Delhi High Court - Orders
Oil And Natural Gas Corporation Limited vs Joint Venture Of M/S Sai Rama ... on 27 January, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rekha Palli
$~8.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 324/2019 and CM APPL. 49024/2019,
1785/2020
OIL AND NATURAL GAS CORPORATION LIMITED
..... Appellant
Through: Mr. Abhishek Chandra Mishra and
Mr. Sumit Singh, Advocates.
versus
JOINT VENTURE OF M/S SAI RAMA ENGINEERING
ENTERPRISES (SREE) & M/S MEGHA ENGINEERING
& INFRASTRUCTURE LIMITED (MEIL) ..... Respondent
Through: Mr. PurveshButtan, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 27.01.2021 CM APPL. 1533/2021 The counsel for the appellant states, on instructions, that the appellant has no objection to this application being allowed wherein the respondent seeks to bring on record the change in its name.
The application is accordingly allowed. The appellant shall file an amended memo of parties incorporating the new name of the respondent within the next two weeks.
VIPIN SANGHI, J REKHA PALLI, J JANUARY 27, 2021 N.Khanna Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:28.01.2021 13:42 $-10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + FAO(OS) (COMM) 87/2020 and CM APPL. 15737/2020 OM PRAKASH SINGHAL SOLE PROPRIETOR OF M/S BABU RAM OM PRAKASH ..... Appellant Through: Mr. Sanjay Aggarwal, Mr. Ashok Kumar Mittal, Ms. Palak Arora and Ms. Radhika Arora, Advocates. versus M/S EMAMI LIMITED ..... Respondent Through: Mr. Hemant Daswani, Adv.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MS. JUSTICE REKHA PALLI ORDER % 27.01.2021 Counsel for the respondent seeks an adjournment on the ground that the arguing counsel was not briefed for the matter in today's hearing which was scheduled to be a physical hearing.
Accordingly, adjourned to 12.02.2021.
VIPIN SANGHI, J REKHA PALLI, J JANUARY 27, 2021 N.Khanna Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:28.01.2021 13:42