IN THE HIGH COURT OF DELHI AT NEW DELHI
  
  
  
  W.P.(C) 7303/2013
  
  
  
  M/S INDIAN OIL CORPORATION LIMITED and ORS ..... Petitioners
  
  Through: Mr. Parag Tripathi, Sr. Adv. with Mr. Ajit Warrier, Mr.
  Harman Sandhu,
  
  Mr. Dushyant Manocha and Ms. Tarunima V., Advs.
  
  
  
  
versus
  
  
  
  COMPETITION COMMISSION OF INDIA and ANR ..... Respondents
  
  Through: Mr. Balbir Singh, Mr. Abhishek Singh Baghel, Mr. Aashish
  Anand Bernard and Ms. Monica, Advs. for R-1 with Mr. Sukesh Mishra, Jt.
  Director (Law).
  
  Mr. Rakesh Dewan, Adv. for R-2.
  
  CORAM:
  
   HON'BLE MR. JUSTICE V.K. JAIN
  
   O R D E R
  
   22.11.2013
  
  
  
  CM Nos.15714-15715/2013 (Exemptions)
  
  Allowed subject to just exceptions.
  
  WP (C) No.7303/2013 and CM No.15713/2013 (Stay)
  
  Issue notice.
  
  
  Mr. Balbir Singh, Advocate accepts notice for respondent No.1 and Mr. Rakesh Dewan, Advocate accepts notice for respondent No.2.
  
  Counter affidavit be filed within four (4) weeks. Rejoinder be
  filed within two (2) weeks thereafter.
  
  List for hearing on 13.1.2014 at 2:15 p.m. along with WP (C)
  No.8211/2010.
  
  In the meanwhile there shall be an ad interim stay of the
  proceedings in Suo Moto case No.3/2013 till further orders of the Court.
  
  
  
  
  
   NOVEMBER 22, 2013 V.K. JAIN, J.
  
  b?nesh
  
  
  
  $ 37