Shenzhen Shandong Nuclear Power ... vs Vedanta Limited on 24 July, 2020

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Delhi High Court - Orders

Shenzhen Shandong Nuclear Power ... vs Vedanta Limited on 24 July, 2020

Bench: Rekha Palli

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     O.M.P.(ENF)(COMM) 225/2018
      SHENZHEN SHANDONG NUCLEAR POWER CONSTRUCTION
      COMPANY LIMITED                            ..... Decree Holder
                     Through    Mr.Gourab Banerji, Sr.Adv. with
                     Mr.Ranjit  Prakash,   Mr.Anshuman         Pande,
                     Mr.Abhinav Raghuvanshi, Mr.Mohit, Advs.

                          versus

      VEDANTA LIMITED                    ..... Judgement Debtor
                   Through   Ms.Ranjana Roy Gawai with
                   Ms.Vasudha Sen, Ms.Prachi Golechha, Advs.

      CORAM:
      HON'BLE MS. JUSTICE REKHA PALLI
                        ORDER

% 24.07.2020 E.A. 667/2020

1. Allowed, subject to all just exceptions.

2. The applicant will file the requisite affidavits and Court fees within two weeks of the normal functioning of the Court being restored.

E.A. 666/2020

3. This is an application filed by the judgment debtor(JD) seeking the following reliefs:-

"a) Pass an order directing Ld. Registrar General of this Hon'ble Court to release an amount of Rs.59, 83, 05, 336/-

from the fixed deposit created in favour of Decree Holder pursuant to the deposit of Rs.1,522,248,637/- by the applicant on 23.03.2018;

b) Pass an order modifying the order dated 03.06.2020 passed by this Hon'ble Court in the captioned matter to the extent that Judgment Debtor/Applicant be exempted from liability to renew the Bank Guarantee No.0999813BG0000509 dated 14.08.2013 for Rs.187 crore in favour of Decree Holder;"

4. After some arguments, learned counsel for the applicant submits that in view of the order passed by this Court on 03.06.2020, she does not press the present application but seeks liberty to move an application for reduction of the amount for which the bank guarantee has been furnished by the JD.

5. The application stands dismissed as not pressed with liberty, as prayed for.

O.M.P.(ENF)(COMM) 225/2018

6. List on the date already fixed i.e. 10.08.2020.

REKHA PALLI, J JULY 24, 2020/sr

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Delhi High Court - Orders