Delhi High Court - Orders
Wpil Ltd Consortium vs Delhi Jal Board on 13 April, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 163/2025
WPIL LTD CONSORTIUM .....Decree Holder
Through: Ms. Avsi Malik and Mr. Ujjwal Jain,
Advs.
versus
DELHI JAL BOARD .....Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 13.04.2026 THIS MATTER HAS BEEN HEARD THROUGH VIDEO- CONFERENCING EX.APPL.(OS) 536/2026
1. The present application under Section 151 of CPC has been filed on behalf of the Decree Holder seeking payment of the admitted amount of Rs. 15,16,274/- along with financing charges by the Judgment Debtor.
2. Issue notice.
3. On taking steps, let notice be issued to the Judgment Debtor through all permissible modes, including dasti.
4. List on 12.05.2026.
SUBRAMONIUM PRASAD, J APRIL 13, 2026 S. Zakir 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 15/04/2026 at 21:18:57