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Mep Infrastructure Developers Ltd vs National Highways Authority Of India ... on 3 March, 2021

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~50
                                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +    W.P.(C) 570/2020 & CM APPL.1556/2020
                                           MEP INFRASTRUCTURE DEVELOPERS LTD. ..... Petitioner
                                                         Through       Dr. Abhishek Manu Singhvi, Mr. Mukul
                                                                       Rohtagi, Mr. Rajiv Nayyar, Senior
                                                                       Advocates with Mr. Rajiv Shankar Dvivedi,
                                                                       Mr. Sushant Kumar Sarkar, Mr. Rishabh
                                                                       Jain & Mr. Azeem Samuel, Advocates.

                                                              versus

                                           NATIONAL HIGHWAYS AUTHORITY OF
                                           INDIA AND ORS.                          ..... Respondents
                                                    Through Mr. Harish Salve, Senior Advocate with
                                                            Mr. Sanjay Jain ASG, Mr. Sanjay Poddar,
                                                            Senior Advocates with Ms. Garima Prasad,
                                                            Standing Counsel, Mr. Yuvraj Sharma, Ms.
                                                            Nikita Srivastava and Ms. Astha Deep,
                                                            Advocates for SDMC/R-3.
                                                            Ms. Padma Priya, Advocate for NHAI

                                           CORAM:
                                           HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                       ORDER

% 03.03.2021

1. Arguments on behalf of petitioners concluded. Petitioners are directed to file a consolidated note of their submissions by 08.03.2021.

2. Mr. Sanjay Poddar, learned Senior Advocate appearing for the respondents submits that petitioners have not been sharing accounts of the collection.

Signing Date:04.03.2021 09:25:48 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

3. This is disputed by learned Senior Counsel appearing for the petitioners, who submits that uptodate accounts of collection have been shared with the respondents.

4. In any case, let petitioners once again share the uptodate accounts of collection at the respective toll plazas with respondents and also file a digital copy of the same on record.

5. Petitioner shall also place on record the data with regard to flow of commercial traffic for the period from 15.01.2020 to 15.02.2020 and 15.01.2021 to 15.02.2021 by 08.03.2021 with advance copy to learned counsel for the respondents.

6. List for arguments on behalf of respondents on 05.03.2021 at 2.30 p.m.

7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J MARCH 3, 2021 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU W.P.(C) 570/2020 2 Signing Date:04.03.2021 09:25:48 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.