Delhi High Court - Orders
Vedanta Limited, & Anr vs Government Of India, Through: Jt. ... on 21 March, 2018
Author: Navin Chawla
Bench: Navin Chawla
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 5/2017 & IAs 11351/2017
VEDANTA LIMITED, & ANR. ..... Petitioners
Through: Mr.Aashish Gupta, Mr.Arjun Pali, Advs.
versus
GOVERNMENT OF INDIA, THROUGH: JT. SECRETARY,
MINISTRY OF PETROLEUM AND NATURAL GAS,
..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.03.2018 Counsel for the petitioner requests for an adjournment. At his request, re-list on 4th September, 2018.
NAVIN CHAWLA, J MARCH 21, 2018 RN At this stage, Mr.Somiran Sharma, Advocate appears on behalf of the respondent.
NAVIN CHAWLA, J MARCH 21, 2018 RN