Delhi High Court - Orders
Dedicated Freight Corridor ... vs Joint Venture Of Tata Projects Limited on 29 August, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~67 & 68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 177/2025
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED .....Petitioner
Through: Mr. Shambhu Sharan and Ms.
Samiksha Goel, Advocates.
versus
JOINT VENTURE OF TATA PROJECTS LIMITED .....Respondent
Through: Mr. Gaurav Pachnanda, Sr. Advocate
with Ms. Amita Kattragadda, Ms. Nayani
Agarwal, Ms. Thracey Lawrence and Mr. Rohit
Ramar, Advocates.
68
+ O.M.P. (COMM) 178/2025
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED .....Petitioner
Through: Mr. Shambhu Sharan and Ms.
Samiksha Goel, Advocates.
versus
JOINT VENTURE OF TATA PROJECTS LIMITED AND ALDESA
CONSTRUCCIONES S.A. .....Respondent
Through: Mr. Gaurav Pachnanda, Sr. Advocate
with Ms. Amita Kattragadda, Ms. Nayani
Agarwal, Ms. Thracey Lawrence and Mr. Rohit
Ramar, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 29.08.2025 O.M.P. (COMM) 177/2025 and connected matter Page 1 of 3 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 01/09/2025 at 23:09:29 I.A. 21223/2025 (u/S 151 CPC by Respondent for direction to Registrar General to release Rs. 57,50,19,584/- in favour of Respondent with upto date interest upon Respondent furnishing a Bank Guarantee of equivalent amount) in O.M.P. (COMM) 177/2025 I.A. 21320/2025 (u/S 151 CPC by Respondent for direction to Registrar General to release Rs. 94,70,84,568/- in favour of Respondent with upto date interest upon Respondent furnishing a Bank Guarantee of equivalent amount) in O.M.P. (COMM) 178/2025
1. Issue notice.
2. Mr. Shambhu Sharan, learned counsel accepts notice on behalf of the Petitioner.
3. Replies be filed by the Petitioner within one week from today.
4. List on 10.09.2025.
O.M.P. (COMM) 177/2025 & O.M.P. (COMM) 178/2025
5. Mr. Gaurav Pachnanda, learned Senior Counsel for the Petitioner points out that on 20.08.2025, cause title of Respondent in these petitions has been wrongly reflected as Joint Venture of Tata Projects Limited, whereas order dated 08.05.2025 rightly reflected the cause title of Respondent as Joint Venture of Tata Projects Limited and Aldesa Construcciones S.A. Therefore, he submits that cause title of Respondent in these petitions in order dated 20.08.2025 be corrected.
6. Learned Senior Counsel for the Petitioner also points out that in order dated 20.08.2025, application being I.A. No. 20330/2025 has been wrongly recorded as application filed in O.M.P. (COMM) 178/2025, whereas the same should be application filed in O.M.P. (COMM) 177/2025. Similarly, application being I.A. No. 20331/2025 has been wrongly recorded as application filed in O.M.P. (COMM) 178/2025, whereas the same should be application filed in O.M.P. (COMM) 178/2025. Therefore, he submits that O.M.P. (COMM) 177/2025 and connected matter Page 2 of 3 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 01/09/2025 at 23:09:29 order dated 20.08.2025 be modified to this extent.
7. Heard.
8. Cause title of Respondent recorded in order dated 20.08.2025 as Joint Venture of Tata Projects Limited be read as Joint Venture of Tata Projects Limited and Aldesa Construcciones S.A. Registry is directed to reflect the cause title of Respondent as Joint Venture of Tata Projects Limited and Aldesa Construcciones S.A. in all the petitions i.e., O.M.P. (COMM) 177/2025, O.M.P. (COMM) 178/2025 and O.M.P. (COMM) 176/2025 in future.
9. Order dated 20.08.2025 is modified to the extent that application being I.A. No. 20330/2025 be read as application filed in O.M.P. (COMM) 177/2025 and application being I.A. No. 20331/2025 be read as application filed in O.M.P. (COMM) 178/2025.
10. List on 18.12.2025, the date already fixed.
JYOTI SINGH, J AUGUST 29, 2025 S.Sharma O.M.P. (COMM) 177/2025 and connected matter Page 3 of 3 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 01/09/2025 at 23:09:29