Delhi High Court - Orders
Indian Oil Corporation Ltd vs Stup Consultants Pvt. Ltd on 8 September, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~25-26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 90/2021
INDIAN OIL CORPORATION LTD .....Petitioner
Through: None
versus
STUP CONSULTANTS PVT. LTD .....Respondent
Through: Mr .Pranav Jain, Advocate, Mr.
Tanish Manuja, Advocate
26
+ OMP (ENF.) (COMM.) 162/2021
M/S STUP CONSULTANTS PVT LTD .....Decree Holder
Through: Mr .Pranav Jain, Advocate, Mr.
Tanish Manuja, Advocate
versus
INDIAN OIL CORPORATION LIMITED .....Judgement Debtor
Through: None
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 08.09.2025
1. Nobody appeared on behalf of the petitioner when the matter was first called. Even at the second call nobody appeared on behalf of the petitioner.
2. In the interest of justice, adverse orders are deferred.
3. Re-notify on 24.12.2025.
JASMEET SINGH, J SEPTEMBER 8, 2025/AS 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 15/09/2025 at 21:33:09