Delhi High Court - Orders
Indian Oil Corporation Ltd vs Air Liquide Global E & C Solutions ... on 21 September, 2022
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 489/2018 and I.A. No. 16538/2018
INDIAN OIL CORPORATION LTD ..... Petitioner
Through: Mr. V.N. Koura and Mr. Nikhil
Mundeja, Advocates.
versus
AIR LIQUIDE GLOBAL E & C SOLUTIONS (INDIA) PVT
LTD (PREVIOUSLY KNOWN AS LURGI (INDIA)
PRIVATE LTD ..... Respondent
Through: Mr. Gourab Banerji, Sr. Advocate
with Mr. Rajan Raj, Mr. Subhro
Prokas Mukherjee, Advocates for
respondents (Ph.9810064433, e-mail:
[email protected])
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 21.09.2022
1. Mr. V. N. Koura, Advocate appearing for the petitioner submits that he wishes to place on record certain judgments in support of his submissions.
2. It is pointed out by learned counsel for the respondent that written submissions on behalf of the parties have already been filed.
3. Attention of this Court has been drawn to order dated 04.12.2018 wherein it is recorded that the present petition has been filed primarily on three grounds.
4. At request of learned counsel for the petitioner, adjourned to 16.01.2023.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:26.09.2022 13:15:445. Both the parties are at liberty to file the compilation of judgments they wish to rely upon.
MINI PUSHKARNA, J SEPTEMBER 21, 2022 PB Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:26.09.2022 13:15:44