Delhi High Court - Orders
Dedicated Freight Corridor ... vs Tata Aldesa Jv, on 24 February, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~11 to 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
11
+ O.M.P. (COMM) 104/2021, I.A. 3720/2021, I.A. 10347/2021
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED (DFCCIL) ..... Petitioner
Through: Mr.Anshul Rai, Mr. S. K. Pandey ,
Mr. Chandrashekar A. Chakalabi, Mr.
Kumar Vinayakam Gupta and Mr. D.
Girish Kumar, Advocates.
versus
TATA ALDESA JV, ..... Respondent
Through: Ms. Rashi Gupta and Mr. Prateek
Khadewal, Advocates.
12
+ O.M.P. (COMM) 105/2021, I.A. 3721/2021, I.A. 10346/2021
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED (DFCCIL) ..... Petitioner
Through: Mr.Anshul Rai, Mr. S. K. Pandey ,
Mr. Chandrashekar A. Chakalabi, Mr.
Kumar Vinayakam Gupta and Mr. D.
Girish Kumar, Advocates.
versus
TATA ALDESA JV
..... Respondent
Through: Ms. Rashi Gupta and Mr. Prateek
Khadewal, Advocates.
13
+ O.M.P. (COMM) 106/2021, I.A. 3722/2021, I.A. 10348/2021
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED (DFCCIL) ..... Petitioner
Through: Mr.Anshul Rai, Mr. S. K. Pandey,
Mr. Chandrashekar A. Chakalabi, Mr.
Kumar Vinayakam Gupta and Mr. D.
Girish Kumar, Advocates
versus
Signature Not Verified
Digitally Signed
By:SAPNA SETHI
Signing Date:02.03.2022
15:43:52
TATA-ALDESA JV ..... Respondent
Through: Ms. Rashi Gupta and Mr. Prateek
Khadewal, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 24.02.2022 [VIA HYBRID MODE]
1. Counsel for the Respondent seeks an adjournment on the ground of non-availability of the arguing counsel viz. Mr. Sameer Parekh. The same is not opposed by counsel for the Petitioner.
2. Re-notify the matter on 20th April, 2022.
3. The matter not be treated as 'Part heard'.
SANJEEV NARULA, J FEBRUARY 24, 2022 Pallavi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.03.2022 15:43:52