Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 5 September, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016
CAIRN INDIA LTD & ORS ..... Decree Holders
Through: Ms. Sadhika Gulati, Advocate for DH
No.1.
versus
GOVERNMENT OF INDIA ..... Judgement Debtor
Through: Mr. K.R. Sasiprabhu, Advocate with
Mr. Anurag Ahluwalia, Advocate and
Mr. Tushar Bhardwaj, Advocate.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 05.09.2022 EX. APPL. (OS) 3400/2022 By way of the present application, the applicant/decree-holder No.1 seeks to place on record the amendment to the bank guarantee bearing No. 0544BGR0122120 for Rs.5,81,40,722/- expiring on 2nd September 2023, in compliance of previous orders made in the matter.
Issue notice.
Learned counsel appearing for the judgment-debtor submits that the bank guarantee may be taken on record, subject to requisite verification being conducted by summoning the bank officials before the learned Joint Registrar's court.
Signature Not Verified Digitally Signed OMP (EFA)(COMM.) 15/2016 Page 1 of 2 By:SUNITA RAWAT Signing Date:07.09.2022 15:22:55Accordingly, list before the learned Joint Registrar for carrying-out requisite verification of the amendment to the bank guarantee, on 12th September 2022.
List before the court thereafter.
ANUP JAIRAM BHAMBHANI, J SEPTEMBER 5, 2022 Ne Signature Not Verified Digitally Signed OMP (EFA)(COMM.) 15/2016 Page 2 of 2 By:SUNITA RAWAT Signing Date:07.09.2022 15:22:55