Delhi High Court - Orders
Directorate General Of Hydrocarbons vs G.X. Technology Corporation on 6 May, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 445/2018
DIRECTORATE GENERAL OF HYDROCARBONS ..... Petitioner
Through: Ms. Maninder Aachrya, Sr. Advocate
with Mr. Deepesh, Ms. Niharica
Khanna & Ms. Shreya, Advocates.
versus
G.X. TECHNOLOGY CORPORATION ..... Respondent
Through: Mr. Karandeep Dahiya, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 06.05.2024 I.A. 12777/2019 (u/O XXXIX Rule 2A r/w Section 12, 2(B) of Contempt of Courts Act & Section 151 of CPC, 1908 by petitioner)
1. No reply on behalf of the respondent has been filed till date.
2. Reply be filed within eight weeks with a copy to opposite counsel, failing which, the same shall be accepted, subject to costs of Rs. 25,000/- to be deposited with the Delhi High Court Advocates' Welfare Fund.
3. List for consideration on 18.11.2024.
I.A. 10609/2022 (u/S 151 of CPC, 1908 by petitioner)
4. Reply filed on behalf of the respondent is lying under objection.
5. Counsel for the respondent is directed to pursue with the Registry to get the objections removed and place the same on record before the next date of hearing.
6. List for consideration on 18.11.2024.
O.M.P. (COMM) 445/2018 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 08/05/2024 at 00:58:11
7. List for arguments on 18.11.2024.
NEENA BANSAL KRISHNA, J MAY 6, 2024 S.Sharma 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 08/05/2024 at 00:58:11