Delhi High Court - Orders
Propel Shipping Pte Ltd vs Rashtriya Ispat Nigam Limited (Rinl) ... on 19 February, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~27 and 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 20/2024
PROPEL SHIPPING PTE LTD ..... Petitioner
Through: Mr. Amitara Majumder, Mr. Arvind
Kr. Gupta and Mr. Ashutosh Tiwari,
Advocates.
versus
RASHTRIYA ISPAT NIGAM
LIMITED (RINL) AND ANR. ..... Respondents
Through: Mr. Ankit Chaturvedi, Advocate for
R-1.
+ O.M.P.(I) (COMM.) 22/2024
PROPEL SHIPPING PTE LTD ..... Petitioner
Through: Mr. Amitava Majumder, Mr. Arvind
Kr. Gupta and Mr. Ashutosh Tiwari,
Advocates.
versus
RASHTRIYA ISPAT NIGAM LIMITED
(RINL) AND ANR. ..... Respondents
Through: Mr. Ankit Chaturvedi, Advocate for
R-1.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 19.02.2024 I.A. 910/2024 (Exemption) in O.M.P.(I) (COMM.) 20/2024 I.A. 912/2024 (Exemption) in O.M.P.(I) (COMM.) 22/2024 Exemptions granted, subject to just exceptions. Let requisite compliances be made within 01 week. Applications stand disposed-of.
O.M.P.(I) (COMM.) 20/2024 and O.M.P.(I) (COMM.) 22/2024 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 21/02/2024 at 21:30:07 O.M.P.(I) (COMM.) 20/2024 and O.M.P.(I) (COMM.) 22/2024 Mr. Amitava Majumder, learned counsel appearing for the petitioner submits that regardless of the undertaking furnished to the court as recorded in order dated 15.01.2024, the respondents have only made partial payment in O.M.P.(I) (COMM.) No. 22/2024, while nothing has been received against the amount due in O.M.P.(I) (COMM.) No. 20/2024.
Counsel however submits that the petitioner has received a written communication vide e-mail dated 17.02.2024 from the respondents, requesting a week's time to make payment of the requisite freight charges and other dues.
Mr. Ankit Chaturvedi, learned counsel appearing for respondent No. 1 submits that his clients would make the requisite payments, within 01 week.
Awaiting compliance of the statement made, re-notify on 29th February 2024.
ANUP JAIRAM BHAMBHANI, J FEBRUARY 19, 2024/uj O.M.P.(I) (COMM.) 20/2024 and O.M.P.(I) (COMM.) 22/2024 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 21/02/2024 at 21:30:07