Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 22 December, 2020
Author: Rekha Palli
Bench: Rekha Palli
Via video conferencing
$~OS-19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016
CAIRN INDIA LTD & ORS ..... Decree Holders
Through: Mr. Arjun Pall & Ms. Sadhika Gulati,
Adv.
versus
GOVERNMENT OF INDIA ..... Judgement Debtor
Through: Mr. Anurag Ahluwalia, CGSC
with Mr. KR Shashiprabhu & Mr.
Tushar Bhardwaj, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 22.12.2020 E.A. 968/2020
1. Learned counsel for the judgment debtor prays for a Passover, which is not possible in view of the board position today.
2. At request, list on 04.01.2021.
O.M.P.(EFA)(COMM.) 15/2016
3. Keeping in view the fact that E.A. 968/2020 is directed to be listed before the Court on 04.01.2021, the next date of 04.01.2021 given by the learned Joint Registrar is cancelled and the matter is directed to be listed before the learned Joint Registrar on 06.01.2021.
REKHA PALLI, J DECEMBER 22, 2020/gm Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:23.12.2020 18:15:43