Delhi High Court - Orders
Ongc Petro Additions Limited vs Tecnimont S.P.A. & Anr on 14 May, 2019
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 196/2019
ONGC PETRO ADDITIONS LIMITED ..... Petitioner
Through Mr. Abhishek M. Singh, Sr. Adv.
with Mr. K.R. Sasiprabhu, Mr. Aditya
Swarup and Mr. Robin V.S., Advs.
versus
TECNIMONT S.P.A. & ANR. ..... Respondents
Through Mr. Ritin Rai, Sr. Adv. with
Mr.Abhipsit Mishra, Mr. Aabhas
Kshetarpal, Ms. Ishita Bist, Mr. SB
Arjun, Advs.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 14.05.2019 I.A. 7135-36/2019 (Exemptions)
1. Exemptions allowed, subject to all just exceptions. O.M.P. (COMM) 196/2019 & I.A. 7134/2019 (stay)
2. Issue notice. Mr. Abhipsit Mishra accepts notice. Parties are directed to file brief note of submissions not exceeding five pages before the next date.
3. Learned counsel for the respondents states that Caveat No. 516/2019 is in respect of another order. The Registry is directed not to list the same in the present petition.
4. List on 21st May, 2019.
SANJEEV NARULA, J MAY 14, 2019 Pallavi