed. The delay is condoned.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/01/2026 at 20:34:29 I.A. 13219/2025 in O.M.P. (COMM) 202/2025
7. This is an application filed for condonation of delay of one day in filing the petition.
8. For the reasons mentioned therein, the application is allowed. The delay is condoned.
O.M.P. (COMM) 56/2025, O.M.P. (COMM) 57/2025 & O.M.P. (COMM) 202/2025
9. Issue notice.
10. Mr. Sudhir Nandrajog, learned senior counsel appears on behalf of the respondent-NHAI in O.M.P. (COMM) 56/2025 & O.M.P. (COMM) 57/2025 and Mr. Tapesh Kumar Singh, learned senior counsel appears on behalf of the respondent-MEP Chennai Bypass Toll Road Pvt Ltd in O.M.P. (COMM) 202/2025.
5. The arbitral record be requisitioned before the next date of hearing.
6. Let pleadings, if any, be completed in the meantime.
7. Put up on 14.05.2026.
AVNEESH JHINGAN, J JANUARY 13, 2026 sk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/01/2026 at 20:34:29