Delhi High Court - Orders
Irb Infrastructure Developers Ltd vs National Highways Authority Of India on 29 July, 2020
Author: Hima Kohli
Bench: Hima Kohli, Subramonium Prasad
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4636/2020 & CM 16742/2020 and CM 16741/2020
IRB INFRASTRUCTURE DEVELOPERS LTD ..... Petitioner
Through: Mr. Darpan Wadhwa, Sr. Advocate with
Mr. Jai Sahai Endlaw, Ms. Teressa R Daulat,
Mr. Ashish Batra and Mr. Sarthak Sachdev, Advs.
Versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA..... Respondent
Through: Mr. Parag P Tripathi, Sr. Advocate with
Ms. Gunjan Sinha Jain and Ms. Soumya
Priyadarshinee and Ms. Mishika Bajpai,
Advocates alongwith Mr. LP Padhy, CGM(T),
NHAI, Mr. Sanjeev Sharma, GM(T), NHAI,
Mr. A K Tripathi, Joint Advisor Technical, NHAI
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 29.07.2020 HEARD THROUGH VIDEOCONFERENCING Subject to and after obtaining the orders of Hon'ble the Chief Justice, list this matter before some other Bench, of which one of us (Hima Kohli, J.) is not a member, on 04.08.2020.
HIMA KOHLI, J SUBRAMONIUM PRASAD, J JULY 29, 2020/hsk