Delhi High Court - Orders
Ongc Ltd vs Consortium Of Meil-Vngs on 23 May, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~19 & 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 134/2018
ONGC LTD. ..... Petitioner
Through: Mr. Abhishek Puri, Mr. V. Siddharth
& Mr. Kaveri Rawal, Advocates.
versus
CONSORTIUM OF MEIL-VNGS ..... Respondent
Through: Mr. Purvesh Buttan, Mr. Fahad Imtiaz
& Mr. Shubham Popli, Advocates.
21
+ OMP (ENF.) (COMM.) 168/2018
CONSORTIUM OF SREE-MEIL-VNGS, HYDERABAD
..... Decree Holder
Through: Mr. Purvesh Buttan, Mr. Fahad Imtiaz
& Mr. Shubham Popli, Advocates
versus
ONGC LTD. ..... Judgement Debtor
Through: Mr. Abhishek Puri, Mr. V. Siddharth
& Mr. Kaveri Rawal, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 23.05.2022
1. Learned counsel for the respondent submits that he had already filed his written submissions. Learned counsel for the petitioner submits that he Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:25.05.2022 12:58:12 has not received the copy of the written submissions filed by the learned counsel for the respondent. Copy of written submissions be provided to the learned counsel for the petitioner.
2. Learned counsel for the petitioner submits that there were directions to file written synopsis in three weeks in three pages but he may be permitted to file them in five pages.
3. The written submissions may be accordingly filed within a month with a copy to the learned counsel for the respondent.
4. List for arguments on 26th September, 2022 and 27th September, 2022.
NEENA BANSAL KRISHNA, J MAY 23, 2022/pa Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:25.05.2022 12:58:12