Delhi High Court - Orders
Gmr Tambaram Tindivanam Expressways ... vs National Highways Authority Of India on 5 July, 2022
$~6&7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 110/2018 & I.A. 6130/2019
GMR TAMBARAM TINDIVANAM
EXPRESSWAYS LTD. ..... Decree Holder
Through: Ms. Richa Kapoor, Mr. Kunal
Anand, Ms. Shivani Sharma,
Ms. Saloni Mahajan, Mr. Jai
Batra, Advocates
versus
NATIONAL HIGHWAYS AUTHORITY
OF INDIA ..... Judgement Debtor
Through: Mr. Sandeep Narain, Ms. Asha
Gopalan Nair, Ms. Nivedita
Nair, Advocates
7 AND
+ O.M.P. (COMM) 263/2018 & I.A. 8444/2018
NATIONAL HIGHWAY AUTHORITY OF INDIA.. Petitioner
Through: Mr. Sandeep Narain, Ms. Asha
Gopalan Nair, Ms. Nivedita
Nair, Advocates
versus
GMR TAMBARAM TINDIVANAM EXPRESSWAY
LIMITED ..... Respondent
Through: Ms. Richa Kapoor, Mr. Kunal
Anand, Ms. Shivani Sharma,
Ms. Saloni Mahajan, Mr. Jai
Batra, Advocates
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 05.07.2022 Signature Not Verified Digitally Signed By:PREETI Signing Date:06.07.2022 12:59:49
1. It is pointed out by the counsel for the Decree Holder that application being I.A. No. 6130/2019 under Section 151 CPC for seeking modification of order dated 17.09.2018 in OMP (ENF.) (COMM.) 110/2018 was heard substantially and was sought to be reserved by the Court of Hon'ble Ms. Justice Neena Bansal Krishna on 31.05.2022.
2. At request, list before the Court of Hon'ble Ms. Justice Neena Bansal Krishna subject to the orders of Hon'ble the Chief Justice on 20th July, 2022.
MINI PUSHKARNA, J JULY 5, 2022 au Signature Not Verified Digitally Signed By:PREETI Signing Date:06.07.2022 12:59:49