National Highways Authority Of ... vs Afcons-Apil (Joint Venture)
2021 Latest Caselaw 2135 Del

                          $~5(Original Side- 2020 List)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P. (COMM) 130/2020, I.A. 1369/2021, I.A. 1370/2021
                                &I.A. 9828/2021
                                NATIONAL HIGHWAYS AUTHORITY OF INDIA
                                                                 ..... Petitioner
                                             Through: Mr. Sumit Gupta, Adv.

                                                    versus

                                AFCONS-APIL (JOINT VENTURE)       ..... Respondent
                                              Through: Mr. Manu Seshadri, Mr.
                                                       AveakGanguly&Ms.
                                                       PallaviAnand, Advs.

                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                          O R D E R(ORAL)

% 09.08.2021 (Video-Conferencing)

O.M.P. (COMM) 130/2020

1. Learned Counsel for the petitioner seeks to withdraw the petition as the dispute stands settled between the parties.

2. The petition stands dismissed as withdrawn.

C. HARI SHANKAR, J.

AUGUST 9, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:11.08.2021 18:09:56