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Delhi High Court - Orders

Ht Media Limited vs Arg Outlier Media Private Limited on 31 May, 2024

Author: Jasmeet Singh

Bench: Jasmeet Singh

                                    $~14
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           OMP (ENF.) (COMM.) 128/2024
                                                HT MEDIA LIMITED                                                               ..... Decree Holder
                                                                                      Through:                Mr. Abhisaar Bairagi, Mr. Milind
                                                                                                              Sharma, Mr. Shivang Singh, Ms.
                                                                                                              Natasha Syal and Mr. Shivank Diddi,
                                                                                                              Advs.
                                                                                      versus

                                                ARG OUTLIER MEDIA PRIVATE LIMITED..... Judgement Debtor
                                                                                      Through:                Ms. Renu Gupta and Ms. Pratiksha
                                                                                                              Jalan, Advs.
                                                CORAM:
                                                HON'BLE MR. JUSTICE JASMEET SINGH
                                                       ORDER

% 31.05.2024 OMP (ENF.) (COMM.) 128/2024

1. This is a petition filed under Section 36 of the Arbitration and Conciliation Act, 1996, (hereinafter referred to as "Act") seeking enforcement of the Arbitral Award dated 17.02.2023.

2. It is stated that objection filed under Section 34 of the Act was dismissed on 04.07.2023 and in the appeal filed under Section 37 of the Act, no stay has been granted in favour of the judgment debtor. An amount of Rs.4,51,37,551.4/- is due and outstanding.

3. For the said reasons, issue notice to the judgment debtor on the decree holder taking requisite steps through all permissible modes including electronic within one week from today.

4. List on 15.07.2024.

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 01/06/2024 at 02:36:18 EX.APPL.(OS) 931/2024

5. This is an application filed under Order XXI Rule 41 on behalf of the decree holder seeking to file an affidavit as per Appendix E, Form No. 16A under Order XXI Rule 41 of the CPC disclosing assets of the judgment debtor.

6. Since the amount is due and payable, the application is allowed and the judgment debtor shall file its list of assets in terms of Order XXI Rule 41, as per Appendix E, Form No. 16 A. JASMEET SINGH, J MAY 31, 2024/NG 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 01/06/2024 at 02:36:18