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Delhi High Court - Orders

Mep Infrastructure Developers Ltd vs South Delhi Municipal Corporation And ... on 8 March, 2021

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~56
                                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +    W.P.(C) 2241/2020 & CM APPL.7822/2020 CM APPL.11092/2020
                                           CM APPL.6420/2021 & CM APPL.7038/2021
                                           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

                                           SOUTH DELHI MUNICIPAL CORPORATION
                                           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

% 08.03.2021

1. The hearing was conducted through video conferencing.

2. Learned Advocate on Record for the petitioner have filed the account statements that were directed to be filed by order dated 03.03.2021. Copy of the same has been filed over e-mail of the Court Master. The same are taken on record. Copies of the same have also been furnished to learned counsel for the respondents.

Signature Not Verified Digitally Signed By:KUNAL MAGGU W.P.(C) 2241/2020 1

Signing Date:08.03.2021 22:36:54 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

3. Mr. Harish Salve, Senior Advocate concluded the arguments on behalf of the respondents. Mr. Sanjay Jain, learned ASG prays for time to make some further submissions.

4. Since the account statements have been filed by the Petitioners only today, list for further submissions, if any, of Mr. Harish Salve on the said account statements and for arguments by Mr. Sanjay Jain, learned ASG on 10.03.2021 at 2.30 p.m.

5. 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 8, 2021 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU W.P.(C) 2241/2020 2 Signing Date:08.03.2021 22:36:54 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.