Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 5 November, 2020
Author: Rekha Palli
Bench: Rekha Palli
Via video conferencing
$~9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016, E.A. 297/2020, 374/2020,
390/2020, 735/2020, 757/2020 & 968/2020
CAIRN INDIA LTD & ORS
..... Decree Holders
Through None.
versus
GOVERNMENT OF INDIA
..... Judgement Debtor
Through Mr. K.R. Sasi Prabhu, Advocate with
Mr.Tushar Bhardwaj, Advocate
AND
E.A. 278/2020, 279/2020, 373/2020, 375/2020, 384/2020, 385/2020,
755/2020, 958/2020, 1077/2020 & 1078/2020 in
+ O.M.P.(EFA)(COMM.) 5/2017
VEDANTA LIMITED & ANR.
..... Decree Holders
Through None
versus
GOVERNMENT OF INDIA, THROUGH JT. SECRETARY,
MINISTRY OF PETROLEUM AND NATURAL GAS
..... Judgement Debtor
Through Mr. K.R. Sasi Prabhu, Advocate with
Mr.Tushar Bhardwaj, Advocate .
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
Signature Not Verified
DigitallySigned
By:MANJU BHATT
Signing Date:05.11.2020
22:15:57
ORDER
% 05.11.2020 Request for adjournment has been received from both the sides. At request, list on 12.01.2021.
REKHA PALLI, J NOVEMBER 5, 2020 nn Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:05.11.2020 22:15:57