Delhi High Court - Orders
Oil And Natural Gas Corporation Limited vs Consortium Of Sree Meil on 25 April, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 438/2020
OIL AND NATURAL GAS CORPORATION LIMITED
..... Petitioner
Through: Ms. Ruchi Jain, Mr. Srikanth Varma,
Advs. (VC).
versus
CONSORTIUM OF SREE MEIL ..... Respondent
Through: Mr. Purvesh Buttan, Mr. Prateek
Narwar, Ms. Antara Chowdhury,
Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 25.04.2024 I.A. 9076/2024 The present application has been filed on behalf of the petitioner/ applicant for modification / clarification of the order dated 20.02.2024.
Learned counsel for the petitioner submits that in the order dated 20.02.2024 only the bank guarantees were directed to be released. However, Demand Drafts deposited by the petitioner were inadvertently left to be mentioned. Learned counsel for the petitioner submits that the bank guarantees have already been released.
It seems to be an inadvertent error.
Let Demand Drafts bearing No. bearing no. 218142 dated 30.07.2020 amounting to Rs. 9,41,07,474 (Rupees Nine Crores. Forty-One Lakh Seven 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 29/04/2024 at 21:57:54 Thousand Four Hundred and Seventy-Four only), issued by the State Bank of India, New Delhi, Main Branch, Code no. 00691 in favor of Registrar General, Delhi High Court and ) and Demand Draft dated 14.10.2020, issued by the State Bank of India, Issuing Branch: New Delhi, Main Branch, Code no. 00691, bearing no. 222021, amounting to 3,19,89,024 (Rupees Three Crores Nineteen Lakh Eighty-Nine Thousand and Twenty-Four only) be released to the petitioner along with the interest accrued ,if any, thereon by the registry as per rules.
Learned counsel for the respondent submits that he has no objection to the request made by the learned counsel for the petitioner.
In view of the above, the present application stands disposed of.
DINESH KUMAR SHARMA, J APRIL 25, 2024/AR..
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 29/04/2024 at 21:57:54