Ongc Ltd vs Consortium Of Sree-Meil-Vngs on 8 February, 2021

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Delhi High Court - Orders

Ongc Ltd vs Consortium Of Sree-Meil-Vngs on 8 February, 2021

Bench: Talwant Singh

$~8
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     O.M.P. (COMM) 134/2018
      ONGC LTD.                                          ..... Petitioner
                         Through:     Mr. Sandeep Sethi, Senior Advocate
                                      with Mr. Abhishek Puri and Mr. V.
                                      Siddharth, Advocates

                         Versus

      CONSORTIUM OF SREE-MEIL-VNGS                       ..... Respondent

                         Through:

      CORAM:
      HON'BLE MR. JUSTICE TALWANT SINGH

                         ORDER

% 08.02.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19. I.A. 12640/2020 This is an application under Section 151 of C.P.C on behalf of the respondent seeking early hearing of the application bearing I.A. No. 15613/2018 wherein the respondent has sought for release of fifty per cent of the awarded amount as deposited by the petitioner in compliance of order dated 27th September, 2018 passed by this Court.

Notice was issued. Reply filed. I have heard both the sides and, in my view, this is appropriate that an application moved way back in 2018 be heard at priority.

OMP (COMM) 134/2018 Page 1 of 1

The application is partly allowed and I.A. 15613/2018 is now fixed for hearing on 19th April, 2021.

I.A. 12640/2020 is accordingly disposed of.

TALWANT SINGH, J FEBRUARY 08, 2021 pa Click here to check corrigendum, if any OMP (COMM) 134/2018 Page 2 of 2

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Delhi High Court - Orders