Delhi High Court - Orders
Reliance Industries Limited vs Gail(India) Limited on 6 February, 2019
Author: Navin Chawla
Bench: Navin Chawla
$~17 to 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. 597/2012 & I.A. No.11956/2012
RELIANCE INDUSTRIES LIMITED ..... Petitioner
Through: Mr.Paras Kuhad, Sr. Adv. with
Mr.K.R. Sasiprabhu, Mr.Shubhranshu
Padhi, Mr.Jitin Chaturvedi, Ms.Aditi
Tripathi, Mr.Vishnu Sharma &
Mr.Shuaib Hussain, Advs.
versus
GAIL(INDIA) LIMITED ..... Respondent
Through: Mr.Manmeet Arora, Mr.Saral K
Sunny, Ms.Chand & Mr.Harkiret
Singh, Advs.
+ O.M.P. 648/2012
M/S GAIL(INDIA) LTD ..... Petitioner
Through: Mr.Manmeet Arora, Mr.Saral K
Sunny, Ms.Chand & Mr.Harkiret
Singh, Advs.
versus
M/S RELIANCE INDUSTRIES LTD ..... Respondent
Through: Mr.Paras Kuhad, Sr. Adv. with
Mr.K.R. Sasiprabhu, Mr.Shubhranshu
Padhi, Mr.Jitin Chaturvedi, Ms.Aditi
Tripathi, Mr.Vishnu Sharma &
Mr.Shuaib Hussain, Advs.
+ O.M.P. 1226/2014
GAIL(INDIA) LTD ..... Petitioner
Through: Mr.Manmeet Arora, Mr.Saral K
Sunny, Ms.Chand & Mr.Harkiret
Singh, Advs.
versus
RELIANCE INDUSTRIES LTD ..... Respondent
Through: Mr.Paras Kuhad, Sr. Adv. with
Mr.K.R. Sasiprabhu, Mr.Shubhranshu
Padhi, Mr.Jitin Chaturvedi, Ms.Aditi
Tripathi, Mr.Vishnu Sharma &
Mr.Shuaib Hussain, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 06.02.2019 Arguments heard in part. To come up for remaining arguments on 15 th February, 2019 at the end of the board.
NAVIN CHAWLA, J FEBRUARY 06, 2019/rv