Delhi High Court - Orders
Irb Infrastructure Developers Ltd vs National Highways Authority Of India on 19 March, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rekha Palli
$~22.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4636/2020
IRB INFRASTRUCTURE DEVELOPERS LTD ..... Petitioner
Through: Mr. Sarthak Sachdev and Mr. Jai
Sahai Endlaw, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA..... Respondent
Through: Mr. Jatin Ghulani, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 19.03.2021 CM APPL. 11074/2021
1. Exemption allowed, subject to all just exceptions. The application stands disposed of.
CM APPL. 11073/2021
2. By way of this application, the petitioner seeks leave to withdraw the present writ petition.
3. The application is allowed and the petition is, accordingly, dismissed as withdrawn.
4. The matter need not be listed on 12.04.2021, i.e. the date already fixed.
VIPIN SANGHI, J REKHA PALLI, J MARCH 19, 2021 kd