Delhi High Court - Orders
Essel Walahjapet Poonamalle Toll Road ... vs National Highway Authority Of India on 5 January, 2021
Author: Talwant Singh
Bench: Talwant Singh
$~A-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 265/2018 & I.A.8522/2018, 9802/2018,
2935/2019
ESSEL WALAHJAPET POONAMALLE
TOLL ROAD PVT. LTD. .... Petitioner
Through: None.
versus
NATIONAL HIGHWAY
AUTHORITY OF INDIA .... Respondent
Through: Mr. Narendra Hooda, Senior
Advocate with Ms. Neetica Sharma,
Adv
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 05.01.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
No one is present on behalf of the petitioner. It is submitted that written submissions/counter submissions have not been placed on record.
Both the sides are requested to file written submissions/counter submissions as ordered earlier.
List on the date already fixed, i.e., 26th February, 2021 before court.
TALWANT SINGH, J JANUARY 05, 2021/nk O.M.P. (COMM.) 265/2018 Page 1 of 1