Delhi High Court - Orders
Bhayana Builders Pvt. Ltd vs Chintels India Ltd on 18 July, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~37 and 38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 174/2019
BHAYANA BUILDERS PVT. LTD. ..... Decree Holder
Through: Mr. Rajiv Nayar, Mr. Saurabh
Kirpal, Senior Advocates with Ms.
Manmeet Kaur, Ms. Anjali
Dwivedi, Mr. Chandan Malav and
Ms. Manjira, Advocates.
versus
CHINTELS INDIA LTD. ..... Judgement Debtor
Through: Mr. Kotla Harshvardhan,
Advocate.
38.
+ OMP (ENF.) (COMM.) 175/2019
BHAYANA BUILDERS PVT. LTD. ..... Decree Holder
Through: Mr. Rajiv Nayar, Mr. Saurabh
Kirpal, Senior Advocates with Ms.
Manmeet Kaur, Ms. Anjali
Dwivedi, Mr. Chandan Malav and
Ms. Manjira, Advocates.
versus
CHINTELS INDIA LTD. ..... Judgement Debtor
Through: Mr. Kotla Harshvardhan,
Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 18.07.2022 EX.APPL. (OS) 3200/2022 in OMP (ENF.) (COMM.) 174/2019 EX.APPL. (OS) 3201/2022 in OMP (ENF.) (COMM.) 175/2019 Signature Not Verified Digitally signed OMP (ENF.) (COMM.) 174/2019 & OMP (ENF.) (COMM.) 175/2019 Page 1 of 2 By:SHITU NAGPAL Signing Date:19.07.2022 12:27:14
1. The award holder seeks release of the payment of the awarded amount to the extent that the awards in question have been upheld by this Court in the proceedings filed by the respondent under Section 34 of the Arbitration and Conciliation Act, 1996.
2. Mr. Kotla Harshvardhan, learned counsel for the respondent- judgment debtor, seeks an opportunity to take instructions. The judgment debtor may file a reply in response to these applications by 22.07.2022, if required.
3. List the applications alongwith the enforcement proceedings on 27.07.2022.
PRATEEK JALAN, J JULY 18, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed OMP (ENF.) (COMM.) 174/2019 & OMP (ENF.) (COMM.) 175/2019 Page 2 of 2 By:SHITU NAGPAL Signing Date:19.07.2022 12:27:14