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 0, Cited by 0]

Delhi High Court - Orders

Cairn India Limited (Now Vedanta Ltd) vs Jaihind Projects Limited on 17 September, 2024

Author: Prateek Jalan

Bench: Prateek Jalan

                                          $~15 & 16
                                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          +           O.M.P. (COMM) 297/2022 & I.A. 11141/2022

                                                      CAIRN INDIA LIMITED (NOW VEDANTA LTD) .....Petitioner
                                                                    Through: Mr. Tejas Karia, Mr. Ishaan
                                                                             George, Mr. Archit Jain, Ms.
                                                                             Avlokita, Mr. Lakshaya Khanna
                                                                             and Mr. Mahir Amir, Advocates.

                                                                                         versus

                                                      JAIHIND PROJECTS LIMITED                  .....Respondent
                                                                    Through: Mr. Arun Verma, Sr. Advocate
                                                                             with Mr. Vineet Tayal, Mr. Deepak
                                                                             Khurana    and     Ms.     Nishtha
                                                                             Wadhwa, Advocates.

                                          +           O.M.P. (COMM) 416/2022 & I.A. 16380/2022

                                                      JAIHIND PROJECTS LTD                                                            .....Petitioner
                                                                    Through:                                     Mr. Arun Verma, Sr. Advocate
                                                                                                                 with Mr. Vineet Tayal, Mr. Deepak
                                                                                                                 Khurana    and     Ms.      Nishtha
                                                                                                                 Wadhwa, Advocates.

                                                                                         versus

                                                      CAIRN INDIA LTD NOW VEDANTA LTD          .....Respondent
                                                                    Through: Mr. Tejas Karia, Mr. Ishaan
                                                                             George, Mr. Archit Jain, Ms.
                                                                             Avlokita, Mr. Lakshaya Khanna
                                                                             and Mr. Mahir Amir, Advocates.

                                          CORAM:
                                          HON'BLE MR. JUSTICE PRATEEK JALAN




                                          O.M.P. (COMM) 297/2022 & O.M.P. (COMM) 416/2022                                               Page 1 of 2
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 23/09/2024 at 20:38:02
                                                                                          ORDER

% 17.09.2024

1. Mr. Tejas Karia, learned counsel for the respondent in O.M.P. (COMM) 416/2022, states that he has been instructed to oppose the application for condonation of delay in re-filing of the petition. It may be mentioned that by order dated 15.05.2024, it was recorded that the objection as to the original filing being non-est, was not pressed.

2. Reply to the application be filed within four weeks.

3. List on 28.01.2025.

PRATEEK JALAN, J SEPTEMBER 17, 2024 SS/ O.M.P. (COMM) 297/2022 & O.M.P. (COMM) 416/2022 Page 2 of 2 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 23/09/2024 at 20:38:02