Delhi High Court - Orders
National Highways Authority Of India vs Rayalseema Expressway Private Limited on 19 March, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 541/2020
NATIONAL HIGHWAYS AUTHORITY
OF INDIA ..... Petitioner
Through Mr Parag P. Tripathi, Senior Advocate
with Mr Asha G. Nair, Mr Nandeta Nair,
Mr Mishika Bajpai, Advocates.
versus
RAYALSEEMA EXPRESSWAY
PRIVATE LIMITED ..... Respondent
Through Mr Prateek Yadav, Advocate for
respondent.
Ms Kiran Suri, Senior Advocate with
Mr Suryadeep Singh, Ms Radha R. Tarkar,
Advocate for KMC Constructions - Impleaders
(IA 10806/2020) with (IA No. 4157/2021)
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 19.03.2021 IA 4175/2021
1. The impleaders have filed the present application seeking to withdraw their earlier application (IA No. 10806/2020) which was filed to seek impleadment in the present proceedings. The learned counsel appearing for the petitioner has no objection to the same.
2. Accordingly, the application is allowed.
Signature Not Verified Digitally Signed By:DUSHYANT RAWAL IA No. 10806/20203. The application is dismissed as withdrawn. O.M.P. (COMM) 541/2020
4. List on the date already fixed, that is, 13.05.2021.
VIBHU BAKHRU, J MARCH 19, 2021 pkv Signature Not Verified Digitally Signed By:DUSHYANT RAWAL