Ongc Ltd vs Consortium Of Meil-Vngs on 23 February, 2021

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Delhi High Court - Orders

Ongc Ltd vs Consortium Of Meil-Vngs on 23 February, 2021

Author: Talwant Singh

Bench: Talwant Singh

$~S-29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    O.M.P. (COMM) 134/2018 & I.A. 2761/2021
     ONGC LTD.                                ..... Petitioner
                   Through: Ms.Radhika Das, Advocate

                          versus

      CONSORTIUM OF MEIL-VNGS                               ..... Respondent
                  Through: None

      CORAM:
      HON'BLE MR. JUSTICE TALWANT SINGH
                   ORDER

% 23.02.2021 The present matter has been taken-up for hearing by way of Video Conferencing on account of COVID-19.

I.A. 2761/2021

This is an application on behalf of non- applicant/petitioner seeking condonation of delay in filing reply to I.A. 12640/2020 under Section 151 of the Civil Procedure Code.

The main IA itself stands disposed of and in view of this any delay in filing the reply to the said IA automatically stand disposed of.

The application is disposed of accordingly. List on 19.04.2021, the date already fixed.

TALWANT SINGH, J FEBRUARY 23, 2021 mr Click here to check corrigendum, if any O.M.P. (COMM) 134/2018 Page 1

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Delhi High Court - Orders