Delhi High Court - Orders
National Highways Authority Of India vs M/S Progressive Mvr (Jv) on 12 May, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 67/2021
NATIONAL HIGHWAYS
AUTHORITY OF INDIA ..... Petitioner
Through Mr. Abhishek Chauhan, Adv.
versus
M/S PROGRESSIVE MVR (JV) ..... Respondent
Through Dr. Amit George, Mr. Amol
Acharya, Mr. Rayadurgam Bharat and Mr.
P. Harold, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 12.05.2021 (video conferencing) O.M.P. (COMM) 67/2021, I.A. 2389/2021 (Section 151 CPC), I.A. 2390/2021 (Section 151 CPC) and I.A. 2391/2021 (Section 151 CPC)
1. As learned counsel for the petitioner is indisposed, having tested positive for COVID, two weeks' further time is sought for compliance with the order dated 15th April, 2021.
2. Dr. Amit George, learned counsel for the respondent, does not oppose the request in view of the nature thereof.
3. Learned Counsel for the petitioner is also directed to file the synopsis, in terms of the order dated 15th April, 2021 within two weeks from today with advance copy to learned counsel for the Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 67/2021 Page 1 of 2 Signing Date:13.05.2021 13:45:26 respondent, who may file a response thereto before the next date of hearing.
4. Renotify on 13th July, 2021.
C.HARI SHANKAR, J MAY 12, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 67/2021 Page 2 of 2 Signing Date:13.05.2021 13:45:26