Delhi High Court - Orders
Ongc Ltd vs Consortium Of Sree-Meil-Vngs on 18 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 134/2018
ONGC LTD. ..... Petitioner
Through: Mr. V. Siddharth with Mr. Yasharth
Misra, Advocates.
versus
CONSORTIUM OF SREE-MEIL-VNGS ..... Respondent
Through: Mr. Arun K. Verma, Sr. Advocate
with Mr. Purvesh Buttan and Mr.
Fahao Timtiae, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 18.02.2019 I.A. No.15613/2018
1. This is an application moved by the respondent for release of money deposited in this Court by the petitioner.
2. Mr. Verma, who, appears for the petitioner, says that he will obtain instructions as to whether his client will be able to offer a solvent security.
3. Mr. Sethi, who, appears for the petitioner, is not available, accordingly, renotify the application on 24.04.2019.
I.A. No.4199/20184. Since compliance has been made of the order dated 27.09.2018, the operation of the impugned award shall remain stayed till the disposal of the O.M.P. (COMM) 134/2018 Page 1 of 2 Section 34 petition.
5. The application is, accordingly, disposed of. O.M.P. (COMM) 134/2018
6. Issue notice.
7. Mr. Purvesh Buttan accepts notice. Reply be filed within four weeks. Rejoinder, if any, be filed before the next date of hearing. I am told that the arbitration record has already been filed.
8. Counsel for the parties will file a convenience set comprising documents which are part of the arbitration record at least one week before the next date of hearing.
9. Counsel for the parties will also file written submissions not exceeding 3 pages each before the next date of hearing.
10. Renotify the matter on 29.08.2019.
RAJIV SHAKDHER, J FEBRUARY 18, 2019 hs O.M.P. (COMM) 134/2018 Page 2 of 2