Delhi High Court - Orders
Dated 25.02.2021 And 26.02.2021) Mep ... vs National Highways Authority Of India on 19 July, 2024
Author: Sachin Datta
Bench: Sachin Datta
$~1 (Original Side Part-Heard)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.A. (COMM) 11/2021 and CCP (O) 8/2021 (for violating orders
dated 25.02.2021 and 26.02.2021)
MEP HYDRABAD BANALORE TOLL ROAD PVT. LTD.
.....Petitioner
Through: Mr. Rajiv Shankar Dvivedi, Mr.
Sushant Sarkar, Mr. Rishabh Jain and
Ms. Arti Dvivedi, Advs. (through v/c)
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA.....Respondent
Through: Mr. Manish Kr. Bishnoi, Ms. Pallavi
Singh and Mr. Khubaib Shakeel,
Advs. for NHAI.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 19.07.2024
1. Substantial arguments are yet to be heard.
2. The matter is released from part-heard.
3. List before the Roster Bench on 25.07.2024.
SACHIN DATTA, J JULY 19, 2024/cl 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 23/07/2024 at 05:19:53