Delhi High Court - Orders
Oil And Natural Gas Corporation Limited vs Consortium Of Sree Meil on 4 November, 2020
Author: Rekha Palli
Bench: Rekha Palli
-Via video conferencing
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 438/2020
OIL AND NATURAL GAS CORPORATION LIMITED
..... Petitioner
Through Mr. Sudhir Nandrajog Sr. Adv. with
Mr. Kunal Kumar, Mr.Sunil Kumar Gandhi,
Mr.Dipender Chauhan, Advs.
versus
CONSORTIUM OF SREE MEIL ..... Respondent
Through Mr.Arvind K.Nigam, Sr.Adv with
Mr.Purvesh Buttan & Mr.Arnab Choudhary, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 04.11.2020 I.A. 9276/2020
1. This is an application filed by the respondent seeking release of the amount deposited by the petitioner in compliance with the orders of this Court.
2. Issue notice. Mr.Kunal Kumar, learned counsel for the petitioner accepts notice. He prays for and is granted two weeks' time to file a reply. Rejoinder thereto, if any, be filed within two weeks thereafter.
3. Further, it is noted that the applicant/respondent has filed an additional affidavit setting out its net worth in pursuance to the orders of this Court passed on 13.10.2020. Thus, in the reply directed to be Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:04.11.2020 22:32:30 filed hereinabove, the petitioner will also deal with the aspects raised in the additional affidavit.
4. At request, list on 14.12.2020.
O.M.P. (COMM) 438/2020
5. Keeping in view the fact that time is being granted to the parties to complete pleadings in the aforesaid application, the date already fixed, i.e. 23.11.2020, stands cancelled.
6. At request, list on 14.12.2020.
REKHA PALLI, J NOVEMBER 4, 2020 SR Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:04.11.2020 22:32:30