Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 11 November, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016
CAIRN INDIA LTD & ORS ..... Decree Holders
Through: Ms. Sadhika Gulati with Mr. Aditya
Thyagarajan, Advocates.
versus
GOVERNMENT OF INDIA ..... Judgement Debtor
Through: Mr. K.R.Sasiprabhu with Mr. Anurag
Ahluwalia, Mr. Vishnu Sharma, Mr.
Tushar Bhardwaj, Mr. Prakhar
Agarwal and Ms. Samiksha,
Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 11.11.2022 EX. APPL. (OS) 3630/2022 By way of the present application, the applicant/decree-holder No.l seeks to place on record amendments to the bank guarantees bearing Nos. 0544BGR0164220 for Rs.5,59,39,152/- extending its expiry date to 12 November 2023, 0544BGR0164120 for Rs.4,72,44,678/- extending its expiry date to 10 November 2023, and 0544BGR0164020 for Rs.5,34,74,615/- extending its expiry date to 10 November 2023, in compliance of previous orders made in the matter.
Issue notice.
Learned counsel appearing for the judgment-debtor accepts notice and submits that the bank guarantees may be taken on record, subject to requisite verification being conducted by summoning the bank officials before the learned Joint Registrar's court.
Signature Not Verified Digitally Signed By:NEERAJ Signing Date:15.11.2022 O.M.P.(EFA)(COMM.) 15/2016 Page 1 of 2 12:15:23Accordingly, list before the learned Joint Registrar for carrying-out requisite verification of the amendments to the bank guarantees in question, on 14th December 2022.
Subject to requisite verification as aforesaid, the amendments to the bank guarantees are taken on record.
ANUP JAIRAM BHAMBHANI, J NOVEMBER 11, 2022 ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:15.11.2022 O.M.P.(EFA)(COMM.) 15/2016 Page 2 of 2 12:15:23