Delhi High Court - Orders
Indian Oil Corporation Ltd vs Stup Consultants Pvt. Ltd on 12 January, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~10 & 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 90/2021 & I.A. 3298/2021
INDIAN OIL CORPORATION LTD ..... Petitioner
Through: Mr. Sirish Kumar, Advocate.
versus
STUP CONSULTANTS PVT. LTD ..... Respondent
Through: Mr. Gautam Dhamija and Mr.
Vignesh Singh, Advocates.
+ OMP (ENF.) (COMM.) 162/2021 & EX.APPLs.(OS) 1101-02/2021
M/S STUP CONSULTANTS PVT LTD ..... Decree Holder
Through: Mr. Gautam Dhamija and Mr.
Vignesh Singh, Advocates.
versus
INDIAN OIL CORPORATION LIMITED ..... Judgement Debtor
Through: Mr. Sirish Kumar, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 12.01.2022 [VIA VIDEO CONFERENCING]
1. Mr. Sirish Kumar, counsel for Indian Oil Corporation Ltd. has mentioned the matter to request for an adjournment on the ground of non-availability of the arguing counsel viz. Mr. V.N. Koura, Senior Advocate who is stated to be presently in quarantine on account of contracting corona virus - COVID-19.
2. Renotify on 31st March, 2022.
SANJEEV NARULA, J JANUARY 12, 2022/d.negi Signature Not Verified Digitally Signed By:NITIN KAIN Signing Date:13.01.2022 10:09:28