Delhi High Court - Orders
National Highways Authority Of India vs Raiganj-Dalkhola Highways Limited on 3 March, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~11 (Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 53/2022& I.A.709/2022, I.A.713/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Petitioner
Through: Mr. Rajiv Kapoor, Mr.Srikant
Sharma and Mr.Ashit Kapoor, Advs.
versus
RAIGANJ-DALKHOLA HIGHWAYS LIMITED
..... Respondent
Through: Mr.Dayan Krishnan, Sr.Adv.
with Mr.Sumit Goel, Ms.Tanya Chaudhry
and Mr.Prateek Khandelwal, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 03.03.2022
1. Prima facie, it appears that the issue in controversy is largely if not completely covered by the recent decision of this Bench in NHAI v. IRB Goa Tollway Pvt. Ltd.1.
2. Learned Counsel for the parties seek an adjournment in order to peruse the decision.
3. Re-notify on 25th March, 2022.
C.HARI SHANKAR, J MARCH 3, 2022/kr 1 Signature Not Verified MANU/DE/0576/2022 Digitally Signed By:SUNIL SINGH NEGI Signing Date:07.03.2022 12:47