Delhi High Court - Orders
Bdr Builders & Developers Pvt. Ltd vs Shri Lalit Modi on 9 January, 2026
$~15 & 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 69/2017, EX.APPL.(OS) 169/2018 (U/O 21 Rule 58, 98,
101 & 104), EX.APPL.(OS) 173/2018 (Stay), EX.APPL.(OS)
796/2020 (U/O 39 Rule 2A) & EX.APPL.(OS) 76/2025
BDR BUILDERS & DEVELOPERS PVT. LTD
.....Decree Holder
Through: Mr. Prashant Mehta, Ms. Prachi
Kohli, Ms. Diksha Goswami,
Ms. Niharika Tiwari and
Mr.Nitin Bajaj, Advocates
versus
SHRI LALIT MODI .....Judgement Debtor
Through: Mr. Inder Bir Alag, Senior
Advocate with Ms. Aayushi,
Mr. Tushar Parashar, Ms.
Anumeha Singhai, Mr. Rahul
Sharma and Ms Shikha Singh,
Advocates for JD
Ms. Nandni Sahni and
Ms.Trisha Laroiya, Advocates
for Objector Romi Garg
16
O.M.P. 7/2017, I.A. 5008/2017 (Stay), I.A. 1190/2025 (U/O
XIII Rule 3), I.A. 1191/2025 (U/O VIII Rule 1A(3) & I.A.
16256/2025 (Dir.)
LALIT MODI .....Petitioner
Through: Mr. Inder Bir Alag, Senior
Advocate with Ms. Aayushi,
Mr. Tushar Parashar, Ms.
Anumeha Singhai, Mr. Rahul
Sharma and Ms Shikha Singh,
Advocates
versus
BDR BUILDERS AND DEVELOPERS PRIVATE LIMITED
.....Respondent
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 13/01/2026 at 20:34:40
Through: Mr. Prashant Mehta, Ms. Prachi
Kohli, Ms. Diksha Goswami,
Ms. Niharika Tiwari and
Mr.Nitin Bajaj, Advocates
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 09.01.2026
1. Learned counsel for the parties submit that the Appeal, being Criminal Appeal Diary No(s). 29200/2023, arising out of the Judgments and Orders dated 24.04.2023 and 03.05.2023 passed in Cont. Cas. (Crl.) No. 02/2021 by the Division Bench of this Court, is pending before the Hon'ble Supreme Court.
2. Learned counsel for the parties also draw the attention of this Court to the Order dated 01.11.2025 passed in the Appeal preferred against the Order dated 17.12.2020 passed in Execution Petition No.69/2017.
3. Learned counsel for the Petitioner would submit that the execution proceedings can be adjourned sine die, however, the Petition under Section 34 of the Arbitration and Conciliation Act [―Act‖], 1996, being an independent proceedings, can be proceeded with.
4. Learned counsel for the Respondent refutes the aforesaid submission. Nonetheless, list on 09.02.2026 on which date this objection shall be considered prior to the arguments in respect of Petition under Section 34 of the Act.
5. A photocopy of this Order be placed in the connected matter.
HARISH VAIDYANATHAN SHANKAR, J.
JANUARY 9, 2026/rk/kr 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 13/01/2026 at 20:34:40