Delhi High Court - Orders
Arkay Energy (Rameswaram) Ltd vs Gail India Limited on 11 August, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 278/2023 & I.A. 6481/2024
ARKAY ENERGY (RAMESWARAM) LTD .....Petitioner
Through: Mr. K Shiva, Advocate
versus
GAIL INDIA LIMITED .....Respondent
Through: Mr. N L Ganapathi, Ms. Preeti Singh
and Ms. Sanjana Jain, Advocates.
9
+ O.M.P.(I) (COMM.) 279/2023
ARKAY ENERGY (RAMESWARAM) PVT LTD .....Petitioner
Through: Mr. K Shiva, Advocate
versus
GAIL INDIA LIMITED .....Respondent
Through: Mr. N L Ganapathi, Ms. Preeti Singh
and Ms. Sanjana Jain, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 11.08.2025
1. Counsel for the Respondent submits that these petitions are rendered infructuous on account of the fact that Ministry of Petroleum and Natural Gas vide order dated 03.06.2024 has reduced the quantities of gas allocation to the Petitioner and therefore, the security that was earlier required to be replenished stands reduced and Respondent is sufficiently secured with the existing security.
O.M.P.(I) (COMM.) 278/2023 & connected matter Page 1 of 2This 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 13/08/2025 at 22:24:23
2. Learned counsel for the Petitioner seeks an adjournment to take instructions on this aspect.
3. List on 18.08.2025 at 02:30 PM.
JYOTI SINGH, J AUGUST 11, 2025 Shivam/Ch O.M.P.(I) (COMM.) 278/2023 & connected matter 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 13/08/2025 at 22:24:23