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Shenzhen Shandong Nuclear Power ... vs Vedanta Limited on 5 August, 2020

Author: Siddharth Mridul

Bench: Siddharth Mridul, Talwant Singh

$~1
*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+     EFA(OS) (COMM) 5/2020

      SHENZHEN SHANDONG NUCLEAR POWER
      CONSTRUCTION COMPANY LIMITED             .... Appellant
                  Through: Mr.    Gourab    Banerji,    Senior
                           Advocate with Mr. Ranjit Prakash,
                           Mr. Anshuman Pande, Mr. Abhinav
                           Raghuvanshi, Mr. Mohit, Ms. Raka
                           Chatterjee and Ms. Vishalakshmi
                           Singh, Advocates


                         versus



      VEDANTA LIMITED                                     ..... Respondent
                  Through:             Ms. Ranjana Roy Gawai, Ms.
                                       Vasudha Sen and Ms. Prachi
                                       Golechha, Advocates

      CORAM:
      HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
      HON'BLE MR. JUSTICE TALWANT SINGH

                                  ORDER

% 05.08.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL.17810/2020 (Exemption) Exemption granted subject to all just exceptions. The application is disposed of accordingly.

CM APPL. 17811/2020 (Exemption) The present application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant/appellant seeking exemption from filing duly attested affidavits in support of the accompanying appeal, as well as, applications and to pay the requisite court fees.

For the reasons stated in the application and in view of the present prevailing situation, the same is allowed. The applicant/appellant is allowed to file the duly signed and attested affidavits within a period of one week from the date of resumption of regular functioning of the Court.

Learned counsel appearing on behalf of the applicant/appellant undertakes that, he will file the requisite court fees within a period of two working days from today.

The undertaking is hereby accepted.

Directed accordingly.

With the above directions, the present application is disposed of. EFA(OS) (COMM) 5/2020, CM APPL. 17809/2020 (Condonation of Delay) & CM APPL.17808/2020 (Stay) Issue notice.

Ms. Ranjana Roy Gawai, learned counsel accepts notice on behalf of the Vedanta Limited, the solitary respondent herein.

Ms. Ranjana Roy Gawai, learned counsel appearing on behalf of the Vedanta Limited/respondent herein states that they shall stay their hands qua the prosecution of EA 688/2020 in OMP (ENF.) (COMM.) 225/2018, titled as 'Shenzen Shandong Nuclear Power Construction Company Limited vs. Vedanta Limited', till the next date of hearing.

Directed accordingly.

List on 21.08.2020.

SIDDHARTH MRIDUL, J TALWANT SINGH, J AUGUST 05, 2020/dn/as/rs Click here to check corrigendum, if any EFA (OS) (COMM) 5/2020 Page 3 of 3