Delhi High Court - Orders
Ministry Of Petroleum & Natural Gas vs Hardy Exploration & Production (India) ... on 30 January, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~29 & 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 93/2019 & I.A. N. 153/2019
MINISTRY OF PETROLEUM & NATURAL GAS
..... Petitioner
Through: Mr. K. R. Sasiprabhu, Mr. Anurag
Ahluwalia and Mr. Tushar Bhardwaj,
Advs.
versus
HARDY EXPLORATION & PRODUCTION (INDIA) INC
..... Respondent
Through: Mr. Tejas Karia, Mr. Gauhar Mirza,
Mr. Avlokita Rajvi and Mr. Samarth
Madan, Advs.
+ OMP (ENF.) (COMM.) 52/2019 & EX. APPL. (OS) 141/2016
HARDY EXPLORATION & PRODUCTION (INDIA) INC
..... Decree Holder
Through: Mr. Tejas Karia, Mr. Gauhar Mirza,
Mr. Avlokita Rajvi and Mr. Samarth
Madan, Advs
versus
GOVERNMENT OF INDIA, MINISTRY OF PETROLEUM &
NATURAL GAS
..... Judgement Debtor
Through: Mr. K. R. Sasiprabhu, Mr. Anurag
Ahluwalia and Mr. Tushar Bhardwaj,
Advs. for UOI.
Mr. Ruchir Mishra and Mr. Mukesh
Kr. Tiwari, Advs.
CORAM:
Signature Not Verified
Digitally Signed
By:RADHA BISHT
Signing Date:31.01.2023
16:10:25
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 30.01.2023 At request of learned counsel appearing for Ministry of Petroleum & Natural Gas, renotify on 06.04.2023.
In the meantime, the parties are at liberty to file their written synopsis not exceeding eight pages, also referring to the judgments sought to be relied upon.
SACHIN DATTA, J JANUARY 30, 2023/ssc Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:31.01.2023 16:10:25