Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 11 March, 2020
Author: Rekha Palli
Bench: Rekha Palli
$~13 & 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016 & EX.A(OS)297/2020
CAIRN INDIA LTD & ORS ..... Decree Holder
Through Mr.Akhil Sibal, Sr.Adv with
Mr.Anirudh Das, Mr.Aashish Gupta, Mr.Anirudh
Lekhi, Advs.
versus
GOVERNMENT OF INDIA ..... Judgement Debtor
Through Mr.K.R.Sasiprabhu with Mr.Anurag
Ahluwalia, Mr.Praveen Kumar Jain, Mr.Tushar
Bhardwaj, Advs.
+ O.M.P.(EFA)(COMM.) 5/2017 & EX.APPLs.(OS) 913/2019,
1063/2019, 278/2020, 279/2020, I.As 11351/2017, 14824/2018,
3592/2019, 3594/2019, 7674/2019
VEDANTA LIMITED & ANR. ..... Decree Holder
Through Mr.Akhil Sibal, Sr.Adv with
Mr.Anirudh Das, Mr.Aashish Gupta, Mr.Anirudh
Lekhi, Advs.
versus
GOVERNMENT OF INDIA, THROUGH JT. SECRETARY,
MINISTRY OF PETROLEUM AND NATURAL GAS,
..... Judgement Debtor
Through Mr.K.R.Sasiprabhu with Mr.Anurag
Ahluwalia, Mr.Praveen Kumar Jain, Mr.Tushar
Bhardwaj, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 11.03.2020
1. Learned counsel for the judgment debtors, who appears on advance notice requests for an adjournment on the ground of non- availability of the learned ASG, who is stated to be indisposed. The Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:12.03.2020 14:47:44 request is not opposed.
2. At request, list on 25.03.2020.
EX.APPL.(OS)335/2020 (for condonation of delay) in O.M.P.(EFA)(COMM.) 5/2017
3. This is an application filed by the decree holder no.1 seeking condonation of 141 days delay in filing rejoinder to the reply filed by the judgment debtor in I.A.14824/2018.
4. For the reasons stated in the application, the same is allowed and the delay of 141 days is condoned. The accompanying rejoinder affidavit is taken on record.
5. The application stands disposed of.
REKHA PALLI, J MARCH 11, 2020/sr Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:12.03.2020 14:47:44