Delhi High Court - Orders
Indian Oil Corporation Ltd vs Stup Consultants Pvt. Ltd on 30 October, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~7 & 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 90/2021, I.A. 3298/2021
INDIAN OIL CORPORATION LTD. ..... Petitioner
versus
STUP CONSULTANTS PVT. LTD. ..... Respondent
+ OMP (ENF.) (COMM.) 162/2021, EX.APPL.(OS) 1101/2021
M/S STUP CONSULTANTS PVT LTD. ..... Decree Holder
versus
INDIAN OIL CORPORATION LIMITED ..... Judgement Debtor
Present: Mr.V.N.Koura, Mr.S.Sirish Kumar and Mr.Nirbhay Narain
Singh, advts. for Indian Oil Corporation Ltd. (IOCL)
Mr. Pranav Jain and Mr. Kshitij Paliwal, Advocates for M/s
Stup Consultants Pvt. Ltd.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 30.10.2023 Learned counsel appearing for Indian Oil Corporation Ltd. submits that though they have filed the convenience compilation in terms of the order dated 28.02.2023 but it is not on record.
Let it be brought on record. If required, learned counsel for Indian Oil Corporation Ltd. may file fresh written submissions along with convenience compilation within four weeks.
Learned counsel for M/s Stup Consultants Pvt. Ltd. also submits they 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 04/11/2023 at 20:49:55 shall file the fresh written submissions within four weeks.
List on 07.02.2024.
DINESH KUMAR SHARMA, J OCTOBER 30, 2023 rb 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 04/11/2023 at 20:49:55