Delhi High Court - Orders
Ministry Of Petroleum & Natural Gas vs Hardy Exploration & Production (India) ... on 7 February, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~11&12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
I.A. 153/2019 in
+ O.M.P. (COMM) 93/2019 (Disposed of case)
MINISTRY OF PETROLEUM
& NATURAL GAS ..... Petitioner
Through: Mr. K.R. Sasiprabhu, Mr. Anurag
Ahluwalia, Mr. Tushar Bhardwaj,
Advocates.
versus
HARDY EXPLORATION &
PRODUCTION (INDIA) INC ..... Respondent
Through: Mr. Tejas Karia, Ms. Avlokita
Rajvi and Mr. Samarth Madan,
Advocates.
+ OMP (ENF.) (COMM.) 52/2019 & EX.APPL.(OS) 141/2016
HARDY EXPLORATION &
PRODUCTION (INDIA) INC ..... Decree Holder
Through: Mr. Tejas Karia, Ms. Avlokita
Rajvi and Mr. Samarth Madan,
Advocates.
versus
GOVERNMENT OF INDIA, MINISTRY OF
PETROLEUM & NATURAL GAS ..... Judgement Debtor
Through: Mr. K.R. Sasiprabhu, Mr. Anurag
Ahluwalia, Mr. Tushar Bhardwaj,
Advocates.
Mr. Ruchir Mishra, Mr. Mukesh
Kr. Tiwari, Ms. Reba Jena Mishra,
Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 07.02.2024 O.M.P. (COMM) 93/2019 & OMP (ENF.) (COMM.) 52/2019 Page 1 of 2 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 08/02/2024 at 22:39:22 A request for adjournment is made on the ground that the learned Solicitor General is not available today. Learned counsel for Hardy Exploration & Production (India) Inc objects to this request.
List on 23.04.2024.
Mr. K.R. Sasiprabhu, assures the Court that no adjournment will be sought on behalf of the Union of India on the next date of hearing.
PRATEEK JALAN, J FEBRUARY 7, 2024 SS/ O.M.P. (COMM) 93/2019 & OMP (ENF.) (COMM.) 52/2019 Page 2 of 2 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 08/02/2024 at 22:39:22