Delhi High Court - Orders
Ircon International Limited vs Ccap Ltd & Anr on 22 July, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 1/2017 AND I.A. 6037/2018 & 26210/2023
IRCON INTERNATIONAL LIMITED .....Petitioner
Through: Mr. Chandan Kumar and Ms.
Kirti Atri, Advocates.
versus
CCAP LTD & ANR .....Respondents
Through: Mr. Ranjay Kr. Dubey, Mr.
Gowtam Bhol and Mr. A. D.
Chaudhary, Advocates.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 22.07.2024
1. Mr. Chandan Kumar, learned counsel for the petitioner, seeks and is granted three weeks' time to file reply to the additional affidavit dated 18 July 2024 filed by the respondents.
2. The attention of Mr. Chandan Kumar has also been drawn to the orders passed in Manish v. Godawari Marathawada Irrigation Development Corporation1 and Toyo Engineering Corporation v. IOCL2 wherein the Hon'ble Supreme Court has held that in the case of Section 34 challenges against money awards, deposit of the entire awarded amount is the norm.
3. In the present case, there has been no deposit of any part of the 1 2021 SCC OnLine SC 3455 O.M.P. (COMM) 1/2017 Page 1 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 23/07/2024 at 23:19:33 awarded amount till date and no order dispensing with deposit has been passed.
4. Mr. Chandan Kumar, learned counsel for the petitioner, undertakes to take instructions on this aspect as well, before the next date of hearing.
5. List on 30 September 2024.
C.HARI SHANKAR, J JULY 22, 2024 p Click here to check corrigendum, if any 2 2018 SCC OnLine SC 2863 O.M.P. (COMM) 1/2017 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 23/07/2024 at 23:19:33