Delhi High Court - Orders
Airports Authority Of India vs Tdi International India Pvt Limited on 6 March, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~28 & 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 573/2020 & I.A. 3304/2021
AIRPORTS AUTHORITY OF INDIA ..... Petitioner
versus
TDI INTERNATIONAL INDIA PVT LIMITED ..... Respondent
+ O.M.P. (COMM) 70/2021 & I.As. 2570-2571/2021
AIRPORTS AUTHORITY OF INDIA ..... Petitioner
versus
M/S TDI INTERNATIONAL
INDIA PRIVATE LIMITED ..... Respondent
Appearance:- Mr. Vaibha Kalra & Ms. Neha Bhatnagar, Advocate
for Airport Authority of India in Item Nos. 28 & 29.
Mr. Ashish Mohan, Ms. Sagrika Tanwar & Mr.
Digvijay Singh, Advocate for M/s TDI International
India Private Limited in Item Nos. 28 & 29.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 06.03.2024
1. A request for adjournment has been made on behalf of learned Senior Counsel for the petitioner-Airports Authority of India.
2. Learned counsel for the parties state that they will rework the written submissions filed by them with references to the PDF page numbers in the electronic file of this Court.
3. List on 22.05.2024.
PRATEEK JALAN, J MARCH 6, 2024/'pv'/ 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 08/03/2024 at 22:26:46