Delhi High Court - Orders
Oil And Natural Gas Corporation Limited vs Consortium Of Sree Meil on 20 July, 2020
Author: Rekha Palli
Bench: Rekha Palli
via video conferencing
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 438/2020
OIL AND NATURAL GAS CORPORATION LIMITED
....Petitioner.
Through: Mr. Sudhir Nandrajog, Adv. along
with Mr. Sunil Kumar Gandhi, Mr. Saran Suri,
Mr.Dipender Chauhan and Mr. Kunal Kumar,
Advs.
Mr. Dinesh Aggarwal and Ms. Alokita Basu, AR.
versus
CONSORTIUM OF SREE MEIL .....Respondent.
Through: Mr. Sachin Datta, Sr. Adv. with
Mr.Purvesh Buttan, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 20.07.2020 I.A. No.5808/2020 (exemption)
1. The applicant will file the requisite affidavits within two weeks of the normal functioning of the Court being restored.
2. The application is disposed of.
I.A. No.5809/2020 (exemption)
3. Allowed, subject to all just exceptions. O.M.P. (COMM) 438/2020, I.A.No.5806/2020 (stay) & I.A.No.5807/2020 (delay)
4. This is a petition under Section 34 of the Arbitration and Conciliation Act, 1996 whereby the objections have been preferred by the petitioner against the award dated 21.02.2020 as corrected on 27.02.2020
5. Issue notice. Mr. Buttan, Advocate accepts notice on behalf of the respondent. He prays for and is granted three weeks' time to file reply. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. It is directed that the operation of the impugned award shall remain stayed till the next date of hearing, subject to the petitioner depositing 50% of the awarded amount with the Registrar General of this Court and furnishing a bank guarantee for the remaining 50% amount within two weeks. It is made clear that as and when the said amount is deposited by the petitioner, it will be open for the respondent to move an appropriate application seeking withdrawal of the deposited amount, which application when moved will be considered on its own merits.
7. The parties are directed to file their written submissions not exceeding five pages at least one week before the next date of hearing.
8. At request, list on 04.09.2020.
REKHA PALLI, J.
JULY 20, 2020 'sdp'