Delhi High Court - Orders
Directorate General Of Hydrocarbons vs G. X. Technology Corporation on 6 February, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 33/2024 & EX.APPLs.(OS) 193/2024
DIRECTORATE GENERAL OF HYDROCARBONS
..... Decree Holder
Through: Ms. Maninder Acharya, Sr. Advocate
with Mr. Deepesh, Mr. Kanwar
Kochhar, Ms. Niharica Khanna & Ms.
Niharika Singh, Advocates.
versus
G. X. TECHNOLOGY CORPORATION ..... Judgement Debtor
Through: Mr. Karandeep Dahiya, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 06.02.2024 EX.APPL.(OS) 194/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
OMP (ENF.) (COMM.) 33/2024
3. The present Petition under Section 36 of the Arbitration and Conciliation Act, 1996 read with Order XXI Rules 10, 11(2) and 41 and Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the Decree Holder seeking execution of the majority Arbitral Award dated 26.07.2018.
4. Issue notice.
5. Mr. Karandeep Dahiya, learned counsel for the Judgment Debtor appearing on advance notice, accepts notice.
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 08/02/2024 at 21:58:11
6. It is submitted that the decretal amount has already been deposited in the Court.
7. List the present matter along with O.M.P. (COMM) 10/2019 on 24.04.2024.
NEENA BANSAL KRISHNA, J FEBRUARY 6, 2024 S.Sharma 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 08/02/2024 at 21:58:11