Delhi High Court - Orders
Gammon India Limited & Anr vs National Highways Authority Of India on 8 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 26/2022 & CM APPL. 7018/2022
GAMMON INDIA LIMITED & ANR.
..... Appellants
Through: Mr.Dayan Krishnan, Sr. Adv. with
Mr.Chirag M Shroff & Mr.Amandeep
Mehta, Advs.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Respondent
Through: Ms.Padma Priya, Adv.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 08.02.2022 The petition has been heard by way of video conferencing. Ms.Padma Priya, learned counsel who appears for the respondent prays for some time to place on record the written submission filed by h er before the learned single Judge as well as copies of the ju dgments t hat sh e wishes to rely upon. Let the said compilation be filed within two weeks.
List on 7th April, 2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 8, 2022/rv Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:10.02.2022 12:46:25