Delhi High Court - Orders
Indian Oil Corporation Ltd vs Stup Consultants Pvt. Ltd on 4 March, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 90/2021
INDIAN OIL CORPORATION LTD ..... Petitioner
Through: Mr. V. N. Koura, Advocate with Mr.
Sirish and Mr. Sanjay Goswami,
Advocates.
Versus
STUP CONSULTANTS PVT. LTD ..... Respondent
Through: Ms. Radha Bansod, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 04.03.2021 [VIA VIDEO CONFERENCING] I.A. 3299/2021 (for exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. I.A. 3300/2021 (for delay in re-filing)
3. For the reasons stated in the application, the delay of 82 days in re-filing the present petition is condoned.
4. The application is disposed of.
O.M.P. (COMM) 90/2021 & I.A. 3298/2021 (for stay)
5. Mr. Koura, learned counsel for the Petitioner has completed his submissions. List for the arguments of the Respondent on 12th March, 2021.
6. Parties are directed to file a brief note of submissions not exceeding three pages, along with the relevant case laws, within a period of one week from today.
SANJEEV NARULA, J MARCH 4, 2021/nd Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:09.03.2021 14:19