Delhi High Court - Orders
Hindustan Cables Limited vs Goyal Mg Gases Private Limited on 10 December, 2024
Author: Rekha Palli
Bench: Rekha Palli
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(OS) (COMM) 6/2024, CM APPL. 33878/2024-Stay
HINDUSTAN CABLES LIMITED .....Appellant
Through: Mr. Dinesh Monga, Ms. Monika
Shahi, Mr. Lokesh Kr. Kalra and Mr.
Mohit, Advs.
versus
GOYAL MG GASES PRIVATE LIMITED .....Respondent
Through: Mr. Simran Mehta and Mr. Amit
Ranjan Singh, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 10.12.2024
1. After hearing the learned counsel for the parties, on the last date, this Court had directed that the interim protection granted to the appellant, could not be continued unless the appellant furnishes Bank Guarantee for the remaining decreetal amount.
2. Today, learned counsel for the appellant submits that the appellant is willing to furnish the requisite Bank Guarantee within a period of one month, which, as per the learned counsel for the parties is tentatively quantified as Rs.14,00,00,000/- (Rupees Fourteen Crores Only).
3. Accordingly, list the matter before the learned Registrar for consideration of the Bank Guarantee, to be furnished by the appellant, within a period of one month.
4. However, the furnishing of this Bank Guarantee will be made subject 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 11/12/2024 at 23:45:07 to the outcome of the appellant‟s pending petition under Section 37 of the Arbitration and Conciliation Act, 1996 before the High Court of Judicature at Allahabad.
5. Needless to say, subject to the appellant furnishing the requisite Bank Guarantee for a sum of Rs.14,00,00,000/- (Rupees Fourteen Crores Only) within the aforesaid period of one month, the execution proceedings before the learned Single Judge will remain stayed till the next date.
6. List before the Registrar on 17.01.2025.
REKHA PALLI, J SAURABH BANERJEE, J DECEMBER 10, 2024/akr 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 11/12/2024 at 23:45:07