Delhi High Court - Orders
Continental Engineering Corporation vs Sugesan Transport Pvt. Ltd on 25 February, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 395/2020
CONTINENTAL ENGINEERING CORPORATION ..... Petitioner
Through: Mr. Anil Kher, Senior Advocate with
Mr. Kunal Kher, Advocate.
versus
SUGESAN TRANSPORT PVT. LTD ..... Respondent
Through: Mr. Uday Bedi, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 25.02.2021
1. The Petitioner as the successful party under the Arbitral Award dated 22nd October, 2020 has filed the instant petition under Section 9 of the Arbitration and Conciliation Act, 1996 seeking directions to the Respondent to deposit the awarded amount.
2. This Court vide order dated 3rd December, 2020, while granting time to the Respondent to file a reply to the petition also directed them to file their affidavit of assets in terms of Form 16 A, Appendix E under Order XXI Rule 41(2) of the Code of Civil Procedure, 1908, existing as on 22nd October, 2020 and as on the date of the order.
3. Since then the Petitioner has filed a petition seeking execution of the award being OMP (ENF.) (COMM) 38/2021. In view thereof, no further Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.03.2021 10:43 orders are required to be passed in the present case. The present petition is disposed of with a direction to the Respondent to file the affidavit of assets in terms of Form 16 A, Appendix E under Order XXI Rule 41(2) of the Code of Civil Procedure, 1908 as already directed. The said affidavit shall now be placed on the file in OMP (ENF.) (COMM) 38/2021.
SANJEEV NARULA, J FEBRUARY 25, 2021 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.03.2021 10:43