L&T Hydrocarbon Engineering Limted vs Indian Oil Corporation Limited on 5 August, 2022

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Delhi High Court - Orders

L&T Hydrocarbon Engineering Limted vs Indian Oil Corporation Limited on 5 August, 2022

Bench: V. Kameswar Rao

                              $~29
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +       ARB.P. 362/2019, I.A. 13666/2019, 1649/2021 & 12311/2022

                                      L&T HYDROCARBON ENGINEERING
                                      LIMTED                                 ..... Petitioner
                                                  Through: Mr.Rajshekhar Rao, Sr.Advocate
                                                           with Mr.Dhirendra Negi,
                                                           Ms.Pragya Chauhan and Mr. Areeb
                                                           Amanullah, Advs.

                                                   versus

                                      INDIAN OIL CORPORATION LIMITED             ..... Respondent
                                                    Through: Mr. V.N. Koura, Ms. Paramjeet
                                                               Benipal and Mr. Nirbhay Narain
                                                               Singh, Advs.
                                      CORAM:
                                      HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                                    ORDER

% 05.08.2022 This matter is being heard through Video-Conferencing.

ARB.P. 362/2019

1. Arguments heard.

2. Judgment reserved.

3. Counsel for the parties are at liberty to file additional submissions giving reference to the Judgments they intend to rely upon by August 20, 2022.

I.A. 13666/2019

4. This is an application filed by the respondent seeking condonation of 18 days delay in filing the reply to the petition.

5. For the reasons stated in the application delay of 18 days in filing the Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:06.08.2022 12:53:33 reply is condoned.

6. Application stands disposed of.

I.A. 12311/2022

7. This is an application filed by the petitioner seeking amendment in the memo of parties due to the amalgamation of the petitioner with Larsen and Toubro Limited.

8. Mr. V.N. Koura, learned counsel appearing for the respondent states, he has no objection, if the prayer made in the application is allowed. Accordingly, the petitioner is allowed to amend the memo of parties.

9. Let the same be filed on or before August 8, 2022.

10. Application stands disposed of.

I.A. 1649/2021

11. This is an application filed by the petitioner seeking urgent and early listing of the petition.

12. As I have heard the learned counsel for the parties finally on the petition, this application has become infructuous and dismissed as such.

V. KAMESWAR RAO, J AUGUST 05, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:06.08.2022 12:53:33

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Delhi High Court - Orders