Gujarat High Court
Hardy Exploration And Production ... vs Hindustan Oil Exploration Company ... on 14 August, 2020
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/IAAP/34/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/PETN. UNDER ARBITRATION ACT NO. 34 of 2020
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HARDY EXPLORATION AND PRODUCTION (INDIA) INC.
Versus
HINDUSTAN OIL EXPLORATION COMPANY LIMITED
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Appearance:
MANAN K PANERI(7959) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 14/08/2020
ORAL ORDER
1. Through this note for speaking to minutes, it is pointed out that earlier this Court passed order on 07.08.2020 in this matter.
2. While granting ad-interim relief, inadvertently, by a typographical error instead of para 25B, it has been transcribed as para 25D. Hence, now para No.2 of the order dated 07.08.2020 reads as under:
"Issue NOTICE to the respondent returnable on 11.09.2020. In the meantime, there shall be ad-interim relief in terms of para 25B. Registry to communicate the order through E-mail."
3. Note for speaking to minutes is allowed accordingly. Registry to communicate the order through E-mail.
(BIREN VAISHNAV, J) ANKIT SHAH / RAVI P. PATEL Page 1 of 1 Downloaded on : Fri Aug 14 23:47:26 IST 2020