Cj Darcl Logistics Limited vs Oil And Natural Gas Corporation Limited on 8 March, 2021

[Cites 0, Cited by 1]

Delhi High Court - Orders

Cj Darcl Logistics Limited vs Oil And Natural Gas Corporation Limited on 8 March, 2021

Bench: Prathiba M. Singh

                                                                                             Signature Not Verified
                                                                                             Digitally Signed By:DINESH
                                                                                             SINGH NAYAL
                                                                                             Signing Date:08.03.2021
                                                                                             21:04:16

                                $~17
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +             W.P.(C) 6827/2018 & CM APPL. 9302/2021
                                     CJ DARCL LOGISTICS LIMITED                 ..... Petitioner
                                                   Through: Mr. Anil Goel, Advocate.

                                                          versus

                                      OIL AND NATURAL GAS CORPORATION
                                      LIMITED                                 ..... Respondent
                                                   Through: Mr. Varun Mishra, Advocate.

                                      CORAM:
                                      JUSTICE PRATHIBA M. SINGH
                                               ORDER

% 08.03.2021

1. This hearing has been done through video conferencing. CM APPL. 9302/2021 in W.P.(C) 6827/2018

2. The present application has been moved seeking compliance of order of this Court dated 7th January, 2021. As per the said order, the Respondent - Oil and Natural Gas Corporation Limited (hereinafter 'ONGC') had been directed to refund the security/earnest money deposits of the Petitioner which were forfeited by it, within a period of four weeks.

3. The Petitioner has challenged this order by way of an LPA No. 38/2021 where ONGC is also stated to have filed cross-objections. The LPA is listed on 26th March, 2021. Admittedly, there is no stay which has been granted. Considering the same, amounts as per the order dated 7th January, 2021 shall be deposited by ONGC with the ld. Registrar General of this Court on or before 20th March, 2021.

Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:08.03.2021 19:57 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:08.03.2021 21:04:16

4. The same shall be subject to orders in the LPA if any. If any orders are passed in the LPA before the next date of hearing, parties are permitted to approach this Court by way of an application.

5. List on 20th July, 2021.

PRATHIBA M. SINGH, J.

MARCH 8, 2021 Rahul/Ap Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:08.03.2021 19:57

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders