Delhi High Court - Orders
Vedanta Ltd. And Anr vs Government Of India Through ... on 30 April, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~4 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP(EFA)COMM) 5/2017, EX.APPL. 373/2020, 375/2020,
379/2020, 384/2020 & 385/2020
VEDANTA LTD. AND ANR .....Decree Holder
Through Mr. Akhil Sibal, Senior Advocate
with Mr. Arjun Pall, Advocate.
versus
GOVERNMENT OF INDIA THROUGH JT.SECRETARY,
MINISTRY OF PETROLEUM AND NATURAL GASS
..... Judgment Debtor
Through Mr. K.R. Sasiprabhu with Mr. Anurag
Ahluwalia, and Mr. Tushar Bhardwaj,
Advocates.
+ OMP(EFA)COMM) 15/2016, EX APPL. 297/2020 & 374/2020
CAIRN INDIA LTD. AND ORS. .....Decree Holder
Through Mr. Akhil Sibal, Senior Advocate
with Mr. Arjun Pall, Advocate.
versus
GOVERNMENT OF INDIA ..... Judgment Debtor
Through Mr. K.R. Sasiprabhu with Mr. Anurag
Ahluwalia, and Mr. Tushar Bhardwaj,
Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 30.04.2020 [Court hearing convened via video-conferencing on account of COVID-19] EX.APPL. No.373/2020 & 375/2020 in OMP(EFA)COMM) 5/2017 EX APPL. No.374/2020 in OMP(EFA)COMM) 15/2016
1. I have heard learned counsel for the parties.
OMP(EFA)COMM) 5/2017 & 15/2016 1/22. I am informed that the proceedings before the learned Registrar General were adjourned on the ground that the matter was listed before me today.
3. With the consent of the counsel for the parties, the captioned applications will be listed before the learned Registrar General tomorrow i.e. 01.05.2020.
EX.APPL. No.379/2020 in OMP(EFA)COMM) 5/2017 EX APPL. 297/2020 in OMP(EFA)COMM) 15/2016
4. A request for accommodation is made on behalf of the Judgement Debtor/Government of India as Ms. Maninder Acharya, learned Additional Solicitor General is not available today.
5. Accordingly, renotify the captioned applications on 04.05.2020.
RAJIV SHAKDHER, J APRIL 30, 2020/pmc Click here to check corrigendum, if any OMP(EFA)COMM) 5/2017 & 15/2016 2/2