Delhi High Court - Orders
Gps Properties Pvt Ltd vs Ludhiana Improvement Trust on 31 October, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~39 and 40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 242/2025 & EX.APPL.(OS) 1550/2025
GPS PROPERTIES PVT LTD .....Decree Holder
Through: Mr. Akhil Sibal, Senior Advocate
with Mr. Rahul Sharma, Mr. Nikhil
Chawla, Mr. Shubham Shekhar,
Advocates.
versus
LUDHIANA IMPROVEMENT TRUST .....Judgement Debtor
Through:
40
+ OMP (ENF.) (COMM.) 243/2025 & EX.APPL.(OS) 1551/2025
GPS PROPERTIES PVT LTD & ANR. .....Decree Holders
Through: Mr. Akhil Sibal, Senior Advocate
with Mr. Rahul Sharma, Mr. Nikhil
Chawla, Mr. Shubham Shekhar,
Advocates.
versus
LUDHIANA IMPROVEMENT TRUST .....Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 31.10.2025 EX.APPL.(OS) 1550/2025 (exemption from filing fair and typed copies of dim/ illegible documents) in OMP (ENF.) (COMM.) 242/2025 and EX.APPL.(OS) 1551/2025 (exemption from filing fair and typed copies of dim/ illegible documents) in OMP (ENF.) (COMM.) 243/2025 OMP (ENF.) (COMM.) 242/2025 & OMP (ENF.) (COMM.) 243/2025 Page 39 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 03/11/2025 at 23:11:23
1. Allowed, subject to the decree holder(s) filing clearer/legible copies of the documents within four (4) weeks from today.
2. The application stands disposed of.
OMP (ENF.) (COMM.) 242/2025 & OMP (ENF.) (COMM.) 243/2025
3. Both the present execution petitions have been filed on behalf of GPS Properties Pvt. Ltd. and New India City Developers Pvt. Ltd, under Section 36 of the Arbitration and Conciliation Act, 1996 [hereinafter the 'Act'], seeking enforcement of the award dated 10th November, 2016, corrected by order dated 3rd February, 2017.
4. It is the case of the petitioners that the arbitration proceedings were pursued by Today Homes & Infrastructure Pvt. Ltd. (THIPL) in its own capacity and also as a representative of the other members of the consortium of four (4) companies, which include the present petitioners.
5. Therefore, it is agreed that the petitioners would also be entitled to part portion of the awarded amount.
6. Issue notice to the judgment debtor through all permissible modes.
7. Reply(ies) be filed within four (4) weeks.
8. List along with EX.P. 30/2019, on 13th November 2025.
AMIT BANSAL, J OCTOBER 31, 2025 at OMP (ENF.) (COMM.) 242/2025 & OMP (ENF.) (COMM.) 243/2025 Page 40 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 03/11/2025 at 23:11:23