Delhi High Court - Orders
Canara Bank vs Mahanagar Telephone Nigam ... on 30 August, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~20 & 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 147/2022
CANARA BANK ..... Decree Holder
Through: Mr. Amish Ram Dabas,
Ms. Shreya S. Dabas, Advocates.
versus
MAHANAGAR TELEPHONE NIGAM
LIMITED(MTNL) & ANR. ..... Judgement Debtors
Through: Mr. Balbir Singh, ASG with
Ms. Rashmi Malhotra, Mr. Amit
Meharia, Mr. Sameer Jain,
Mr. Abinash Agarwal,
Mr. Shalinder Saini, Mr. Suvigya
Awasthi, Ms. Jayashree Parihar,
Mr. Vivek Joshi, Mr. Rohan
Gulati, Ms. Anu Sua, Advocates
for JD-MTNL [9953676030].
Mr. Anil Kumar Chandel,
Advocate for R-2.
+ OMP (ENF.) (COMM.) 155/2022
CANBANK FINANCIAL SERICES LIMITED ..... Decree Holder
Through: Mr. Anil Kumar Chandel,
Advocate.
versus
MAHANAGAR TELEPHONE
NIGAM LIMITED & ANR. ..... Judgement Debtors
Through: Mr. Balbir Singh, ASG with
Ms. Rashmi Malhotra, Mr. Amit
Meharia, Mr. Sameer Jain,
Mr. Abinash Agarwal,
Mr. Shalinder Saini, Mr. Suvigya
Awasthi, Ms. Jayashree Parihar,
Mr. Vivek Joshi, Mr. Rohan
Gulati, Ms. Anu Sua, Advocates
for JD-MTNL [9953676030].
Signature Not Verified
Digitally signed OMP (ENF.) (COMM.) 147/2022 & OMP (ENF.) (COMM.) 155/2022 Page 1 of 2
By:SHITU NAGPAL
Signing Date:31.08.2022
15:19:45
Mr. Amish Ram Dabas,
Ms. Shreya S. Dabas, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 30.08.2022
1. Mr. Balbir Singh, learned Additional Solicitor General, appears on behalf of the judgment debtor- Mahanagar Telephone Nigam Limited ["MTNL"], and submits that the judgment debtor is in the process of making an application seeking stay of the award under enforcement. It may be noted that the judgment debtor has already filed a petition under Section 34 of the Arbitration and Conciliation Act, 1996 being O.M.P. (COMM) 312/2022 [Mahanagar Telephone Nigam Limited vs. Canara Bank & Anr.], in which no stay application was filed. Notice in the petition was issued on 03.08.2022, and no stay application has been filed even for a period of three weeks thereafter.
2. Learned counsel for the decree holder submits that in the absence of any order of stay, the judgment debtor be directed to deposit the entire awarded amount alongwith the interest accrued thereupon.
3. Mr. Singh seeks an adjournment of one week, and undertakes that, in the event no order of stay has been passed by the Court on the petitioner's application by that date, the judgment debtor will deposit the entire awarded amount, alongwith interest accrued thereupon, within two weeks thereafter.
4. List on 07.09.2022.
PRATEEK JALAN, J AUGUST 30, 2022/'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed OMP (ENF.) (COMM.) 147/2022 & OMP (ENF.) (COMM.) 155/2022 Page 2 of 2 By:SHITU NAGPAL Signing Date:31.08.2022 15:19:45