Delhi Metro Rail Corpoation vs Uoi

*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                    Date of decision: 4th May, 2021
+                     LA.APP.No.921/2008
    DELHI METRO RAIL CORPORATION LTD. .... Appellant
                  Through: Mr. Tarun Johri, Mr. Ankit Saini,
                            Advs.
                         Versus
    UNION OF INDIA & ORS.                     ..... Respondents
                  Through: Mr. Sanjay Kumar Pathak, Mrs. K.
                            Kaomudi Kiran Pathak, Mr. Sunil
                            Kumar Jha and Mr. M.S. Akhtar,
                            Advs. for UOI/LAC.
                            Mr. Amit Sibal, Sr. Adv. with Mr.
                            Ajoy Bhushan Kalia & Mr. Puneet
                            Sharma, Advs. for R-2.
                            Mr. Rajesh Yadav & Ms. Ruchira V.
                            Arora & Mr. Dhananjay Mehlawat,
                            Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
[VIA VIDEO CONFERENCING]
RAJIV SAHAI ENDLAW, J.

For judgment, see judgment in LA.APP.No.612/2008.

RAJIV SAHAI ENDLAW, J. MAY 04, 2021 'gsr'