Delhi High Court - Orders
Propel Shipping Pte Ltd vs Rashtriya Ispat Nigam Limited (Rinl) ... on 15 January, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 20/2024 & I.A. 910/2024
PROPEL SHIPPING PTE LTD ..... Petitioner
Through: Mr. Amitava Majumdar with Mr.
Arvind Kr. Gupta, Mr. Ashutosh
Tiwari and Mr. Rishi Bharadwaj,
Advocates.
versus
RASHTRIYA ISPAT NIGAM LIMITED (RINL) AND ANR.
..... Respondents
Through: Mr. Ankit Chaturvedi with Mr.
Shubham Agarwal and Mr. Abhinav
Goswami, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 15.01.2024 After Mr. Amitava Majumdar, learned counsel appearing for the petitioner has made some preliminary submissions in the matter, Mr. Ankit Chaturvedi, learned counsel appearing for respondent No.1/Rashtriya Ispat Nigam Limited submits, that he has instructions to state that the freight charges that are subject matter of the dispute in the present petition shall be paid without demur, within 04 weeks from today.
The statement made on behalf of respondent No.1 is taken on record. Respondent No.1 shall remain bound by the statement made and shall honour it within the time frame stated.
In the circumstances, Mr. Majumdar submits that further proceedings in this matter may be deferred awaiting compliance by respondent No.1 of the statement made.
O.M.P.(I) (COMM.) 20/2024 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 25/01/2024 at 13:02:37 Re-notify for awaiting compliance on 19th February 2024.
ANUP JAIRAM BHAMBHANI, J JANUARY 15, 2024 ds O.M.P.(I) (COMM.) 20/2024 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 25/01/2024 at 13:02:37