Delhi High Court - Orders
Consortium Of Sree-Meil-Vngs, ... vs Ongc Ltd on 21 March, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 168/2018 with O.M.P. (COMM) 134/2018
CONSORTIUM OF SREE-MEIL-VNGS, HYDERABAD
..... Decree Holder
Through: Mr. Ashutosh Rana, Adv.
versus
ONGC LTD. ..... Judgement Debtor
Through: Mr. Abhishek Puri, Mr. V. Siddharth
and Mr. Yasharth Mishra, Advocates.
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 21.03.2022
1. Learned counsel for the judgment debtor referred the order dated 18.02.2019 passed in OMP (COMM) 134/2018, whereby the Court has stayed the operation on the Impugned award dated 02.01.2018, till the disposal of the Section 34 petition preferred by the respondent in OMP (COMM) 134/2018.
2. It is informed to this Court that the said petition under Section 34 of the Arbitration and Conciliation Act, 1996 is pending before this Court and is fixed for 23.05.2022.
3. Accordingly, list this matter on 23rd May, 2022.
SUDHIR KUMAR JAIN, J MARCH 21, 2022/N Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:25.03.2022 11:06:06