M/S Mohandas V Rajani vs National Highways Authority Of ...
2017 Latest Caselaw 6123 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                           Reserved on: 11.09.2017
                                         Pronounced on: 02.11.2017
+     W.P.(C) 6719/2017, C.M. APPL.27989/2017
      M/S MOHANDAS V RAJANI                             ..... Petitioner
                        versus
     NATIONAL HIGHWAYS AUTHORITY OF INDIA
                                       ..... Respondent

And connected matter:

+ W.P.(C) 6720/2017, C.M. APPL.27991/2017 Appearance: Mr. Varun Pathak and Ms. Sowmya Saikumar, Advocates for petitioner.

Mr. Sudhir Nandrajog, Sr. Advocate with Ms. Madhu Sweta and Ms. Kanika Tandon, Advocates for NHAI. CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SUNIL GAUR MR. JUSTICE S. RAVINDRA BHAT

The writ petitions are dismissed. For detailed judgment, the decision in W.P.(C) No.6719/2017 dated 02.11.2017 may be referred to.

S. RAVINDRA BHAT, J

SUNIL GAUR, J NOVEMBER 02, 2017