Delhi High Court - Orders
Alankit Assignments Limited vs Union Of India on 11 August, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2662/2020 & CMs 9246/2020, CM 11158/2020
ALANKIT ASSIGNMENTS LIMITED ..... Petitioner
Through Mr. Rakesh Tiku, Sr. Adv. with
Mr.Rohan Sharma, Adv.
versus
UNION OF INDIA ..... Respondent
Through Mr.Chetan Sharma, ASG with
Mr.Ripudaman Bhardwaj, CGSC for
UOI with Mr. Sahaj Garg, Adv. and
Mr. Pramil Gupta, Director, MEA
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 11.08.2020 This hearing has been held by video conferencing. Arguments heard. Judgment reserved. The respondent shall also share with this Court the relevant file notings with respect to the deletion of Sharjah from the scope of work awarded to the petitioner, by way of an e-mail, on or before 14.08.2020.
NAVIN CHAWLA, J AUGUST 11, 2020 RN