Delhi High Court - Orders
Steel Authority Of India Ltd vs Larsen & Toubro Ltd. & Anr on 19 September, 2024
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~54 to 56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 400/2023 & I.A. 19125/2023, I.A. 9617/2024
and O.A. 160/2024
STEEL AUTHORITY OF INDIA LTD. .....Petitioner
Through: Mr. Tushar Mehta, learned
Solicitor General with Mr. Parag Tripathi,
Senior Advocate with Mr. Sunil K. Jain, Mr.
Shaantanu Jain, Ms. Aarushi and Mr.
Prateek Kumar, Advocates.
versus
LARSEN & TOUBRO LTD. & ANR. .....Respondents
Through: Mr. Sandeep Sethi, Senior
Advocate with Mr. Sameer Parekh, Mr. E.R.
Kumar, Ms. Smita Bhargava, Mr. Aditya
Sharma, Ms. Swati Bhardwaj & Ms. Apurba
Pattanayak, Advocates for R-1
Mr. Sulabh Rewari & Mr. Abhyudaya
Shishodia, Advs. for R-2
+ OMP (ENF.) (COMM.) 231/2023
OUTOTEC GMBH AND CO KG .....Decree Holder
Through: Mr. Sulabh Rewari & Mr. Ankit
Swami, Advs.
versus
STEEL AUTHORITY OF INDIA LTD .....Judgment Debtor
Through: Mr. Tushar Mehta, learned
Solicitor General with Mr. Parag Tripathi,
Senior Advocate with Mr. Sunil K. Jain, Mr.
Shaantanu Jain, Ms. Aarushi and Mr.
Prateek Kumar, Advocates.
+ OMP (ENF.) (COMM.) 234/2023
LARSEN AND TOUBRO LIMITED .....Decree Holder
O.M.P. (COMM.) 400/2023, OMP (ENF.) (COMM.) 231/2023, OMP (ENF.)
(COMM.) 234/2023 Page 1 of 2
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 21/09/2024 at 12:27:50
Through: Mr. Sandeep Sethi, Senior
Advocate with Mr. Sameer Parekh, Mr. E.R.
Kumar, Ms. Smita Bhargava, Mr. Aditya
Sharma, Ms. Swati Bhardwaj & Ms. Apurba
Pattanayak, Advocates
versus
STEEL AUTHORITY OF INDIA LTD .....Judgment Debtor
Through: Mr. Tushar Mehta, learned
Solicitor General with Mr. Parag Tripathi,
Senior Advocate with Mr. Sunil K. Jain, Mr.
Shaantanu Jain, Ms. Aarushi and Mr.
Prateek Kumar, Advocates.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 19.09.2024
1. List for disposal at 2.30 pm on 15 October 2024.
2. All parties are directed to place on record short notes of their respective written submissions not exceeding eight pages after exchanging copies with each other, atleast three days in advance of the next date of hearing.
C. HARI SHANKAR, J.
SEPTEMBER 19, 2024/yg Click here to check corrigendum, if any O.M.P. (COMM.) 400/2023, OMP (ENF.) (COMM.) 231/2023, OMP (ENF.) (COMM.) 234/2023 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/09/2024 at 12:27:50