Delhi High Court - Orders
List Of Dates) Hardy Exploration And ... vs Aban Offshore Limited on 21 January, 2026
$~24 & 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 308/2024, I.A. 34578/2024 (Stay) & I.A.
34581/2024 (Seeking permission to file lengthy synopsis and
list of dates)
HARDY EXPLORATION AND PRODUCTION INDIA (INC)
.....Petitioner
Through: Mr. Rajshekhar Rao, Senior
Advocate with Mr. Ajoy Roy,
Ms. Avlokita Rajvi, Mr.
Lakshya Khana, Ms. Shradha
Sriram and Ms. Vishakha
Gupta, Advocates.
versus
ABAN OFFSHORE LIMITED .....Respondent
Through: Ms. Aditi Tripathi, Advocate.
25
+ OMP (ENF.) (COMM.) 139/2024, EX.APPL.(OS) 985/2024
(U/O XXI Rule 54 & 41) & EX.APPL.(OS) 890/2025 (U/O
XXI Rule 30 & 46)
ABAN OFFSHORE LIMITED .....Decree Holder
Through: Ms. Aditi Tripathi, Advocate.
versus
HARDY EXPLORATION AND PRODUCTION (INDIA)
INC. .....Judgement Debtor
Through: Mr. Rajshekhar Rao, Senior
Advocate with Mr. Ajoy Roy,
Ms. Avlokita Rajvi, Mr.
Lakshya Khana, Ms. Shradha
Sriram and Ms. Vishakha
Gupta, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 21.01.2026
1. Learned Senior counsel for Hardy Exploration and Production India (Inc.), as well as the learned counsel for Aban Offshore Limited, This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/01/2026 at 20:42:32 are ad idem that the Decree Holder is currently undergoing a Corporate Insolvency Resolution Process ["CIRP"].
2. In view of the above, it would be appropriate that Notice is issued to Mr. Shailesh Bhalchandran Desai, Interim Resolution Professional ["IRP"] of the Decree Holder, appointed by the learned National Company Law Tribunal, Chennai Bench vide Order dated 10.10.2025, notifying him of the present proceedings.
3. Accordingly, upon the Petitioner-Hardy Exploration and Production India (Inc.) taking appropriate steps, let notice be issued to the IRP. He is directed to enter appearance and assist this Court on the next date of hearing.
4. In the meanwhile, learned Senior counsel for Hardy Exploration and Production India (Inc) submits that, as per the directions vide Order dated 17.09.2025 read with Order dated 09.10.2024, he may be granted liberty to deposit an additional Demand Draft for a sum of Rs. 15 Crores (Rupees Fifteen Crores Only) before the learned Registrar General of this Court.
5. Liberty, as sought for, is granted.
6. Let the additional Demand Draft for a sum of Rs. 15 Crores (Rupees Fifteen Crores Only) be deposited before the learned Registrar General, Delhi High Court, within a period of two days, who shall convert the same into Fixed Deposit Receipts in auto-renewal mode.
7. List on 19.03.2026.
8. A photocopy of the Order passed today be kept in the connected matters.
HARISH VAIDYANATHAN SHANKAR, J.
JANUARY 21, 2026/nd/va/sg This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/01/2026 at 20:42:32