Oil & Natural Gas Corporation Ltd. Petitioner(s) v. Discovery Enteprises Pvt. Ltd. And Another (s).

1. Shri Tushar Mehta, learned Solicitor General appearing on behalf of the petitioner(s) states that the petitioner will deposit amount awarded to the respondent Jindal Drilling in this Court. The amount shall be dealt with according to the decision in the present matters. The amount when deposited shall be invested in an interest bearing account of a national Bank in appropirate scheme offering higher rate of interest as per the guidelines formulated in this regard, initially for a period of six months.

2. Until further orders, execution of Arbitral Award dated 9-10-2013 passed by the Arbitral Tribunal and subject matter of the Transferred Cases Nos. 49/2016, 50/2016, 47/2016 and 48 of 2016 shall remain stayed.