Delhi High Court - Orders
C-Net Infotech Pvt. Ltd vs Edcil (India) Ltd on 16 July, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 63/2025 & EX.APPL.(OS) 434/2025,
EX.APPL.(OS) 814/2025, EX.APPL.(OS) 999/2025, CCP(O)
67/2025
C-NET INFOTECH PVT. LTD.
.....Decree Holder
Through:
versus
EDCIL (INDIA) LTD.
.....Judgement Debtor
Through: Mr. Saurabh Mishra, Ms .
Aashnaa Bhatia, Ms. Bhumi Agrawal, Mr.
Abhinav Pandey, Mr. Shrimay
Mishra, Mr. Kapil Kaushik, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 16.07.2025
1. Ms. Bhatia, learned counsel for the judgment debtor states that the operation of the Impugned Award has been stayed by the Commercial Court, Gautam Buddh Nagar.
2. Let the copy of the said order be supplied to the counsel for the decree-holder.
3. List for hearing on 08.09.2025.
JASMEET SINGH, J JULY 16, 2025/sp 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 23/07/2025 at 21:25:55