Delhi High Court - Orders
National Highways Authority Of India vs Rayalseema Expressway Private Limited on 4 December, 2020
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~11 (original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 541/2020, IA 10481/2020, IA No. 10806/ 2020,
IA No.11435/2020, IA No.11436/2020& IA No.11483/2020
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Petitioner
Through: Mr. Parag P. Tripathi, Sr. Adv. with
Ms. Nivedita 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 & Mr.Shubham Sharma, Advs.
for REPL.
Ms. Kiran Suri, Sr. Adv. with Mr. Suryadeep
Singh, Ms. Radha Tarkar & Mr. Aaron Shaw,
Advs. for applicants in IA No.10806/2020.
CORAM:
HON' BLE MR. J USTICE C.HARI SHANKAR
ORDER
% 04.12.2020 (Video-Conferencing)
1. The written submissions of the petitioner were returned under office objections.
2. Ms. Nivedita Nair, learned counsel for the petitioner submits that they were again e-mailed to the Court Master yesterday. However, they are not traceable.
3. The learned counsel for the petitioner is suggested to e-mail Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI OMP (COMM) 541/2020 Page 1 of 2 Signing Date:08.12.2020 21:01:09 forthwith a copy of the written submissions to the Court Master as well as to learned counsel appearing for the opposite party.
4. Renotify on 10th December, 2020 for preliminary hearing.
C.HARI SHANKAR, J DECEMBER 4, 2020 ak Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI OMP (COMM) 541/2020 Page 2 of 2 Signing Date:08.12.2020 21:01:09