Delhi High Court - Orders
Directorate General Of Hydrocarbons vs G. X. Technology Corporation on 26 November, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 33/2024 & EX.APPL.(OS) 193/2024
DIRECTORATE GENERAL OF HYDROCARBONS
.....Decree Holder
Through: Ms. Maninder Acharya, Senior
Advocate along with Mr. Deepesh,
Mr. Kanwar Kochhar Advocates and
Mr. Manoj Kumar on behalf of the
Petitioner/Decree Holder
versus
G. X. TECHNOLOGY CORPORATION .....Judgement Debtor
Through: None.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 26.11.2024
1. None for the Judgment Debtor.
2. It is stated that the Award dated 26.07.2018, enforcement of which has been sought in the present petition, has been challenged by the Decree Holder by filing a petition being O.M.P. (COMM) 445/2018 under Section 34 of the Arbitration and Conciliation Act, 1996 before this Court and said petition is coming up for hearing on 06.02.2025.
3. List on 06.02.2025 along with O.M.P. (COMM) 445/2018.
SUBRAMONIUM PRASAD, J NOVEMBER 26, 2024 S. Zakir This is a digitally signed order.
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