Delhi High Court - Orders
Hardy Exploration & Production (India) ... vs Government Of India, Ministry Of ... on 16 March, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~A-9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 52/2019, EX.APPL.(OS) 141/2016
HARDY EXPLORATION & PRODUCTION (INDIA) INC
..... Decree Holder
Through Mr. Gauhar Mirza, Advocate
versus
GOVERNMENT OF INDIA, MINISTRY OF PETROLEUM &
NATURAL GAS ..... Judgement Debtor
Through Mr. Anurag Ahluwalia, CGSC, Mr.
Jayant Sud ASG, Mr. Randeep
Sachdeva, Mr. Harish Nadda, Mr.
Kartik Jasra, Mr. Tushar Bhardwaj,
Mr. Vishnu Sharma, Advocates
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 16.03.2022 An adjournment slip has been circulated on behalf of the petitioner. Learned counsel for the respondent has no objection to an adjournment.
Re-notify on 14.07.2022.
ANUP JAIRAM BHAMBHANI, J. MARCH 16, 2022 Ab/uj Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:22.03.2022 12:48:16