Delhi High Court - Orders
Ongc Ltd vs Consortium Of Meil-Vngs on 30 August, 2022
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 134/2018
ONGC LTD. ..... Petitioner
Through: Mr. Abhishek Puri and
Ms. Surbhi Gupta, Advocates.
versus
CONSORTIUM OF MEIL-VNGS ..... Respondent
Through: Ms. Kiran Suri, Sr. Advocate
with Mr. Purnesh Buttan and
Ms. Aishwarya Kumar,
Advocates (Ph. 8826299042,
e-mail: [email protected]).
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 30.08.2022 I.A. 13795/2022 (exemption from filing certified/ typed/ translated properly margined copy of order dated 01.06.2018)
1. Exemption allowed subject to just exceptions.
2. Application stands disposed of accordingly.
I.A. 13794/2022 (under section 151 of code of civil procedure, 1908 on behalf of the respondent for seeking necessary directions against the petitioner)
3. Issue notice.
4. Notice is accepted by learned counsel for the petitioner.
5. Let reply be filed within two weeks. Rejoinder thereto, if any, Signature Not Verified Digitally Signed By:PREETI Signing Date:07.09.2022 11:26:51 be filed within one week thereafter.
6. List on the dates already fixed i.e. 26.09.2022 and 27.09.2022.
MINI PUSHKARNA, J AUGUST 30, 2022 PB Signature Not Verified Digitally Signed By:PREETI Signing Date:07.09.2022 11:26:51