Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

Ongc Ltd vs Consortium Of Meil-Vngs on 26 September, 2022

                            $~18 & 19
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     O.M.P. (COMM) 134/2018 & I.A. 13794/2022
                                  ONGC LTD.                                        ..... Petitioner
                                                     Through:     Mr. Abhishek Puri, Ms. Surbhi
                                                                  Gupta, Advocates
                                                     versus

                                  CONSORTIUM OF MEIL-VNGS                  ..... Respondent
                                                 Through: Ms. Kiran Suri, Sr. Advocate
                                                            with Mr. Purvesh Buttan, Mr.
                                                            Prateek Narwal, Ms. Monika
                                                            Rathor, Advocates
                            19                   AND
                            +     OMP (ENF.) (COMM.) 168/2018
                                  CONSORTIUM OF SREE-MEIL-VNGS,
                                  HYDERABAD                         ..... Decree Holder
                                              Through: Ms. Kiran Suri, Sr. Advocate
                                                        with Mr. Purvesh Buttan, Mr.
                                                        Prateek Narwal, Ms. Monika
                                                        Rathor, Advocates
                                              versus

                                  ONGC LTD.                               ..... Judgement Debtor
                                                     Through:     Mr. Abhishek Puri, Ms. Surbhi
                                                                  Gupta, Advocates
                                  CORAM:
                                  HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                     ORDER

% 26.09.2022 I.A. 13794/2022 (u/S 151 of CPC) in O.M.P. (COMM) 134/2018

1. This is an application on behalf of respondent/applicant for issuance of necessary directions to petitioner to return the Liquidated damages bank guarantees to respondent/applicant as directed by the Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:01.10.2022 12:13:50 Appellate Tribunal or to direct that the Liquidated Bank Guarantees shall not be encashed by petitioner in the event the respondent does not renew the Liquidated Bank Guarantees any further on its expiry.

2. Reply is stated to have already been filed on behalf of petitioner, however, the same is not on record. Let the petitioner take steps to have the same placed on record.

3. Respondent has liberty to file rejoinder, if any, before the next date of hearing.

4. List on 28.11.2022.

O.M.P. (COMM) 134/2018 & OMP (ENF.) (COMM.) 168/2018

5. The matters cannot be taken up for hearing in view of the fact that there were other final arguments batch matters that have been heard finally, due to which no time is left for hearing the present matter.

6. List on 28.11.2022.

7. It is made clear that I.A. 13794/2022 shall be decided first.

8. The date of 27.09.2022 is cancelled.

MINI PUSHKARNA, J SEPTEMBER 26, 2022 au Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:01.10.2022 12:13:50