Delhi High Court - Orders
Irb Infrastructure Developers Ltd vs National Highways Authority Of India on 9 September, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12579/2024, CM APPL. 52357-52359/2024
IRB INFRASTRUCTURE DEVELOPERS LTD. .....Petitioner
Through: Mr. Davinder Singh, Senior Advocate
with Mr. Aalam Bir Singh Nijjar,
Mr. Humraz Bir Singh and Ms. Priya
Deep, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA .....Respondent
Through: Mr. Ankur Mittal SC with Ms. Ikshita
Parihar, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 09.09.2024
1. The Petitioner filed the present petition seeking the following prayers:
"(i) Issue an appropriate writ, order or direction under Article 226 of the Constitution of India directing the Respondent to forthwith delete the Petitioner's name erroneously displayed at Sr. No. 1 in the list [at Annexure P-19] titled as "Contractors / Concessionaire's debarred/ blacklisted in NHAI works" on the Respondent's website;"
2. On 06th September, 2024, National Highways Authority of India,1 has updated their website and the name of the Petitioner has been removed from the list of debarred/ blacklisted contractors/ concessionaires relating to NHAI works. The copy of the said communication has been handed over across the Board and is taken on record. A copy of the same has also been provided to Petitioner's counsel.1
"NHAI"
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/09/2024 at 05:28:09
3. In light of the above, Mr. Davinder Singh, Senior Counsel for the Petitioner, states that since the grievance of the Petitioner has been redressed and the petition has been rendered infructuous.
4. Accordingly, the petition is disposed of along with pending applications.
SANJEEV NARULA, J SEPTEMBER 9, 2024 nk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/09/2024 at 05:28:09