Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 7 August, 2020
Author: Rekha Palli
Bench: Rekha Palli
via video conferencing
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016
CAIRN INDIA LTD & ORS ..... Decree Holders
Through: Mr. Arjun Pall and Mr. Anirudh
Lekhi, Advs.
versus
GOVERNMENT OF INDIA ..... Judgement Debtor
Through: Mr. Anurag Ahluwalia, CGSC,
Mr.Praveen Kumar Jain and Mr. Tushar Bhardwaj,
Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 07.08.2020 E.A. 735/2020
1. This is an application filed by the Decree Holders (DH) seeking to place on record the amendments to the bank guarantees already furnished by the DH in compliance of order dated 29.10.2018.
2. Learned counsel for the DH submits that in accordance with the aforesaid order passed by this Court, the DH has furnished 5 bank guarantees to seek release of the amounts deposited by the Oil Marketing Companies. He submits that the bank guarantees were valid for a period of one year and since the DH had undertaken to keep the same alive till further orders from this Court, the DH has got the validity thereof extended by a further period of one year and, therefore, prays that the said extensions be taken on record.
3. Issue notice. Learned counsel for the JD accepts notice and has no objection to the application being allowed.
4. Keeping in view the fact that the bank guarantees are being extended, in order to enable the DH to comply with its undertaking before this Court, the application is allowed. The DH is permitted to place on record the amendments to the bank guarantees for which purpose the Competent Officer of the concerned Bank will appear before the learned Registrar within a period of two weeks from today. Since, the matter is already listed before the Registrar on 10.08.2020, any convenient date for the appearance of the bank official will be given by the learned Registrar.
5. The application is, accordingly, disposed of.
REKHA PALLI, J.
AUGUST 07, 2020 'sdp'