Delhi High Court - Orders
Consortium Of Sree-Meil-Vngs, ... vs Ongc Ltd on 28 November, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 168/2018
CONSORTIUM OF SREE-MEIL-VNGS, HYDERABAD
..... Decree Holder
Through: Ms. Kiran Suri, Sr. Adv., with
Mr.Purvesh Buttan, Ms. Aishwarya
Kumar and Ms.Vidushi Garg,
Advs.
versus
ONGC LTD. ..... Judgement Debtor
Through: Mr.Chetan Sharma, Sr. Adv., with
Mr.Abhishek Puri, Mr.R.V.
Prabhat, Mr.Amit Gupta,
Mr.Saurabh Tripathi, Mr.Rishav
Dubey, Mr.Sahaj Garg and
Ms.Surbhi Gupta, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 28.11.2022
1. In view of the operation of the Award in question having been stayed, the learned counsel for the Decree Holder does not press this petition at this stage, reserving the liberty to file a fresh petition as and when occasion for the same arises.
2. The petition is accordingly dismissed as withdrawn, with liberty as prayed for.
NAVIN CHAWLA, J NOVEMBER 28, 2022/s Signature Not Verified Digitally Signed By:RENUKA NEGI Signing Date:30.11.2022 18:30:24