Delhi High Court - Orders
Directorate General Of Hydrocarbons vs G.X. Technology Corporation on 1 April, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~22 and 23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 445/2018 & I.A. 12777/2019, 10609/2022
DIRECTORATE GENERAL OF HYDROCARBONS.....Petitioner
Through: Ms. Maninder Acharya, Senior
Advocate with Mr. Deepesh, Mr. Kanwar Kochar,
Mr. Prem Prakash Kanwer and Ms. Shreya Garg,
Advocates.
versus
G.X. TECHNOLOGY CORPORATION .....Respondent
Through: Mr. Navdeep Dahiya, Advocate.
23
+ OMP (ENF.) (COMM.) 33/2024
DIRECTORATE GENERAL OF
HYDROCARBONS .....Decree Holder
Through: Ms. Maninder Acharya, Senior
Advocate with Mr. Deepesh, Mr. Kanwar Kochar,
Mr. Prem Prakash Kanwer and Ms. Shreya Garg,
Advocates.
versus
G. X. TECHNOLOGY CORPORATION .....Judgement Debtor
Through: Mr. Navdeep Dahiya, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 01.04.2025
1. Learned counsel for the Respondent/Judgment Debtor will file his complete address and authorization for appearing in the matter for the Respondent /Judgment Debtor within a period of two days from today.
2. List on 17.07.2025.
O.M.P. (COMM) 445/2018 & connected matter 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 01/04/2025 at 22:14:49 OMP (ENF.) (COMM.) 33/2024 & EX. APPL. (OS) 193/2024
3. Judgment Debtor shall file an affidavit of assets under Form 16A, Appendix E of Order XXI Rule 41 CPC within four weeks from today.
4. List on 17.07.2025.
JYOTI SINGH, J APRIL 01, 2025/shivam O.M.P. (COMM) 445/2018 & connected matter 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 01/04/2025 at 22:14:49