Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 7 December, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016
CAIRN INDIA LTD & ORS ..... Decree Holders
Through: Ms. Surabhi Lal, Adv. for petitioner
no.1.
versus
GOVERNMENT OF INDIA ..... Judgement Debtor
Through: Mr. K.R. Sasiprabhu, Mr. Anura
Ahluwalia, Mr. Tushar Bhardwaj and
Mr. Manan Shishodia, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 07.12.2023 EX. APPL. (OS) 1598/2023 (filed on behalf of the petitioner no.1 seeking to take on record the amendment to the bank guarantee copies)
1. The present application has been filed seeking that the amendment of the bank guarantee (filed as Document-A along with the instant application) be taken on record.
2. It is averred that amendment to the bank guarantee is permitted by the applicant pursuant to liberty granted by this court in terms of para-3.2 of the order dated 29.10.2018, passed in O.M.P. (EFA) (Comm.) No.15/2016 and O.M.P. (EFA) (Comm.) No.5/2017.
3. It is stated that the concerned bank guarantee was submitted by the applicant in order to seek release of the amounts that had been deposited by the oil marketing companies with the court.
4. It is submitted that by way of amendment, the validity of the bank 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 09/12/2023 at 23:12:31 guarantee already submitted by the petitioner has been extended by a further period of one year i.e. till 13.12.2024. The details of the said bank guarantee is mentioned in para-3 of the application as under:
Bank Guarantee Bank Guarantee Value Date of Expiry (as Number (in INR) amended) 0544BGR0172519 5,41,55,176.00 13 December 2024
5. In the circumstances, there appears no impediment in taking the bank guarantee on record.
6. Let the matter be placed before the Joint Registrar (Judicial) for verification of the concerned bank guarantee on 11.12.2023.
SACHIN DATTA, J DECEMBER 7, 2023/cl 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 09/12/2023 at 23:12:31