Delhi High Court - Orders
South Delhi Municipal Corporation vs Mep Infrastructure Developers Ltd on 10 July, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~4 to 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 165/2020, CM APPL.13389/2020 & CM APPL.13580/2020
SOUTH DELHI MUNICIPAL CORPORATION..... Appellant
Through: Mr. Tushar Mehta, Solicitor General
of India, Mr. Sanjay Jain, ASG with
Ms. Garima Prashad, Standing
Counsel along with Mr. Arkash
Kumar and Mr. Yuvraj Sharma,
Advocates
Mr. Sandeep Sethi, Senior Advocate
with Mr. Rakesh Sinha and Mr.
Pawan Kumar Bansal, Advocate
versus
MEP INFRASTRUCTURE DEVELOPERS LTD..... Respondent
Through: Dr. Abhishek Manu Singhvi, Mr.
Mukul Rohtagi, Mr. Rajiv Nayar,
Senior Advocates with Mr. Rajiv
Dwivedi, Mr. Karti Nayar and Mr.
Azeem Samuel, Advocates
5
+ LPA 168/2020, CM APPL.13535/2020 & CM APPL.13536/2020
SAHAKAR GLOBAL LIMITED JV ..... Appellant
Through:
Mr. Sandeep Sethi, Senior Advocate
with Mr. Rakesh Sinha and Mr.
Pawan Kumar Bansal, Advocate
versus
MEP INFRASTRUCTURE DEVELOPERS LTD & ORS
..... Respondents
LPA 165/2020, LPA 168/2020 & LPA 167/2020 Page 1 of 3
Through: Dr. Abhishek Manu Singhvi, Mr.
Mukul Rohtagi, Mr. Rajiv Nayar,
Senior Advocates with Mr. Rajiv
Dwivedi, Mr. Karti Nayar and Mr.
Azeem Samuel, Advocates for R-1
Mr. Tushar Mehta, Solicitor General
of India, Mr. Sanjay Jain, ASG with
Ms. Garima Prashad, Standing
Counsel along with Mr. Arkash
Kumar and Mr. Yuvraj Sharma,
Advocates for SDMC
6
+ LPA 167/2020 & CM APPL. 14462/2020
MEP INFRASTRUCTURE DEVELOPERS LTD. ..... Appellant
Through: Dr. Abhishek Manu Singhvi, Mr.
Mukul Rohtagi, Mr. Rajiv Nayar,
Senior Advocates with Mr. Rajiv
Dwivedi, Mr. Karti Nayar and Mr.
Azeem Samuel, Advocates
versus
SOUTH DELHI MUNICIPAL CORPORATION AND ORS.
..... Respondents
Through: Mr. Tushar Mehta, Solicitor General
of India, Mr. Sanjay Jain, ASG with
Ms. Garima Prashad, Standing
Counsel along with Mr. Arkash
Kumar and Mr. Yuvraj Sharma,
Advocates
Mr. Sandeep Sethi, Senior Advocate
with Mr. Rakesh Sinha and Mr.
Pawan Kumar Bansal, Advocate
LPA 165/2020, LPA 168/2020 & LPA 167/2020 Page 2 of 3
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 10.07.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19.
At request of Mr. Sanjay Jain, learned Additional Solicitor General appearing on behalf of the South Delhi Municipal Corporation, in order to enable them to file a fresh convenience compilation by replacing the illegible copies with the legible copies of the documents contained therein, the hearing of the appeals is adjourned.
Let the said convenience compilation with the legible documents be filed before the next date of hearing, with advance copies to the learned counsel appearing on the other side.
List the appeals for further hearing on 16.07.2020. The date has been fixed at the specific request of the learned Senior Advocates appearing on behalf of the parties.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JULY 10, 2020dn/as LPA 165/2020, LPA 168/2020 & LPA 167/2020 Page 3 of 3