IRB AHMEDABAD VADODARA SUPER EXPRESS TOLLWAY PRIVATE LIMITED Vs. NATIONAL HIGHWAYS AUTHORITY OF INDIA
LAWS(DLH)-2019-10-76
HIGH COURT OF DELHI
Decided on
October 14,2019
Irb Ahmedabad Vadodara Super Express Tollway Private Limited
Appellant
VERSUS
NATIONAL HIGHWAYS AUTHORITY OF INDIA
Respondents
JUDGEMENT
JYOTI SINGH,J. -
(1.) This is application seeking condonation of delay of 28 days in filing the rejoinder.
(2.) Ms. Priya, learned counsel for the respondent, has no objection to the condonation of delay.
(3.) In view of the no objection and the reason stated in the application, the same is allowed. Delay of 28 days in filing the rejoinder is condoned.;
(2.) Ms. Priya, learned counsel for the respondent, has no objection to the condonation of delay.
(3.) In view of the no objection and the reason stated in the application, the same is allowed. Delay of 28 days in filing the rejoinder is condoned.;
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