Delhi High Court - Orders
M/S Stup Consultants Pvt Ltd vs Indian Oil Corporation Limited on 4 October, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 162/2021 & EX.APPL. (OS) 1101/2021 &
EX.APPL. (OS)1102/2021
M/S STUP CONSULTANTS PVT LTD. ..... Decree Holder
Through: Mr. Gautam Dhamija, Advocate
Versus
INDIAN OIL CORPORATION LIMITED ..... Judgment Debtor
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 04.10.2021
1. Present petition under Section 36 of the Arbitration and Conciliation Act, 1996 read with Order XXI Rules 10 & 11(2) read with Section 151 CPC has been filed seeking execution of the Award dated 24.12.2019 passed by the learned Arbitrator.
2. This Court is informed that petition, challenging the impugned Award dated 24.12.2019 [being O.M.P. (COMM) 90/2021] is pending adjudication before Hon'ble Mr. Justice Sanjeev Narula and is listed for 11.11.2021.
3. Accordingly, list the present petition along with O.M.P. (COMM) 90/2021 before the Bench of Mr. Justice Sanjeev Narula on 11.11.2021.
SURESH KUMAR KAIT, J OCTOBER 04, 2021 r