Delhi High Court - Orders
Ministry Of Petroleum & Natural Gas vs Hardy Exploration & Production (India) ... on 21 December, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~11 & 12(Original Side- 2019)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 93/2019 & I.A. 153/2019
MINISTRY OF PETROLEUM & NATURAL GAS
..... Petitioner
Through: Mr. Shashi Prabhu, Adv.
Mr. Anurag Ahluwalia, CGSC
Ms. Rasshd Beri, Adv.
Mr. Tushar Mehta, SGI, Mr.
Jayant Sud ASG, Mr. K. R.
Sasiprabhu, Advocate, Mr.
Tushar Bhardwaj Advocate
versus
HARDY EXPLORATION & PRODUCTION (INDIA) INC
..... Respondent
Through: Mr. Gauhar Mirza & Ms.
Avlokita Rajvi, Advs.
+ OMP (ENF.) (COMM.) 52/2019 & EX.APPL.(OS) 141/2016
HARDY EXPLORATION & PRODUCTION (INDIA) INC
..... Decree Holder
Through: Mr. Gauhar Mirza & Ms.
Avlokita Rajvi, Advs.
Mr. Shashi Prabh, Adv.
versus
GOVERNMENT OF INDIA, MINISTRY OF PETROLEUM &
NATURAL GAS ..... Judgement Debtor
Through: Mr. Anurag Ahluwali, CGSC
Ms. Rasshd Beri, Adv.
Mr. Tushar Mehta, SGI, Mr.
Jayant Sud ASG, Mr. K. R.
Sasiprabhu, Advocate, Mr.
Tushar Bhardwaj Advocate
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
O.M.P. (COMM) 93/2019 Page 1 of 2
Signing Date:23.12.2021
11:09:33
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 21.12.2021
1. These matters have to be heard finally.
2. Re-notify for disposal at the end of the Board on 27th January, 2022.
3. Both sides are directed to file notes of their respective submissions, not exceeding eight pages, after exchanging copies with each other, at least 48 hours in advance of the next date of hearing.
4. Counsel may also file duly indexed compilations of the decisions on which they seek to place reliance, after exchanging copies with each other.
C.HARI SHANKAR, J DECEMBER 21, 2021 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 93/2019 Page 2 of 2 Signing Date:23.12.2021 11:09:33