Delhi High Court - Orders
Vedanta Limited, & Anr vs Government Of India, Through: Jt. ... on 16 January, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 5/2017
VEDANTA LIMITED, & ANR.
..... Decree holders
Through: Mr. Akhil Sibal, Sr. Adv with Mr.
Anirudh Das, Mr.Aashish Gupta, Mr.
Arjun Pall, Mr. Parinay and Mr.
Anirudh Lekhi, Advs.
versus
GOVERNMENT OF INDIA, THROUGH: JT. SECRETARY,
MINISTRY OF PETROLEUM AND NATURAL GAS,
..... Judgment debtor
Through: Ms. Maninder Acharya, ASG with
Mr. Anurag Ahluwalia, CGSC with
Mr. Somiran Sharma, Mr. Viplav
Acharya, Mr. Tushar Bhardwaj, Mr.
Praveen Jain and Mr. Aditya
Shandilya, Advs for UOI.
Mr Chitranshul Sinha, Adv for CPLL.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 16.01.2019 O.M.P.(EFA)(COMM.) 5/2017 & I.A. No.11351/2017, I.A. No.14824/2018 & I.A. No.262/2019 1 Renotify the matter along O.M.P.(EFA)(COMM.) 15/2016 with tomorrow i.e. on 17.01.2019 at 04:00 PM.
RAJIV SHAKDHER, J JANUARY 16, 2019 A