Ferrari Estates Llp vs Union Of India & Ors
2020 Latest Caselaw 2524 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                     Date of decision: 28th August, 2020
+    W.P. (C) 3096/2019, CM Nos.3404/2020 (for vacation of stay) and
     3408/2020 (for taking on record the counter affidavit)
     FERRARI ESTATES LLP                                ..... Petitioner
                  Through:           Mr. Sanjay Sarin, Mr. Roopansh Purohit,
                                     Mr. Deepanshu Jain & Mr. Shaantanu
                                     Jain, Advocates.
                                 Versus
     UNION OF INDIA & ORS.                              .... Respondents
                    Through:         Mr. Vikrant N. Goyal, Advocate for R-1.
                                     Mr. Sanjay Poddar, Sr. Advocate with
                                     Mr. Dhruv Nayar, Ms. Padma Priya &
                                     Mr. Shivam Goel, Advocates for R-2
                                     NHAI.
                                     Mr. Yeeshu Jain, Standing Counsel for
                                     CALA.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON

[VIA VIDEO CONFERENCING]

JUSTICE RAJIV SAHAI ENDLAW
     For judgment, see judgment in W.P.(C) No.2733/2019.




                                               RAJIV SAHAI ENDLAW, J.

ASHA MENON, J. AUGUST 28, 2020 'gsr'..