Delhi High Court - Orders
Directorate General Of Hydrocarbons vs G.X. Technology Corporation on 6 February, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 445/2018 & I.As. 12777/2019, 10609/2022
DIRECTORATE GENERAL OF HYDROCARBONS ..... Petitioner
Through: Ms. Maninder Acharya, Sr. Advocate
with Mr. Deepesh, Mr. Kanwar
Kochhar, Ms. Niharica Khanna & Ms.
Niharika Singh, Advocates.
versus
G.X. TECHNOLOGY CORPORATION ..... Respondent
Through: Mr. Karandeep Dahiya, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 06.02.2024
O.M.P. (COMM) 445/2018
1. Learned Senior Advocate for the petitioner submits that the petitioner may be permitted to file a fresh detailed Written Submissions.
2. Written Submissions be filed within six weeks with an advance copy to opposite counsel, failing which, the same shall be accepted subject to costs of Rs. 20,000/- to be deposited with the Delhi High Court Advocates' Welfare Fund.
3. List on 06.05.2024.
4. Interim order, if any, shall remain in force till disposal of the present petition.
I.A. 12777/2019 (u/O XXXIX Rule 2A r/w Section 12, 2(B) of Contempt of Courts Act & Section 151 of CPC, 1908)
5. By way of present application, the applicant/petitioner seeks initiation 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 08/02/2024 at 21:57:43 of contempt proceedings against the non-applicant/respondent for wilful disobedience and non-compliance of the Orders dated 01.11.2018 and 02.05.2019.
6. Issue notice.
7. Mr. Karandeep Dahiya, learned counsel for the non-applicant/respondent, accepts notice and seeks time to file the reply.
8. Reply, if any, be filed within seeks weeks with an advance copy to opposite counsel, failing which, the right to file reply shall stand forfeited.
9. List on 06.05.2024.
NEENA BANSAL KRISHNA, J FEBRUARY 6, 2024 S.Sharma 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 08/02/2024 at 21:57:43