Delhi High Court - Orders
Bharat Heavy Electricals Limited vs Driplex Water Engineering Pvt Limited on 8 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~24 to 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 364/2020, I.A. 2200/2020, I.A. 2201/2020, I.A.
1389/2024
BHARAT HEAVY ELECTRICALS LIMITED .....Petitioner
Through: Ms. Mani Gupta, Mr. Aman
Choudhary and Mr. Akshat Goyal,
Advocates
versus
DRIPLEX WATER ENGINEERING PVT LIMITED.....Respondent
Through: Mr. Anil Dutt, Mr. Anupam
Chaudhary and Ms. Lavi Agarwal,
Advocates
25
+ O.M.P. (COMM) 368/2020, I.A. 2256/2020, I.A. 2257/2020, I.A.
1388/2024
M/S BHARAT HEAVY ELECTICALS LIMITED .....Petitioner
Through: Ms. Mani Gupta, Mr. Aman
Choudhary and Mr. Akshat Goyal,
Advocates
versus
M/S DRIPLEX WATER ENGINEERING PVT LIMITED
.....Respondent
Through: Mr. Anil Dutt, Mr. Anupam
Chaudhary and Ms. Lavi Agarwal,
Advocates
26
+ OMP (ENF.) (COMM.) 100/2021, EX.APPL.(OS) 672/2021
M/S DRIPLEX WATER ENGINEERING PRIVATE LIMITED
.....Decree Holder
Through: Mr. Anil Dutt, Mr. Anupam
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 11/12/2025 at 20:40:57
Chaudhary and Ms. Lavi Agarwal,
Advocates
versus
M/S BHARAT HEAVY ELECTRICALS LIMITED
.....Judgement Debtor
Through: Ms. Mani Gupta, Mr. Aman
Choudhary and Mr. Akshat Goyal,
Advocates
27
+ OMP (ENF.) (COMM.) 101/2021, EX.APPL.(OS) 674/2021
M/S DRIPLEX WATER ENGINEERING PRIVATE LIMITED
.....Decree Holder
Through: Mr. Anil Dutt, Mr. Anupam
Chaudhary and Ms. Lavi Agarwal,
Advocates
versus
M/S BHARAT HEAVY ELECTRICALS LIMITED
.....Judgement Debtor
Through: Ms. Mani Gupta, Mr. Aman
Choudhary and Mr. Akshat Goyal,
Advocates
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 08.12.2025 EX.APPL.(OS) 682/2025 in OMP (ENF.) (COMM.) 101/2021 and EX.APPL.(OS) 683/2025 in OMP (ENF.) (COMM.) 100/2021
1. These are the applications filed under Section 151 of the CPC, 1908 seeking appointment of a Local Commissioner ("LC").
2. The judgment-debtor states that the judgment-debtor received an e-
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 11/12/2025 at 20:40:57 mail dated 26.11.2024 from M/s Teleios Enviro Pvt. Ltd. which stated that the works of the decree-holder have been acquired by M/s Teleios Enviro Pvt. Ltd and highlighted that the inventory list could be of interest to the judgment-debtor. They also attached the inventory list with the said email.
3. Ms. Gupta, Learned counsel for the judgment-debtor, seeks inventorisation of the equipment and that the LC visit the premises of the decree-holder and check the record to ascertain whether the goods which formed part of Claim No. 1 are still maintained by decree-holder or sold by the decree-holder as stated by M/s Teleios Enviro Pvt. Ltd.
4. The notice was issued and no reply has been filed by the decree- holder till date.
5. For the said reasons, the application is allowed and Mr. Mohd. Shahrukh Qureshi (Advocate) (Mob. No. 7521972786) is appointed as an LC to visit the factory situated at Plot 144-145, Sector IIDC, SIDCUL, Haridwar-249403, Uttrakhand to check the record and ascertain whether the goods forming the part of claim 1 are still maintained by the decree-holder or sold as per the letter of M/s Teleios Enviro Pvt. Ltd for both the projects.
6. The fee of the LC is fixed at Rs. 1 lakh each for projects being 400 MW MARIB GTPP, PHASE-II plant in Yemen on turnkey basis and 2 x 200 MW power plant in Tishreen, Syria on turnkey basis, i.e. 2 lakhs in aggregate, to be paid by the judgment-debtor.
7. List on 28.01.2026.
JASMEET SINGH, J DECEMBER 8, 2025/DM 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 11/12/2025 at 20:40:57