Delhi High Court - Orders
M/S Hardy Corporation vs Rashtriya Ispat Nigam Limited (Rinl) & ... on 13 August, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 218/2025
M/S HARDY CORPORATION
.....Petitioner
Through: Mr. Amitava Majumdar, Mr Arvind
Kumar Gupta, Ms Aditi Srivastava,
Advs.
versus
RASHTRIYA ISPAT NIGAM LIMITED (RINL) & ANR.
.....Respondent
Through: Ms Pallavi, Mr. Sumeet Singh, Advs
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 13.08.2025 I.A. 19738/2025
1. This is an application filed under Section 151 of CPC, 1908 seeking directions to respondent No. 1 to comply with the order dated 30.05.2025.
2. Ms. Pallavi, learned counsel appears on behalf of respondent No. 1 and states that the respondent No. 1 shall do the needful in accordance with the judgment passed by the Hon'ble Supreme Court of India as well as Circular No. 145/Rules/DHC/2025 dated 01.08.2025.
3. Taking her assurance on record and binding the respondent No. 1 to the same, the present application is disposed of .
JASMEET SINGH, J AUGUST 13, 2025/sp This is a digitally signed order.
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