Delhi High Court - Orders
M/S Stup Consultants Pvt Ltd vs Indian Oil Corporation Limited on 13 September, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 162/2021, EX.APPL.(OS) 1101/2021,
EX.APPL.(OS) 1102/2021
M/S STUP CONSULTANTS PVT LTD
..... Decree Holder
Through: Mr. Kshitij Paliwal and Mr. Pranav
Jain, Advocates.
versus
INDIAN OIL CORPORATION LIMITED
..... Judgement Debtor
Through: Mr. V.N. Kaura and Mr. S. Sirish
Kumar, Advocates through video
conferencing.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 13.09.2022
1. Learned counsel for the Judgment Debtor submits that a date may be fixed so that he can appear in Court and address arguments physically.
2. List this matter for arguments on 02nd November, 2022.
NEENA BANSAL KRISHNA, J SEPTEMBER 13, 2022 va Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:15.09.2022 17:09:34