Delhi High Court - Orders
Cairn India Ltd & Ors vs Government Of India on 11 May, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 15/2016 (Disposed of case)
CAIRN INDIA LTD & ORS ..... Decree Holders
Through: Ms. Avlokita Rajvi & Mr. Ujval
Mohan, Advocates for P-1.
versus
GOVERNMENT OF INDIA ..... Judgement Debtor
Through: Mr. K.R. Sasiprabhu, Mr. Anurag
Ahluwalia, Mr. Tushar Bhardwaj
& Mr. Manan Shishodia,
Advocates. [M:-9560984504]
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 11.05.2023 EX.APPL.(OS) 572/2023 (Application on behalf of decree holder No. 1 for taking on record the amendments to the bank guarantees)
1. The decree holder has filed this application to bring on record amendments to four bank guarantees which it has furnished in terms of the order dated 29.10.2018.
2. There is no objection to the relief sought in this application.
3. For the reasons stated in the application, it is allowed and the bank guarantees, copies whereof have been annexed to the application as Annexure-A, may be taken on record subject to the satisfaction of the learned Joint Registrar.
4. List before the learned Joint Registrar on 15.05.2023.
PRATEEK JALAN, J MAY 11, 2023/'pv'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:12.05.2023 12:37:48