Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 28 February, 2025
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~79
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016
CAIRN INDIA LTD & ORS .....Decree Holders
Through: Ms. Avlokita Rajvi and Ms. Sanskriti
Sinha, Advocates.
versus
GOVERNMENT OF INDIA .....Judgement Debtor
Through: Mr. K.R.Sasiprabhu, Mr. Vishnu
Sharma, Mr. Mohd. Ilyas, Mr.
Amitesh Chandra Mishra, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 28.02.2025 EX.APPL.(OS) 368/2025 (take on record the amendment to the bank guarantee by petitioner no.1)
1. The present application is filed by the applicant/petitioner No.1 to place on record the amendment to the bank guarantee.
2. Subject to the verification, the amended bank guarantee be taken on record.
3. List before the Joint Registrar on 06.03.2025.
4. The application is disposed of in above terms.
MANOJ KUMAR OHRI, J FEBRUARY 28, 2025/rd 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 21/03/2025 at 22:59:21