Delhi High Court - Orders
National Highways Authority Of India vs Nirmal Bot Ltd on 6 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 4/2017
NATIONAL HIGHWAYS AUTHORITY OF INDIA..... Petitioner
Through: Mr. S.K. Maniktala, Adv
versus
NIRMAL BOT LTD ..... Respondent
Through: Ms. Shruti Arora, Adv
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 06.02.2019
1. An adjournment slip has been moved by counsel for the respondent, to which no objection has been given by counsel for the petitioner.
2. Accordingly, renotify the matter on 13.09.2019.
3. In the meanwhile, parties will complete pleadings in the matter.
RAJIV SHAKDHER, J FEBRUARY 06, 2019 c