Delhi High Court - Orders
Bhadra International (India) Pvt. Ltd. ... vs Airports Authority Of India on 22 May, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~79 to 88
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 414/2018 & I.A. 1834/2022
BHADRA INTERNATIONAL (INDIA) PVT. LTD. & ORS.
.....Petitioners
Through: Mr. Akshit Mago, Advocate
versus
AIRPORTS AUTHORITY OF INDIA .....Respondent
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
80.
+ O.M.P. (COMM) 415/2018 & I.A. 31580/2024
BHADRA INTERNATIONAL (INDIA) PVT. LTD. & ORS.
.....Petitioners
Through: Mr. Akshit Mago, Advocate
versus
AIRPORTS AUTHORITY OF INDIA .....Respondent
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
81.
+ O.M.P.(I) (COMM.) 334/2018
BHADRA INTERNATIONAL (INDIA) PVT. LTD. & ORS.
.....Petitioners
Through: Mr. Akshit Mago, Advocate
versus
AIRPORTS AUTHORITY OF INDIA & ANR. .....Respondents
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
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 30/06/2025 at 18:28:28
82.
+ O.M.P.(I) (COMM.) 335/2018 & CCP(O) 55/2022, I.As. 5009/2022,
12780/2022, 6526/2023
BHADRA INTERNATIONAL (INDIA) PVT. LTD. & ORS.
.....Petitioners
Through: Mr. Akshit Mago, Advocate
versus
AIRPORTS AUTHORITY OF INDIA & ORS. .....Respondents
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
83.
+ O.M.P.(I) (COMM.) 378/2018 & CCP(O) 15/2021, CCP(O) 30/2023,
I.As. 11214/2020, 5658/2021
BHADRA INTERNATIONAL (INDIA) & ORS. .....Petitioners
Through: Mr. Akshit Mago, Advocate
versus
AIRPORTS AUTHORITY OF INDIA .....Respondent
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
84.
+ O.M.P.(I) (COMM.) 380/2018 & CCP(O) 16/2021, CCP(O) 31/2023,
I.As. 11213/2020, 5660/2021
BHADRA INTERNATIONAL (INDIA) PVT. LTD. & ORS.
.....Petitioners
Through: Mr. Akshit Mago, Advocate
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 30/06/2025 at 18:28:28
versus
AIRPORTS AUTHORITY OF INDIA .....Respondent
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
85.
+ O.M.P.(I) (COMM.) 463/2018 & I.A. 17453/2018
AIRPORTS AUTHORITY OF INDIA .....Petitioner
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
versus
BHADRA INTERNATIONAL (INDIA) P LTD & ORS
.....Respondents
Through: Mr. Akshit Mago, Advocate
86.
+ O.M.P.(I) (COMM.) 464/2018 & I.A. 17456/2018
AIRPORTS AUTHORITY OF INDIA .....Petitioner
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
versus
BHADRA INTERNATIONAL (INDIA) PVT LTD & ORS.
.....Respondents
Through: Mr. Akshit Mago, Advocate
87.
+ O.M.P. (COMM) 3/2019 & I.As. 76/2019, 1903/2019, 1905/2019,
13809/2021
AIRPORTS AUTHORITY OF INDIA .....Petitioner
Through: Mr. Parag P. Tripathi, Sr. Advocate
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 30/06/2025 at 18:28:28
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
versus
BHADRA INTERNATIONAL (INDIA) PVT. LTD. & ORS.
.....Respondents
Through: Mr. Akshit Mago, Advocate
88.
+ O.M.P. (COMM) 4/2019 & I.As. 78/2019, 1904/2019, 1906/2019,
13803/2021
AIRPORTS AUTHORITY OF INDIA .....Petitioner
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. S. K. Singh, Mr. Shivang
Singh and Mr. Anmol, Advocates
versus
BHADRA INTERNATIONAL (INDIA) P LTD & ORS.
.....Respondents
Through: Mr. Akshit Mago, Advocate
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 22.05.2025 O.M.P.(I) (COMM.) 378/2018 O.M.P.(I) (COMM.) 380/2018
1. Learned Senior Counsel for the Respondent has drawn this Court's attention to orders dated 28.09.2018 and 06.04.2022. 1.1. He states that the directions in the said orders were issued to the Petitioner to furnish Bank Guarantee(s) and keep them alive. He states that the said directions are continuing and have not been vacated. 1.2. He states that however, that the Bank Guarantee(s) furnished by the 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 30/06/2025 at 18:28:28 Petitioner have since lapsed.
2. Learned counsel for the Petitioner states that he is not readily aware about the status of the Bank Guarantee(s). 2.1. He seeks four (4) weeks' time to file an affidavit furnishing the details of the Bank Guarantee(s) furnished in compliance with the orders dated 28.09.2018 and 06.04.2022 along with their current status.
3. It is directed that in case, the Bank Guarantee(s) have lapsed, the Petitioner will ensure that the Bank Guarantee(s) are renewed and brought in consonance with the directions for compliance issued vide orders dated 28.09.2018 and 06.04.2022.
O.M.P. (COMM) 414/2018 O.M.P. (COMM) 415/2018
4. Learned counsel for the Petitioner states that Special Leave Petition (SLP) has been filed impugning the order dated 11.02.2025 passed by the Division Bench, upholding the order dated 24.12.2024. O.M.P. (COMM) 414/2018 O.M.P. (COMM) 415/2018 O.M.P.(I) (COMM.) 334/2018 O.M.P.(I) (COMM.) 335/2018 O.M.P.(I) (COMM.) 378/2018 O.M.P.(I) (COMM.) 380/2018 O.M.P.(I) (COMM.) 463/2018 O.M.P.(I) (COMM.) 464/2018 O.M.P. (COMM) 3/2019 O.M.P. (COMM) 4/2019
5. List on 16.09.2025.
MANMEET PRITAM SINGH ARORA, J MAY 22, 2025/rhc/sk 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 30/06/2025 at 18:28:28