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Delhi High Court - Orders

Ntpc Ltd & Anr vs M/S Bgr Mining & Infra Ltd on 6 February, 2019

Author: V. Kameswar Rao

Bench: Chief Justice, V. Kameswar Rao

$~52, 54 & 56
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     LPA 57/2019, CM No. 4359/2019
      NTPC LTD & ANR
                                                        ..... Appellant
                      Through: Mr. Tushar Mehta, SG with
                                 Mr. Puneet Taneja, Mr. Kanu
                                 Agarwal, Ms. Shaheen and Ms.
                                 Laxmi Kumari, Advs. for NTPC

                       versus

     M/S BGR MINING & INFRA LTD
                                                         ..... Respondent
                       Through:
AND
+   LPA 81/2019, CM Nos. 5410-5411/2019
    M/S BGR MINING & INFRA LTD
                                                           ..... Appellant
                       Through:

                       versus

     NTPC LTD & ANR
                                                       ..... Respondents
                       Through:    Mr. Tushar Mehta, SG with
                                   Mr. Puneet Taneja, Mr. Kanu
                                   Agarwal, Ms. Shaheen and Ms.
                                   Laxmi Kumari, Advs. for NTPC
AND
+   LPA 61/2019, CM No. 4374/2019
    NTPC LTD & ANR
                                                          ..... Appellant
                       Through:    Mr. Tushar Mehta, SG with
                                   Mr. Puneet Taneja, Mr. Kanu
                                   Agarwal, Ms. Shaheen and Ms.
                                   Laxmi Kumari, Advs. for NTPC
                         versus

     NCC BGR CONSORTIUM & ANR
                                                             ..... Respondent
                        Through:       Mr. Jayant Bhushan, Sr. Adv. with
                                       Ms. Priya Kumar, Mr. Adhish
                                       Srivastava and Mr. Tejas Chhabra,
                                       Advs. for R1 & R2
     CORAM:
     HON'BLE THE CHIEF JUSTICE
     HON'BLE MR. JUSTICE V. KAMESWAR RAO
                  ORDER

% 06.02.2019 CM No. 5410/2019 in LPA 81/2019 (for exemption) Exemption allowed, subject to all just exceptions. Application stands disposed of. LPA 57/2019, CM No. 4359/2019 LPA 81/2019, CM No. 5411/2019 LPA 61/2019, CM No. 4374/2019 Arguments heard.

Judgment reserved.

CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 06, 2019/aky