Delhi High Court - Orders
Rayalseema Expressway Private Limited vs National Highways Auhtoirty Of India on 4 December, 2020
Author: Rekha Palli
Bench: Rekha Palli
Via video conferencing
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP(ENF)(COMM)131/2020
RAYALSEEMA EXPRESSWAY PRIVATE LIMITED
.....Decree Holder
Through Mr.Rajiv Nayar, Sr.Adv. with
Mr.Anuj Berry, Mr.Deepto Roy, Mr.Sourabh Rath,
Mr.Rishabh Sharma, Mr.Shubham Sharma, Advs.
versus
NATIONAL HIGHWAYS AUHTOIRTY OF INDIA
..... Judgment Debtor
Through Mr.Parag P Tripathi, Sr.Adv. with
Ms.Asha Gopalan Nair, Ms.Nivedita Nair,
Ms.Mishika Bajpai, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 04.12.2020 I.A. 1178/2020
1. Allowed, subject to all just exceptions.
OMP(ENF)(COMM)131/2020 & I.A. 1177/2020
2. This is a petition under Section 36 of the Arbitration and Conciliation Act, 1996 seeking enforcement of award dated 23.02.2020 as modified vide a supplementary award dated 21.07.2020.
3. Issue notice. Ms.Asha Gopalan Nair, Advocate accepts notice for the respondent. She prays for and is granted four weeks' time to Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:05.12.2020 17:54:10 file reply/objections. Rejoinder thereto, if any, be filed within three weeks thereafter.
4. List on 04.02.2021.
REKHA PALLI, J.
DECEMBER 4, 2020 sr Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:05.12.2020 17:54:10