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Delhi High Court - Orders

Theme Engineering Services Pvt Ltd vs National Highways Authority Of India on 4 January, 2024

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                                          $~16
                                          *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          +           W.P.(C) 16772/2023
                                                      THEME ENGINEERING SERVICES PVT LTD                                             ..... Petitioner
                                                                                         Through:                Mr.Jayant Mehta, Sr.Advocate with
                                                                                                                 Ms.Nanda Devi Deka, Mr.Rohan
                                                                                                                 Chandra, Mr.Savyasachi Rawat,
                                                                                                                 Mr.Zain Haider and Mr.K.S. Jaggi,
                                                                                                                 Advocates.
                                                                                         versus

                                                      NATIONAL HIGHWAYS AUTHORITY OF INDIA
                                                                                                                                    ..... Respondent
                                                                                         Through:                Ms.Madhu Sweta with Ms.Astha
                                                                                                                 Dhawan, Advocates.
                                          CORAM:
                                          HON'BLE THE ACTING CHIEF JUSTICE
                                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                                         ORDER

% 04.01.2024 C.M.No.67545/2023

1. Exemption allowed, subject to all just exceptions.

2. Accordingly, the application stands disposed of. W.P.(C) 16772/2023 & C.M.No.67544/2023

3. Present writ petition has been filed challenging the order dated 26th December, 2023 passed by the respondent whereby the Petitioner's clarification stating 'inadvertent typographical error' in providing incorrect percentage shares between the petitioner and the joint venture partner (i.e. incorrectly mentioning the petitioner's share in the JV as 40% instead of 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 05/01/2024 at 22:18:14 70%) was rejected on the ground of repeated misrepresentation by the petitioner across various projects of NHAI.

4. Issue notice. Ms.Madhu Sweta, Advocate accepts notice on behalf of the respondent. She prays for and is permitted to file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.

5. List on 27th February, 2024.

ACTING CHIEF JUSTICE MANMEET PRITAM SINGH ARORA, J JANUARY 4, 2024 KA 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 05/01/2024 at 22:18:14