Delhi High Court - Orders
Mep Chennai Bypass Toll Road Pvt Ltd vs National Highways Authority Of India & ... on 3 February, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~65 & 66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 56/2025
MEP CHENNAI BYPASS TOLL ROAD PVT LTD. .....Petitioner
Through: Mr. Tapesh Kumar Singh, Sr.
Advocate with Mr. Sukant Vikram,
Mr. Aditya Pratap Singh and Ms.
Snigdha Singh, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR.
.....Respondents
Through:
+ O.M.P. (COMM) 57/2025
MEP CHENNAI BYPASS TOLL ROAD PVT LTD .....Petitioners
Through: Mr. Tapesh Kumar Singh, Sr.
Advocate with Mr. Sukant Vikram,
Mr. Aditya Pratap Singh and Ms.
Snigdha Singh, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR.
.....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 03.02.2025 I.A. 2729/2025 & I.A. 2730/2025 (Exemption) in O.M.P. (COMM) 56/2025 I.A. 2733/2025 & I.A. 2734/2025 (Exemption) in O.M.P. (COMM) This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/02/2025 at 00:13:52 57/2025 Allowed, subject to all just exceptions.
O.M.P. (COMM) 56/2025 & I.A. 2728/2025, I.A. 2731/2025 O.M.P. (COMM) 57/2025 & I.A. 2732/2025, I.A. 2735/2025
1. The Petitioner is directed to file a note on the aspects on which the Petitioner seeks to make its challenge within the parameters of Section 34 of the Arbitration & Conciliation Act.
2. List on 19.02.2025 in the supplementary list.
SUBRAMONIUM PRASAD, J FEBRUARY 3, 2025 hsk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/02/2025 at 00:13:52