Delhi High Court - Orders
(U/Article 215 Of The Constitution Of ... vs Edcil (India) Ltd on 19 January, 2026
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 63/2025, CCP(O) 67/2025
(U/Article 215 of the Constitution of India R/W Sections 11
& 12), EX.APPL.(OS) 434/2025 (For Filling Lenghty Synopsis
and List of Dates), EX.APPL.(OS) 814/2025 (For Dir.),
EX.APPL.(OS) 999/2025 (For Exemption) & EX.APPL. (OS)
1144/2025 (For Stay)
C-NET INFOTECH PVT. LTD. .....Decree Holder
Through: Mr. Gauhar Mirza, Mr. Aditya
Bharat Manubarwala, Mr.
Kaveesh Nair and Ms. Tanishka
Grover, Advocates
versus
EDCIL (INDIA) LTD. .....Judgement Debtor
Through: Mr. Saurabh Mishra, Mr.
Abhinav Pandey, Mr. Shrimay
Mishra and Mr. Kapil Kaushik,
Advocates
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 19.01.2026
1. The present Execution Petition, filed under Section 36 of the Arbitration and Conciliation Act, 1996, read with Order XXI of the Civil Procedure Code, 1908, seeks enforcement of the Award dated 12.09.2023 passed by the learned Arbitral Tribunal.
2. Learned counsel for the Petitioner seeks leave to withdraw the present Petition with liberty to avail the appropriate remedy available under the law.
3. Leave, and liberty, as sought for, are granted.
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 22/01/2026 at 20:33:15
4. Accordingly, the present Petition along with pending application(s), if any, stands dismissed as withdrawn.
HARISH VAIDYANATHAN SHANKAR, J.
JANUARY 19, 2026/rk/her/jk 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 22/01/2026 at 20:33:15