Delhi High Court - Orders
Hardy Exploration And Production India ... vs Aban Offshore Limited on 29 July, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 308/2024
HARDY EXPLORATION AND PRODUCTION INDIA (INC)
.....Petitioner
Through: Mr Tejas Karia, Ms Avlokita Rajvi, Mr Lakshya
Khanna and Mr Mahir Amir, Advs.
versus
ABAN OFFSHORE LIMITED .....Respondent
Through: Mr Sudipto Sarkar, Sr. Adv. (through VC) with
Ms Aditi Tripathi, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 29.07.2024 I.A. 34579/2024 & I.A. 34580/2024
1. Exemption is granted subject to all just exceptions.
2. The petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.
3. The applications are disposed of.
O.M.P. (COMM) 308/2024, I.A. 34578/2024, I.A. 34581/2024
4. After some arguments, Mr Karia, learned counsel for the petitioner states that the present petition be listed on the date when OMP (ENF.) (COMM.) 139/2024 is listed.
5. Mr Karia, learned counsel for the petitioner seeks and is granted liberty to file written submissions at least one week before the next date of hearing.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/08/2024 at 23:32:39
6. List on 07.10.2024 along with OMP (ENF.) (COMM.) 139/2024.
JASMEET SINGH, J JULY 29, 2024 sr Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/08/2024 at 23:32:39