Delhi High Court - Orders
Tdi Infrastructure Ltd vs Uoi And Anr on 19 May, 2022
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~54(Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1393/2017 & CM No. 44730/2017
TDI INFRASTRUCTURE LTD ..... Petitioner
Through: Ms.Kanika Agnihotri,
Ms.Yashodhara Gupta and Mr.Madhav
Bhatia, Advs.
versus
UOI AND ANR ..... Respondents
Through: Mr.Ripu Daman Bhardwaj,
CGSC for R-1/UOI
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 19.05.2022
1. Ms. Agnihotri has argued the matter and submits that the case is fully covered by the judgment of this Court in Lucina Land Development Ltd. v. UOI1.
2. Re-notify as part-heard on 20th May, 2022.
C.HARI SHANKAR, J MAY 19, 2022/kr 1 2022 SCC OnLine Del 1274 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:25.05.2022 13:07:04