Delhi High Court - Orders
Hardy Exploration & Production (India) ... vs Government Of India, Ministry Of ... on 14 July, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~21 & 22
* 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. Tejas Karia, Advocate with Mr.
Gauhar Mirza, Advocate, Ms.
Avlokita Rajvi, Advocate and Mr.
Samarth Madan, Advocate.
versus
GOVERNMENT OF INDIA, MINISTRY OF PETROLEUM &
NATURAL GAS ..... Judgement Debtor
Through: Mr. Ruchir Mishra, Advocate with
Mr. Mukesh Kumar Tiwari,
Advocate.
+ O.M.P. (COMM) 93/2019 & I.A. 153/2019
MINISTRY OF PETROLEUM & NATURAL GAS ..... Petitioner
Through: Mr. K.R. Sasiprabhu, Advocate with
Mr. Anurag Ahluwalia, Advocate and
Mr. Tushar Bhardwaj, Advocate.
versus
HARDY EXPLORATION & PRODUCTION (INDIA) INC
..... Respondent
Through: Mr. Tejas Karia, Advocate with Mr.
Gauhar Mirza, Advocate, Ms.
Avlokita Rajvi, Advocate and Mr.
Samarth Madan, Advocate.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 14.07.2022 Re-notify on 27th October 2022.
ANUP JAIRAM BHAMBHANI, J JULY 14, 2022/ds Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:16.07.2022 14:18:57