Delhi High Court - Orders
National Highway Authority Of India vs M. Venkata Rao Infra Projects Pvt. Ltd on 6 March, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 406/2020 & IAs. 3200/2020 and 3201/2020
NATIONAL HIGHWAY AUTHORITY OF
INDIA ..... Petitioner
Through: Mr. Ujjwal K. Jha, Mr. Prabhakar Kr.
Thakur and Mr. Amit V. Awasthi,
Advs.
versus
M. VENKATA RAO INFRA PROJECTS PVT.
LTD. ..... Respondent
Through: Mr. Samir Sagar Vashishta,
Mr. Abhishek Pratap Singh and
Mr. Nachiketa Suri, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 06.03.2020 IA. 3200/2020 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of. O.M.P. (COMM) 406/2020 & IA. 3201/2020 Notice, Mr. Samir Sagar Vashishta, Adv. accepts notice for the respondent. Written submissions be filed by the counsel for the parties at least one week before the next date of hearing. Arbitral record be requisitioned before the next date of hearing.
List on August 28, 2020.
Till the next date of hearing, there shall be stay of the award dated November 12, 2019.
V. KAMESWAR RAO, J MARCH 06, 2020/jg Signature Not Verified Digitally Signed By:ANIL KUMAR Signing Date:07.03.2020 17:09:50