Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 7 April, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~S-28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016
CAIRN INDIA LTD & ORS ..... Decree Holder
Through: Ms. Sadhika Gulati, Advocate.
versus
GOVERNMENT OF INDIA ..... Judgement Debtor
Through: Mr. K.R. Sasiprabhu, Mr. Anurag
Ahluwalia, Mr. Tushar Ahluwalia &
Mr. Vishnu Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 07.04.2022
EX.APPL.(OS) 2733/2022
Ms. Sadhika Gulati, learned counsel appearing on behalf of the decree holders, submits that though in-principle they have no objection to the prayer made in this application, which only seeks remittance of the 'Profit Petroleum' as already directed by this court in favour of the judgment debtor into the new "Bharat Kosh Portal", it would be advisable to first check if the amount due has not already been paid into the previous account as reflected inter-alia in order dated 11.10.2021 made for an earlier quarter.
2. This suggestion commends itself for acceptance by the court.
Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:12.04.2022 O.M.P.(EFA)(COMM.) 15/2016 Page 1 of 2 12:27:523. Accordingly, the Registry is directed to verify if the 'Profit Petroleum' to be remitted for the quarter ending 31.03.2021 as directed vidé order dated 11.10.2021 and for the quarter ending 31.12.2021 as directed vidé order dated 03.02.2022, have already been remitted to the account mentioned in the said orders.
4. Let a verification report in that behalf be filed by the Registry, before the next date of hearing.
5. Re-notify on 18th April 2022, the date already fixed.
ANUP JAIRAM BHAMBHANI, J.
APRIL 7, 2022/uj Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:12.04.2022 O.M.P.(EFA)(COMM.) 15/2016 Page 2 of 2 12:27:52