Delhi High Court - Orders
Naresh Takkar vs Icra Limited on 20 May, 2024
Author: Amit Bansal
Bench: Amit Bansal
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 113/2024 & EX.APPL.(OS) 815/2024
NARESH TAKKAR ..... Decree Holder
Through: Mr Abhishek Malhotra, Mr Kartikay
Dutta, Ms Sonal, Advocates.
versus
ICRA LIMITED ..... Judgement Debtor
Through: None.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 20.05.2024
1. The present petition has been filed under Section 36 of the Arbitration and Conciliation Act, 1996 seeking enforcement of the award dated 19th November, 2023 as modified on 30th January, 2024.
2. Mr Abhishek Malhotra, counsel for the decree holder/petitioner, submits that he has received an advance copy of a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 by the judgment debtor/respondent. However, the same is yet to be listed.
3. Accordingly, it is submitted that the hearing in the present petition be deferred so as to await the orders that may be passed in the petition filed by the judgment debtor/ respondent under Section 34 of the Arbitration and Conciliation Act, 1996.
4. Renotify on 8th August, 2024.
AMIT BANSAL, J MAY 20, 2024/rt 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 21/05/2024 at 02:48:43