Delhi High Court - Orders
Arkay Energy (Rameswaram) Ltd vs Gail India Limited on 17 October, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 278/2023
ARKAY ENERGY (RAMESWARAM) LTD
..... Petitioner
Through: Mr.Rajshekhar Rao, Sr Advocate with
Mr.Shiva Krishnamurti and Mr.Rohan
Dewan, Advocate.
versus
GAIL INDIA LIMITED
..... Respondent
Through: Mr.N.L.Ganapath, Advocate.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 17.10.2023
1. The learned counsel for the respondent submits they have already encashed security deposit and made the payment to the ONGC. It is submitted as per contract between the parties the petitioner needs to replenish security deposit of Rs.8.00 Crores. Let the needful be done as per the contract between the parties within four weeks from today.
2. List again on 12.01.2024.
YOGESH KHANNA, J.
OCTOBER 17, 2023 M This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/10/2023 at 23:02:56