National Highways Authority Of India vs Rayalseema Expressway Private Limited on 20 November, 2020

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Delhi High Court - Orders

National Highways Authority Of India vs Rayalseema Expressway Private Limited on 20 November, 2020

Bench: C.Hari Shankar

                            $~O-11
                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +    O.M.P. (COMM) 541/2020 & I.A.10481/2020, I.A. 10482/2020,
                                 I.A. 10807/2020, I.A. 10806/2020
                                 NATIONAL HIGHWAYS AUTHORITY OF INDIA
                                                                             ..... Petitioner
                                              Through     Mr. Parag P. Tripathi, Sr. Adv.
                                              with Mr. Asha Gopalan Nair, Adv.

                                                    versus

                                 RAYALSEEMA EXPRESSWAY PRIVATE LIMITED
                                                                            ....Respondent
                                             Through      Mr. Rajiv Nayar, Sr. Adv. with
                                             Mr. Anuj Berry, Mr. Deepto Roy, Mr. Sourabh
                                             Rath & Mr. Rishabh Sharma, Advs. for REPL.
                                             Ms. Kiran Suri, Sr. Adv. with Mr. Suryadeep
                                             Singh, Adv. & Ms. Radha Tarkar, Adv. for
                                             Applicants in IA No.10806/2020.

                                 CORAM:
                                 HON'BLE MR. JUSTICE C.HARI SHANKAR
                                             ORDER

% 20.11.2020 (Video-Conferencing) I.A. 10482/2020 & I.A. 10807/2020 (Exemption)

1. Exemption allowed, subject to all just exceptions.

2. These applications stand disposed of.

O.M.P. (COMM) No.541/2020 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI OMP (COMM.) 541/2020 Page 1 of 2 Signing Date:23.11.2020 17:55:44

1. The Award is found to be more than 90 pages in length. The synopsis filed by the petitioner does not clearly set out the grounds of challenge.

2. Accordingly, in order to facilitate hearing and in view of the length of the Arbitral Award, the learned counsel for the petitioner is requested to file a short note of his submissions, not exceeding six pages, setting out the controversy in dispute, particulars of the decision of the arbitrator and the grounds of challenge.

3. Mr. Tripathi, learned senior counsel for the petitioner, undertakes that the synopsis would be on record within a period of one week.

4. Renotify for preliminary hearing on 4th December, 2020.

I.A. 10806/2020 (for impleadment)

1. Issue notice on this application. Learned counsel for the non- applicants accept notice. Response to this application, if any, be filed within a period of five days with advance copy to learned counsel for the applicant, who may file rejoinder thereto, if any, within a period of three days.

2. This application shall be taken up for hearing and disposal on 4th December, 2020.

C.HARI SHANKAR, J Signature Not Verified NOVEMBER 20, 2020/aa Digitally Signed By:SUNIL SINGH NEGI OMP (COMM.) 541/2020 Page 2 of 2 Signing Date:23.11.2020 17:55:44

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Delhi High Court - Orders