Delhi High Court - Orders
M/S Vista Information Systems Pvt Ltd vs M/S Telecommunications Consultants ... on 16 January, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 180/2022
M/S VISTA INFORMATION SYSTEMS PVT LTD
..... Decree Holder
Through: Mr. Saurav Agrawal, Mr. Aditya
Malhotra, Ms. Tripti Kapoor, Advs.
versus
M/S TELECOMMUNICATIONS CONSULTANTS INDIA LTD
..... Judgement Debtor
Through: Dr. Karnika Seth, Ms. Aarushi
Chopra, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 16.01.2024
EX.APPL.(OS) 82/2024
1. This is an application seeking extension of time for 30 days in complying with the order dated 18.12.2023 and allow deposit of bank guarantee equal to the decretal amount with interest.
2. This court vide order dated 18.12.2023 directed the judgment-debtor to deposit the entire decretal amount within 4 weeks which has not been done.
3. Dr. Seth, learned counsel for the judgment-debtor states that the judgment-debtor is the Public Sector Undertaking and is undertaking infrastructural projects and hence there is problem of arranging the liquidity.
4. The judgment-debtor filed a petition u/s 34 of the Arbitration and 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 25/01/2024 at 16:48:41 Conciliation Act, 1996 which was dismissed. Further, the judgment-debtor filed appeal u/s 37 of the Arbitration and Conciliation Act, 1996, wherein no stay is granted till today.
5. I am of the view that the amount needs to be deposited expeditiously and the judgment-debtor cannot be permitted to deposit bank guarantee.
6. For the said reasons, as last and final opportunity, the judgment- debtor is granted time till 11.02.2024 to deposit the decretal amount along with up-to-date interest, failing which its bank accounts will be attached.
7. List on 12.02.2024.
8. The earlier date of 19.02.2024 stands cancelled.
JASMEET SINGH, J JANUARY 16, 2024/DM Click here to check corrigendum, if any 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 25/01/2024 at 16:48:41