Delhi High Court - Orders
Anil Kumar Saha @ Aniel Kuumar Saha vs Getamber Anand on 24 May, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~14 to 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 135/2017 & I.A. 3722/2017.
ANIL KUMAR SAHA @ ANIEL KUUMAR SAHA ..... Petitioner
Through:
versus
GETAMBER ANAND ..... Respondent
Through:
+ O.M.P.(I) (COMM.) 136/2017 & I.As. 3724/2017, 6642/2024.
ANIL KUMAR SAHA @ ANIEL KUUMAR
SAHA ..... Petitioner
versus
ASHWANI TALWAR ..... Respondent
+ OMP (ENF.) (COMM.) 181/2018
ANIL KUMAR SAHA @ ANIEL KUUMAR
SAHA ..... Decree Holder
versus
GETAMBER ANAND ..... Judgement Debtor
Through:
+ OMP (ENF.) (COMM.) 182/2018 & EX.APPLs.(OS) 485-
487/2024.
ANIL KUMAR SAHA @ ANIEL KUUMAR
SAHA ..... Decree Holder
versus
ASHWANI TALWAR ..... Judgement Debtor
Appearances:
Mr. Ratan K. Singh, Sr. Advocate with Mr. Rajat Bhardwaj, Ms. Ankita
M. Bhardwaj, Mr. Rajeev Gurung, Ms. Kanishka Shirhare, Mr. Kaustubh
O.M.P.(I) (COMM.) 135/2017 & connected matters. Page 1 of 3
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 31/05/2024 at 23:01:54
Khanna, Mr. Akshay Gandootra, Advocates for decree holder/petitioner.
Mr. Krish Kalra, Mr. Divyansh Rai, Advocates for R-1.
Mr. Deepak Kapoor, Ms. Mannat Singh, Mr. Kushagra Sharma,
Advocates for Judgment debtor in item Nos. 15 and 17.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 24.05.2024 O.M.P.(I) (COMM.) 135/2017 & O.M.P.(I) (COMM.) 136/2017
1. These petitions have been filed under Section 9 of the Arbitration and Conciliation Act, 1996 ["the Act"], by the award holder for interim measures of protection in anticipation of enforcement proceedings in respect of an arbitral award dated 04.03.2017 read with an order of the Arbitral Tribunal dated 31.07.2018.
2. The decree holder has since filed proceedings under Section 36 of the Act for enforcement of the same award being OMP (ENF.) (COMM.) 181/2018 & OMP (ENF.) (COMM.) 182/2018.
3. In view of the fact that the enforcement proceedings are now pending, these petitions are disposed of making the interim orders dated 24.03.2017 passed in these proceedings absolute, subject to further orders in the enforcement proceedings.
4. All pending applications also stand disposed of. OMP (ENF.) (COMM.) 181/2018 & OMP (ENF.) (COMM.) 182/2018
1. The interim order dated 24.03.2017 passed in O.M.P.(I) (COMM.) 135/2017 & O.M.P.(I) (COMM.) 136/2017 will bind the parties in these enforcement proceedings. Mr. Krish Kalra, learned counsel for the judgment debtor, submits that the awards have been discharged by a settlement agreement dated 06.03.2020.
O.M.P.(I) (COMM.) 135/2017 & connected matters. Page 2 of 3This 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 31/05/2024 at 23:01:54
2. Mr. Ratan K. Singh, learned Senior Counsel for the decree holder, disputes this position.
3. It is not possible to hear these petitions finally in view of a Full Court reference at 03:00 PM today.
4. List on 06.09.2024.
PRATEEK JALAN, J MAY 24, 2024 "Bhupi"/ O.M.P.(I) (COMM.) 135/2017 & connected matters. Page 3 of 3 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 31/05/2024 at 23:01:54