Delhi High Court - Orders
National Highways Authority Of India vs Raiganj-Dalkhola Highways Limited on 12 December, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~45 & 46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 53/2022 & I.A. 709/2022, 713/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Petitioner
Through: Mr. Arun Kr. Varma, Sr. Adv. with
Mr. Rajiv Kapoor and Mr. Srikant
Sharma, Advs.
versus
RAIGANJ-DALKHOLA HIGHWAYS LIMITED ..... Respondent
Through: Mr. Dayan Krishnan, Sr. Adv. with
Mr. Sameer Parekh, Mr. Sumit Goel,
Ms. Tanya Chaudhary and Mr.
Prateek Khandelwal, Advs.
+ O.M.P. (COMM) 245/2022 & I. As. 8807/2022, 8810/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Petitioner
Through: Mr. Arun Kr. Varma, Sr. Adv. with
Mr. Rajiv Kapoor and Mr. Srikant
Sharma, Advs.
versus
RAIGANJ DALKHOLA HIGHWAYS LTD ..... Respondent
Through: Mr. Dayan Krishnan, Sr. Adv. with
Mr. Sameer Parekh, Mr. Sumit Goel,
Ms. Tanya Chaudhary and Mr.
Prateek Khandelwal, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
Signature Not Verified
Digitally Signed
By:RADHA BISHT
Signing Date:13.12.2022
15:55:45
% 12.12.2022 Learned Senior Counsel for the petitioner has been heard in part. List for remaining arguments on 23.01.2023, at the end of the board. In the meantime, parties are directed to file a common written synopsis in O.M.P. (COMM) 53/2022 and O.M.P. (COMM) 245/2022, not exceeding five pages, before the next date of hearing.
SACHIN DATTA, J DECEMBER 12, 2022/ssc Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:13.12.2022 15:55:45