Delhi High Court - Orders
Haldiram Snacks Pvt.Ltd Rep By Its ... vs Kgf Cotton Pvt Ltd Through Its Director ... on 10 March, 2026
$~54 & 55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 42/2026
HALDIRAM SNACKS PVT.LTD REP BY ITS DIRECTOR
MR MADHUSUDAN AGARWAL .....Decree Holder
Through: Mr. Varun Goswami, Ms.
Dakshita Sharma and Ms.
Arpita Mishra, Advocates.
versus
KGF COTTON PVT LTD THROUGH ITS DIRECTOR SH
KAILASH AGARWAL & ORS. .....Judgement Debtors
Through: None.
55
OMP (ENF.) (COMM.) 43/2026
HALDIRAM SNACKS PVT LTD .....Decree Holder
Through: Mr. Varun Goswami, Ms.
Dakshita Sharma and Ms.
Arpita Mishra, Advocates.
versus
GOOD HEALTH AGRO TECH PVT LTD THROUGH ITS
DIRECTOR SH SHUBHASH AGARWAL) & ORS.
.....Judgement Debtors
Through: None.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 10.03.2026
1. The present Enforcement Petitions have been filed under Section 36 of the Arbitration & Conciliation Act, 1996 ["Act"] read with Order XXI Rules 37 and 38 of the Code of Civil Procedure, 1908 ["CPC"] seeking enforcement of the Arbitral Award dated 31.03.2023.
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 12/03/2026 at 21:15:31
2. Learned counsel for the Decree Holder submits that a Section 34 Petition challenging the aforestated Arbitral Award as well as an Appeal under Section 37 of the Act against the decision in the said Section 34 Petition has also been adjudicated upon in favour of the Decree Holder herein.
3. Issue Notice.
4. Upon the Decree Holder taking appropriate steps, let notice be issued to the Judgment Debtors, through all permissible modes, returnable on 12.05.2026.
5. In the meanwhile, the Judgment Debtors are directed to file an Affidavit of assets as per Form 16A Appendix E under Order XXI Rule 41(2) of the CPC before the next date of hearing.
6. A photocopy of the Order passed today be kept in the connected matters.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 10, 2026/nd/dj 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 12/03/2026 at 21:15:31