Delhi High Court - Orders
Indian Oil Corporation Ltd vs Stup Consultants Pvt. Ltd on 7 February, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~13 & 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 90/2021, I.A. 3298/2021
INDIAN OIL CORPORATION LTD ..... Petitioner
versus
STUP CONSULTANTS PVT. LTD ..... Respondent
+ OMP (ENF.) (COMM.) 162/2021, EX.APPLs.(OS) 1101/2021 &
1102/2021
M/S STUP CONSULTANTS PVT LTD ..... Decree Holder
versus
INDIAN OIL CORPORATION LIMITED ..... Judgement Debtor
Present: Mr.V.N.Koura and MR.S.Sirish Kumar, Advts. for Indian Oil
Corporation Limited.
Mr.Pranav Jain, Ms.Srishti Govil and Mr.Tanish Manuja, advts.
for Stup Consultants Pvt. Ltd.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 07.02.2024 In view of hearing in "part heard matters" in CRL.L.P. 185/2018 titled as Central Bureau of Investigation vs. A Raja & Ors. and CRL.L.P. 257/2018 titled as Central Bureau of Investigation vs. Ravi Kant Ruia & Ors., it would not be possible to hear these matters.
List on 29.04.2024.
DINESH KUMAR SHARMA, J FEBRUARY 7, 2024/rb This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2024 at 23:06:23