Delhi High Court - Orders
Ministry Of Petroleum & Natural Gas vs Hardy Exploration & Production (India) ... on 27 October, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~27 & 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 93/2019 & I.A. No.153/2019
MINISTRY OF PETROLEUM & NATURAL GAS..... Petitioner
Through: Mr. Anurag Ahluwalia and Mr.Tushar
Bhardwaj, Advocates.
versus
HARDY EXPLORATION & PRODUCTION (INDIA) INC
..... Respondent
Through: Mr. Tejas Karia with Mr. Gauhar
Mirza, Ms. Avlokita Rajvi and
Mr.Samarth Madan, Advocates.
+ OMP (ENF.) (COMM.) 52/2019 & EX. APPL.(OS) 141/2016
HARDY EXPLORATION & PRODUCTION (INDIA) INC
..... Decree Holder
Through: Mr. Tejas Karia with Mr. Gauhar
Mirza, Ms. Avlokita Rajvi and
Mr.Samarth Madan, Advocates.
versus
GOVERNMENT OF INDIA, MINISTRY OF PETROLEUM &
NATURAL GAS ..... Judgement Debtor
Through: Mr. Anurag Ahluwalia and Mr.Tushar
Bhardwaj, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 27.10.2022 At request made on behalf of learned counsel appearing for the Ministry of Petroleum & Natural Gas, Government of India, who is stated to be indisposed today, re-notify on 30th January 2023.
ANUP JAIRAM BHAMBHANI, J OCTOBER 27, 2022 ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:01.11.2022 17:19:34