Delhi High Court - Orders
Rays Power Experts Limited vs Ms Designco on 18 March, 2026
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 52/2026
RAYS POWER EXPERTS LIMITED .....Decree Holder
Through: Mr. Kartik Sharma and Mr.
Harsh Dev Singh, Advocates.
versus
MS DESIGNCO .....Judgement Debtor
Through: None.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 18.03.2026 EX.APPL.(OS) 353/2026 (For Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
EX.APPL.(OS) 352/2026
3. The present application has been filed, inter alia, seeking directions to the Judgment Debtor to file its Affidavit of Assets.
4. For the reasons stated in the application, issue notice.
5. Upon the Decree Holder taking appropriate steps within a period of two (02) weeks from today, let notice be issued to the Judgment Debtor through all permissible modes, returnable on 11.05.2026.
6. Upon the receipt of notice, the Judgment Debtor is directed to file an Affidavit of Assets as per Form 16A, Appendix E under Order XXI Rule 41(2) of the Civil Procedure Code, 1908 before the next date of hearing.
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 19/03/2026 at 21:44:32 OMP (ENF.) (COMM.) 52/2026
7. The present Petition has been filed under Section 36 of the Arbitration and Conciliation Act, 1996 ["Act"], read with Order XXI of the Code of Civil Procedure, 1908, seeking the following reliefs:-
"1. Issue warrants of attachment as per Section 31(7(b) of the Arbitration and Conciliation Act, 1996 (as amended till date), against the Judgement Debtor and in favour of Decree Holder, for payment of INR 3,03,35,800 (Rupees Three crore three lakh thirty five thousand eight hundred only) as on 11.02.2026, in terms of the Award dated 24.08.2025;
2. Issue warrants of attachments against the Judgement Debtor and in favour of Decree Holder, for the amount as calculated from 01.01.2020 till date of realization of amount, in terms of award dated 01.06.2024;
3. Issue warrants of attachment against the Judgement Debtor and in favour of Decree Holder, in case of any default, attaching properties of Judgement Debtor as per the list annexed hereinwith this Petitioner;
4. Pass an order on cost for the proceedings before this Hon'ble Court for execution in favour of Decree Holder and against the Judgement Debtor;
5. Pass any other such orders as this Hon'ble Court may deep fit in the facts and circumstances of the case."
8. Issue Notice.
9. Upon the Decree Holder taking appropriate steps within a period of two (02) weeks from today, let notice be issued to the Judgment Debtor through all permissible modes, returnable on 11.05.2026.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 18, 2026/nd/va/jk 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 19/03/2026 at 21:44:32