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Delhi High Court - Orders

Indian Railways Catering And Tourism ... vs Satyam Caterers Pvt. Ltd on 9 October, 2023

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                    $~76
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    O.M.P. (COMM) 47/2023, IA (not numbered)
                                         INDIAN RAILWAYS CATERING AND TOURISM
                                         CORP. LTD. (IRCTC)                                  ..... Petitioner
                                                         Through: Mr.Chetan Sharma, ASG with
                                                                     Mr.Saurav     Aggarwal,         Mr.Amit
                                                                     Gupta, Mr.Anshuman Choudhary and
                                                                     Mr.R.V.Prabhat, Advocates.
                                                         versus
                                         SATYAM CATERERS PVT. LTD.                       ..... Respondent
                                                         Through: Mr.Sudhir Nandrajog, Sr. Advocate
                                                                     with Mr.Rajat Aneja, Mr.Jasmeet
                                                                     Singh, Mr.Mahinder Singh Hura,
                                                                     Mr.Divjot Singh Bhatia, Mr.Saif Ali,
                                                                     Mr.Pushpendra      S.         Bhadoriya,
                                                                     Mr.Anurag Sarda, Ms.Rusheet Saluja,
                                                                     Mr.Vijay Sharma and Mr.Arsad
                                                                     Malik, Advocates.
                                         CORAM:
                                         HON'BLE MR. JUSTICE YOGESH KHANNA
                                                         ORDER

% 09.10.2023

1. Learned ASG for the petitioner submits instead of deposit of the awarded amount they shall give bank guarantee of the amount so awarded with interest till the date they filed these petitions under Section 34 of Arbitration and Conciliation Act. Let the bank guarantee, as above, be filed to the satisfaction of the learned Registrar General of this Court within three weeks from today.

2. List on 17.11.2023. Subject to furnishing of the bank guarantee the award shall remain stayed.

YOGESH KHANNA, J.

OCTOBER 09, 2023 VLD 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 12/10/2023 at 02:33:25