Delhi High Court - Orders
Apical (Malaysia) Sdn. Bhd vs Epigral Limited on 10 December, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
EX.APPL.(OS) 1807/2025
IN
+ O.M.P.(EFA)(COMM.) 6/2025
APICAL (MALAYSIA) SDN. BHD .....Decree Holder
Through: Mr. Anuj Berry, Mr. Ketan Gaur, Mr.
Aayush Mitruka, Mr. Neil Chatterjee,
Mr. Utsav Saxena and Ms. Nitisha
Garg, Advocates.
versus
EPIGRAL LIMITED .....Judgement Debtor
Through: Mr. Rajiv Nayyar and Mr. Dayan
Krishnan, Senior Advocates with Mr.
Rishi Agrawala, Mr. Pranav Saigal,
Mr. Shivam Bhagwati, Ms. Shruti
Arora, Mr. Chanan Parwani, Ms.
Tarini Khurana and Ms. Prangana
Barua, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 10.12.2025 EX.APPL.(OS) 1807/2025 (seeking directions)
1. The present application has been filed on behalf of the decree holder seeking certain directions against the judgment debtor.
2. This application is premised on the fact that the judgment debtor has failed to file its affidavit of assets in terms of Order XXI Rule 41(2) of the Code of Civil Procedure, 1908 (hereinafter 'CPC') as directed by this Court vide order dated 27th August, 2025.
O.M.P.(EFA)(COMM.) 6/2025 Page 1 of 2This 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 12/12/2025 at 21:06:21
3. The Court is informed that the affidavit of assets has been filed yesterday.
3.1. However, the same is not on record.
3.2. The delay in filing the affidavit of assets is condoned. 3.3. Counsel for the judgment debtor shall take steps to have the same placed on record.
4. It is also submitted on behalf of the decree holder that the judgment debtor has failed to file objections under Section 48 of the Arbitration and Conciliation Act, 1996 despite the fact that four (4) weeks' period granted vide order dated 27th August, 2025 is over.
5. Mr. Rajiv Nayyar and Mr. Dayan Krishnan, senior counsel appearing on behalf of the judgment debtor, submit that the objections shall be positively filed within two (2) weeks from today.
6. Mr. Nayyar and Mr. Krishnan, on instructions, submit that reply to O.M.P.(I) (COMM.) 346/2025 shall also be positively filed within two (2) weeks from today.
7. In view of the above, the application stands disposed of. O.M.P.(EFA)(COMM.) 6/2025
8. List on 12th January, 2026, the date already fixed.
AMIT BANSAL, J DECEMBER 10, 2025 Rzu O.M.P.(EFA)(COMM.) 6/2025 Page 2 of 2 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 12/12/2025 at 21:06:21