Delhi High Court - Orders
Indian Oil Corporation Ltd vs Air Liquide Global E & C Solutions ... on 13 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 489/2018 & I.A. 16538/2018 & I.A 2207/2019
INDIAN OIL CORPORATION LTD ..... Petitioner
Through Mr. V.N. Koura, Ms. Mona Aneja
and Mr. Anupam Roy, Advs.
versus
AIR LIQUIDE GLOBAL E & C SOLUTIONS (INDIA) PVT
LTD(PREVIOUSLY KNOWN AS LURGI (INDIA) PRIVATE LTD
..... Respondent
Through Mr. Gourab Banerjee, Sr. Adv. with
Mr. Shiv Sapra, Mr. Rajan Raj, Mr.
Mohit Pandey, Mr. S.P. Mukherjee,
Ms. Pallavi Shali and Mr. Arunav
Guha Roy, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 13.02.2019
1. The petitioner has deposited a sum of Rs.24,77,75,876/- with the Registry of this Court.
2. Learned counsel for the parties say that they will appear before the Joint Registrar (Judicial) for filing a convenience set comprising documents which formed part of the arbitral record. 2.1 For this purpose, list the matter before the Joint Registrar (Judicial) on 5.3.2019.
3. Learned counsel for the parties agreed that the convenience compilation would not exceed 200 pages.
O.M.P. (COMM) 489/2018 Page 1 of 23.1 The Joint Registrar (Judicial) will keep the statement made before me in mind.
4. The parties will also file their written submissions not exceeding ten (10) pages each.
5. List the matter before Court on 9.8.2019.
RAJIV SHAKDHER, J.
FEBRUARY 13, 2019 Rb/VKR O.M.P. (COMM) 489/2018 Page 2 of 2