Delhi High Court - Orders
Aban Offshore Limited vs Hardy Exploration And Production ... on 4 July, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 139/2024 & EX.APPL.(OS) 985/2024
ABAN OFFSHORE LIMITED .....Decree Holder
Through: Counsel (appearance not given)
versus
HARDY EXPLORATION AND PRODUCTION (INDIA) INC.
.....Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 04.07.2024
EX.APPL.(OS) 986/2024
1. Exemption is granted subject to all just exceptions.
2. The decree holder shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.
3. The application is disposed of.
OMP (ENF.) (COMM.) 139/2024
4. This is a petition seeking enforcement of the Award dated 20.03.2024 wherein the claims of the decree-holder have been allowed to the tune of USD 8,376,752/- along with interest.
5. Even though the judgment-debtor has filed a petition under Section 34 of the Arbitration and Conciliation Act, 1996, the decree-holder is unaware of its status as the decree-holder has only received an advance notice.
6. For the said reasons, issue notice to the judgment-debtor by all modes including electronic on the decree-holder taking requisite steps within one 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 10/07/2024 at 20:35:06 week from today, returnable on 07.10.2024.
7. The judgment-debtor shall file its list of assets in terms of Order XXI Rule 41(2) read with Form No. 16A, Appendix E of CPC.
JASMEET SINGH, J JULY 4, 2024/sr Click here to check corrigendum, if any 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 10/07/2024 at 20:35:06