Delhi High Court - Orders
Airports Authority Of India (Kolkata ... vs Tdi International India Ltd on 2 May, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 17/2022
AIRPORTS AUTHORITY OF INDIA (KOLKATA AIRPORT)
..... Appellant
Through: Ms. Padampriya, Advocate.
versus
TDI INTERNATIONAL INDIA LTD. ..... Respondent
Through: Mr. Ashish Mohan and Ms. Gargi
Sethee, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 02.05.2022
[VIA HYBRID MODE]
I.A. 6775/2022 (for exemption from filing original/ certified/ clearer copies of the documents with proper margins filed by the Appellant)
1. Exemption is granted, subject to all just exceptions.
2. The Appellant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of.
ARB. A. (COMM.) 17/2022 & I.A. 6774/2022 (for stay)
4. At the outset, Ms. Padampriya, counsel for the Appellant states that the challenge in the present appeal is confined with respect to the directions given for the bank guarantee qua Kolkata Airport.
5. To a query of the Court as to whether the Respondent had participated Signature Not Verified NAMITA DHYANI 02.05.2022 21:48:02 in the subsequent bids pertaining to the said Airport, Mr. Ashish Mohan, counsel for the Respondent, states that there was no participation. Ms. Padampriya states that she would like to take instructions.
6. Re-notify on 4th May, 2022.
SANJEEV NARULA, J MAY 2, 2022 nd Signature Not Verified NAMITA DHYANI 02.05.2022 21:48:02