Delhi High Court - Orders
Bhayana Builders Pvt. Ltd vs Chintels India Ltd on 10 February, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 174/2019 and EA No. 1206/2020
BHAYANA BUILDERS PVT. LTD. ..... Decree Holder
Through: Ms Manmeet Kaur, Advocate.
versus
CHINTELS INDIA LTD. ..... Judgement Debtor
Through: Mr Kotla Harshvardhan, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 10.02.2021 [Hearing held through videoconferencing]
1. This Court is informed that the judgment debtor's special leave petition against order of the Division Bench dismissing judgment debtor's appeal under Section 37 of the Arbitration and Conciliation Act, 1996 has been heard and orders have been reserved. It is also not disputed that while the matter was before the Division Bench, the arbitral award was not being enforced.
2. In view of the above, renotify on 15.03.2021.
VIBHU BAKHRU, J FEBRUARY 10, 2021 RK