Delhi High Court - Orders
Arkay Energy (Rameswaram) Ltd vs Gail India Limited on 27 August, 2024
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 278/2023, I.A. 6481/2024 & I.A.
6482/2024
ARKAY ENERGY (RAMESWARAM) LTD .....Petitioner
Through: Mr. K. Shiva, Adv.
versus
GAIL INDIA LIMITED .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 27.08.2024 I.A. 6482/2024
1. This is an application seeking condonation of three days delay in re-filing the present petition.
2. For the reasons stated in the application, the delay is condoned and the application being IA. 6482/2024 stands accordingly allowed.
I.A. 6481/20243. Issue notice to the non-applicant/respondent through learned counsel who appears on its behalf.
4. Reply, if any, be filed within four weeks with advance copy to O.M.P.(I) (COMM.) 278/2023 Page 1 of 2 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 29/08/2024 at 00:01:49 learned Counsel for the petitioner, who may file rejoinder thereto, if any, within four weeks thereof.
5. Re-notify on 12 November 2024.
O.M.P.(I) (COMM.) 278/2023
6. Four weeks' further and final opportunity is granted to file reply with advance copy to learned Counsel for the petitioner, who may file rejoinder thereto, if any, within four weeks thereof.
7. List on 12 November 2024.
C.HARI SHANKAR, J AUGUST 27, 2024/aky Click here to check corrigendum, if any O.M.P.(I) (COMM.) 278/2023 Page 2 of 2 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 29/08/2024 at 00:01:49