Delhi High Court - Orders
National Highways Authority Of India vs Rayalseema Expressway Private Limited on 22 February, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~11 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 541/2020 & I.A. 1650/2021
NATIONAL HIGHWAYS AUTHORITY OF
INDIA ..... Petitioner
Through: Mr Parag P. Tripathi, Senior
Advocate with Ms Nivedita Nair,
Advocate.
versus
RAYALSEEMA EXPRESSWAY PRIVATE
LIMITED ..... Respondent
Through: Mr Prateek Yadav, Advocate for
respondent.
Mr Suryadeep Singh and Mr Aaron
Shah, Advocates for applicants in IA
No.10806/2020.
AND
22.
+ OMP (ENF.) (COMM.) 131/2020 & I.A. 1177/2020
RAYALSEEMA EXPRESSWAY PRIVATE
LIMITED ..... Decree Holder
Through: Mr Prateek Yadav, Advocate.
versus
NATIONAL HIGHWAYS AUHTOIRTY OF
INDIA ..... Judgement Debtor
Through: Mr Parag P. Tripathi, Senior
Advocate with Ms Nivedita Nair,
Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
Signature Not Verified
Digitally Signed
By:DUSHYANT
RAWAL
ORDER
% 22.02.2021
1. A request for an adjournment is made on behalf of the parties.
2. At their request, list on 13.05.2021.
VIBHU BAKHRU, J FEBRUARY 22, 2021 MK Signature Not Verified Digitally Signed By:DUSHYANT RAWAL