Delhi High Court - Orders
Sepco Electric Power Construction ... vs Gmr Kamalanga Energy Limited on 23 August, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 116/2022 and EX.APPL.(OS) 803/2023
SEPCO ELECTRIC POWER CONSTRUCTION
CORPORATION .....Decree Holder
Through: Mr. Ankit Khushu, Mr.Samar
Kachwaha, Ms. Bhavana Chandak and Mr.
Aakshat Khetrapal, Advocates
versus
GMR KAMALANGA ENERGY LIMITED .....Judgment Debtor
Through: Mr. Prashant Pakhiddey and Mr.
Manav Gill, Advocates
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 23.08.2024
1. Though the award of which execution is sought stands set aside by the Division Bench of High Court of Orissa, the petitioner has preferred an SLP against the said decision, which is stated to be listed for final hearing before the Supreme Court on 6 September 2024.
2. Accordingly, renotify on 14 October 2024.
C.HARI SHANKAR, J AUGUST 23, 2024/yg Click here to check corrigendum, if any This is a digitally signed order.
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