Oil And Natural Gas Corporation ... vs Jindal Drilling And Industries ...
2021 Latest Caselaw 5152 Bom

                                                          06-NMA-4152-2008.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                     NOTICE OF MOTION NO. 4152 OF 2008
                                             IN
                     ARBITRATION APPEAL NO. 77 OF 2007


Oil and Natural Gas Corporation Ltd., Mumbai.                ... Applicant/
                                                                 Appellant
                Versus


Jindal Drilling and Industries Ltd., New Delhi               ... Respondent
                                             ...
Ms. Shivani Kumbhojkar                 i/b    M/s   The      Law      Point,      for     the
Appellant/Applicant.

Mr. Vishal Sheth a/w R. Narayan i/b Mr. Bimal Rajashekhar, for the
Respondent.

Mr. A.A. Kumbhakoni, Advocate General a/w Ms. Geeta Shastri,
Additional Government Pleader, for the State.



                             CORAM : R. D. DHANUKA &
                                     V. G. BISHT, JJ.

DATE : 22nd March, 2021.

PC:

Learned arguing counsel for the appellant undertakes to pay the

deficit court fees in accordance with amendment in the provision of

Maharashtra Court Fees Act amended pursuant to the judgment of Full

Rekha Patil 1/2

06-NMA-4152-2008.odt

Bench of this Court dated 23 rd October, 2008 within four weeks from

today. Statement of the learned counsel is accepted. In view of the

statement, Notice of Motion does not survive and is disposed of in

aforesaid terms.

2 It is made clear that no further extension of time will be granted.

           (V. G. BISHT, J.)                   ( R. D. DHANUKA, J.)




Rekha Patil                                                                  2/2