Delhi High Court - Orders
Ministry Of Road Transport And Highways vs M/S Rpp Infra Projects Limited on 10 March, 2026
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 493/2025 & I.A. 28925/2025 (For Stay)
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
.....Petitioner
Through: Mr. Varnit Vashishth, Advocate
through video-conferencing.
versus
M/S RPP INFRA PROJECTS LIMITED .....Respondent
Through: Mr. Ashkrit Tiwari, Ms. Aditi
Shrivastava, Ms. Kanika Arora,
Mr. Aman Kumar, Mr. Abhinav
Akash and Mr. Kartik
Pendharkar, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 10.03.2026 CAV 450/2025 (For U/S 148-A of the CPC)
1. Since learned counsel for the Respondent has entered appearance, the Caveat stands discharged.
O.M.P. (COMM) 493/2025
2. Learned counsel for the Respondent seeks and is granted a period of six (6) weeks to file his reply to the present petition.
3. Rejoinder, if any, be filed within a period of four (4) weeks thereafter.
4. List on 17.08.2026.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 10, 2026/tk 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 12/03/2026 at 21:14:49