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Oil And Natural Gas Corporation Ltd vs M/S G And T Beckfield Drilling Services ... on 25 November, 2019

Bench: N.V. Ramana, V. Ramasubramanian

     ITEM NO.3                                  COURT NO.2                   SECTION XIV

                                    S U P R E M E C O U R T O F           I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                         No(s).    18331/2019

     (Arising out of impugned final judgment and order dated                             08-03-2019
     in ARBA No. 3/2007 passed by the Gauhati High Court)

     OIL AND NATURAL GAS CORPORATION LTD                                       Petitioner(s)
                                     VERSUS

     M/S G AND T BECKFIELD DRILLING SERVICES PVT. LTD.                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.113924/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.113925/2019-PERMISSION TO
     FILE LENGTHY LIST OF DATES )

     Date : 25-11-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)
                                          Mr.   Sandeep Sethi, Sr. Adv.
                                          Mr.   Gaurav Agrawal, AOR
                                          Mr.   Anurag Gharote, Adv.
                                          Mr.   Chritarth Palli, Adv.
     For Respondent(s)
                                          Mr.   Raman Duggal, Adv.
                                          Mr.   Hardeep Singh Anand, AOR
                                          Mr.   Shivanshu Kumar, Adv.
                                          Mr.   Ram Govind Singh, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice limited to the extent whether the interest on the total awarded amount dated 12.12.1998 at the rate of 12 per cent can be awarded or not. So far as the rest of the amount is concerned, the petitioner is willing to pay back to the respondent within a period of four weeks.

Subject to payment of the aforesaid amount, the execution proceedings shall remain stayed.

     (DEEPAK SINGH)                                                         (RAJ RANI NEGI)
     COURT MASTER (SH)                                                     ASSISTANT REGISTRAR