Delhi High Court - Orders
Vascon Engineers Ltd vs Union Of India Represented By Dg Map on 20 September, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 186/2021 & EX.APPL.(OS) 1311/2021
and EX.Appl.(OS) 3482/2022
VASCON ENGINEERS LTD ..... Decree Holder
Through: Mr. Arvind Sharma, Adv. with
Ms. Mrinalini Khatri, Adv.
versus
UNION OF INDIA REPRESENTED BY
DG MAP ..... Judgement Debtor
Through: Mr. Rakesh Kumar, CGSC with
Mr. Sunil, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 20.09.2022
1. This petition has been filed by the decree holder seeking enforcement of Arbitral Award dated December 31, 2020.
2. According to Mr. Sharma, an amount of more than ₹2 Crore is due and payable by the judgment debtor to the decree holder.
3. Today, Mr. Kumar states, he has instructions to deposit a sum of ₹2,42,01,990/- in the name of Ld. Registrar General of this Court, as appeals under Sections 34 and 37 of the Arbitration & Conciliation Act, 1996 have been dismissed. He states, the judgment debtor intends to file an SLP. If that be so, the aforesaid amount be deposited in the name of Ld. Registrar General of this Court within one week from today. On such deposit, the amount shall be kept in an interest bearing FDR till further orders.
4. Mr. Kumar states that the SLP shall be filed at the earliest. It is made Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:23.09.2022 11:16:32 clear, if the SLP is not filed before the next date of hearing, the Court may have to consider the submission made by Mr. Sharma for release of the amount in favour of the decree holder.
5. Renotify on 15th December, 2022.
V. KAMESWAR RAO, J SEPTEMBER 20, 2022/ak Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:23.09.2022 11:16:32