Delhi High Court - Orders
Indian Oil Corporation Ltd vs Stup Consultants Pvt. Ltd on 31 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~49 & 52
* 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. S. Srish Kumar, Advocate.
versus
STUP CONSULTANTS PVT. LTD ..... Respondent
Through: Mr. Gautam Dhamija, Advocate.
+ OMP (ENF.) (COMM.) 162/2021 & EX.APPLs.(OS) 1101-02/2021
M/S STUP CONSULTANTS PVT LTD ..... Decree Holder
Through: Mr. Gautam Dhamija, Advocate.
versus
INDIAN OIL CORPORATION LIMITED ..... Judgement Debtor
Through: Mr. S. Srish Kumar, Advocate.
CORAM:
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 31.03.2022
1. There is full Court Reference today at 03:30 PM.
2. Due to paucity of time, it is not possible to take up the matter today.
3. Re-notify 13th September, 2022.
SANJEEV NARULA, J MARCH 31, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:01.04.2022 11:00:40