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Delhi High Court - Orders

List Of Dates) Hardy Exploration And ... vs Aban Offshore Limited on 19 March, 2026

                  $~27 & 28
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         O.M.P. (COMM) 308/2024, I.A. 34578/2024 (Stay) & I.A.
                            34581/2024 (Seeking permission to file lengthy synopsis and
                            list of dates)

                            HARDY EXPLORATION AND PRODUCTION INDIA (INC)
                                                                   .....Petitioner
                                        Through: Mr. Rajshekhar Rao, Senior
                                                 Advocate with Mr. Ajoy Roy,
                                                 Ms. Avlokita Rajvi, Mr.
                                                 Lakshya Khanna, Mr.
                                                 Bakhshind Singh and Ms.
                                                 Vishaka Gupta, Advs.
                                        versus

                            ABAN OFFSHORE LIMITED                 .....Respondent
                                        Through: Ms. Aditi Tripathi, Advs.
                  28
                  +         OMP (ENF.) (COMM.) 139/2024, EX.APPL.(OS) 985/2024
                            (U/O XXI Rule 54 & 41) & EX.APPL.(OS) 890/2025 (U/O
                            XXI Rule 30 & 46)

                            ABAN OFFSHORE LIMITED                                                   .....Decree Holder
                                                          Through:            Ms. Aditi Tripathi, Advs.

                                                          versus

                            HARDY EXPLORATION AND PRODUCTION (INDIA)
                            INC.                           .....Judgement Debtor
                                        Through: Mr. Rajshekhar Rao, Senior
                                                 Advocate with Mr. Ajoy Roy,
                                                 Ms. Avlokita Rajvi, Mr.
                                                 Lakshya Khanna, Mr.
                                                 Bakhshind Singh and Ms.
                                                 Vishaka Gupta, Advs.
                            CORAM:
                            HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
                            SHANKAR




This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 20/03/2026 at 22:27:05
                                                           ORDER

% 19.03.2026

1. Learned Senior Counsel appearing on behalf of Hardy Exploration and Production India (Inc) submits that he is in personal difficulty in the post-lunch session and therefore seeks an accommodation.

2. Accordingly, list on 25.08.2026.

3. A photocopy of the Order passed today be kept in the connected matter.

HARISH VAIDYANATHAN SHANKAR, J.

MARCH 19, 2026/JYH/VA This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/03/2026 at 22:27:05