Delhi High Court - Orders
Simplot India Llc & Anr vs Himalaya Food International Limited on 19 January, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~61 & 62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 1/2020 & EX.APPL.(OS) 1181/2021,
EX.APPL.(OS) 2820/2022, EX.APPL.(OS) 3224/2022,
EX.APPL.(OS) 3589/2022, EX.APPL.(OS) 3655/2022,
EX.APPL.(OS) 3704/2022, EX.APPL.(OS) 903/2023, EX.APPL.(OS)
1642/2025
SIMPLOT INDIA LLC & ANR. .....Decree Holders
Through: Mr. Krishnendu Datta, Sr. Advocate
with Ms. Madhu Sweta, Mr.Paranjay
Tripathi, Mr. Yash Tandon, Advs.
versus
HIMALAYA FOOD INTERNATIONAL LIMITED
.....Judgement Debtor
Through: Mr.V Anush Raajan, Mr.Pradyuman
Yadav, Advocates
Mr. Amrendra Kumar Singh, Adv for
SBI
+ O.M.P.(EFA)(COMM.) 14/2021 & EX.APPL.(OS) 137/2022
HIMALAYA FOOD INTERNATIONAL LTD .....Decree Holder
Through: Mr.V Anush Raajan, Mr.Pradyuman
Yadav, Advocates
versus
SIMPLOT INDIA LLC & ANR ......Judgement Debtors
Through: Mr. Krishnendu Datta, Sr. Advocate
with Ms. Madhu Sweta, Mr.Paranjay
Tripathi, Mr. Yash Tandon, Advs.
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 22/01/2026 at 20:32:30
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 19.01.2026
1. EX.APPL.(OS) 1642/2025 has been filed by the Decree Holders in O.M.P.(EFA)(COMM.) 1/2020 seeking directions to the Judgment Debtor/Himalaya Food International Ltd.
2. Further, a cross-Petition being OMP (EFA)(COMM) No.14/2021 has also been filed by Himalaya Food International Ltd., seeking enforcement of "Clause P under Section G" of the Award dated 23.03.2020, by which the the Judgment Debtors were directed to return parts of the Potato Processing Equipment ["PPE"] within 21 days of the Award dated 23.03.2020.
3. It is further stated that despite various communications made by the Judgment Debtors to the Decree Holder/Himalaya Food International Ltd. to return the same, the Judgment Debtors have not come forward.
4. The prayer in the present application is for issuance of directions to the Judgment Debtor to dispose of the parts of the Potato Processing Equipment (PPE) by auction.
5. Issue notice.
6. Let a reply, if any, be filed before the next date of hearing.
7. List on 15.05.2026.
SUBRAMONIUM PRASAD, J JANUARY 19, 2026 Prateek 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 22/01/2026 at 20:32:30