Delhi High Court - Orders
29 M/S Cobra Instalaciones Y Servicios, ... vs Haryana Vidyut Prasaran Nigam ... on 15 March, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-29 to 33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 59/2021
29 M/S COBRA INSTALACIONES Y SERVICIOS, S.A
AND M/S SHYAM INDUS POWER
SOLUTION PVT. LTD.(JV) ..... Petitioner
Through: Mr. Tanmay Mehta and Mr. Pankaj
Kumar Singh, Advocates.
versus
HARYANA VIDYUT PRASARAN
NIGAM LTD.(HVPNL) ..... Respondent
Through: Ms. Iti Agarwal and Mr. Aayush Sai,
Advocates.
+ OMP (ENF.) (COMM.) 60/2021
30 M/S COBRA INSTALACIONES Y SERVICIOS,
S.A AND M/S SHYAM INDUS POWER
SOLUTION PVT. LTD.(JV) ..... Petitioner
Through: Mr. Tanmay Mehta and Mr. Pankaj
Kumar Singh, Advocates.
versus
HARYANA VIDYUT PRASARAN
NIGAM LTD.(HVPNL) ..... Respondent
Through: Ms. Iti Agarwal and Mr. Aayush Sai,
Advocates.
+ OMP (ENF.) (COMM.) 61/2021
31 M/S COBRA INSTALACIONES Y SERVICIOS,
S.A AND M/S SHYAM INDUS POWER
SOLUTION PVT. LTD.(JV) ..... Petitioner
Signature Not Verified
Digitally Signed
By:RAJENDER SINGH
KARKI
Signing Date:19.03.2021
14:51:33
Through: Mr. Tanmay Mehta and Mr. Pankaj
Kumar Singh, Advocates.
versus
HARYANA VIDYUT PRASARAN
NIGAM LTD.(HVPNL) ..... Respondent
Through: Ms. Iti Agarwal and Mr. Aayush Sai,
Advocates.
+ OMP (ENF.) (COMM.) 62/2021
32 M/S COBRA INSTALACIONES Y SERVICIOS,
S.A AND M/S SHYAM INDUS POWER
SOLUTION PVT. LTD.(JV) ..... Petitioner
Through: Mr. Tanmay Mehta and Mr. Pankaj
Kumar Singh, Advocates.
versus
HARYANA VIDYUT PRASARAN
NIGAM LTD.(HVPNL) ..... Respondent
Through: Ms. Iti Agarwal and Mr. Aayush Sai,
Advocates.
+ OMP (ENF.) (COMM.) 63/2021
33 M/S COBRA INSTALACIONES Y SERVICIOS,
S.A AND M/S SHYAM INDUS POWER
SOLUTION PVT. LTD.(JV) ..... Petitioner
Through: Mr. Tanmay Mehta and Mr. Pankaj
Kumar Singh, Advocates.
versus
HARYANA VIDYUT PRASARAN
NIGAM LTD.(HVPNL) ..... Respondent
Through: Ms. Iti Agarwal and Mr. Aayush Sai,
Advocates.
Signature Not Verified
Digitally Signed
By:RAJENDER SINGH
KARKI
Signing Date:19.03.2021
14:51:33
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 15.03.2021 E.A.325/2021in OMP (ENF.) (COMM.) 59/2021 E.A.326/2021in OMP (ENF.) (COMM.) 60/2021 E.A.327/2021in OMP (ENF.) (COMM.) 61/2021 E.A.328/2021in OMP (ENF.) (COMM.) 62/2021 E.A.329/2021in OMP (ENF.) (COMM.) 63/2021 Allowed, subject to just exceptions.
OMP (ENF.) (COMM.) 59/2021, 60/2021, 61/2021, 62/2021 & 63/2021
1. Issue notice. Learned counsel for the respondent accepts notice and submits that the respondent has filed objections in which the notice has been issued and the objections bearing O.M.P. (COMM) 4/2021, O.M.P. (COMM) 5/2021, O.M.P. (COMM) 6/2021, O.M.P. (COMM) 7/2021 and O.M.P. (COMM) 8/2021 are listed on 28th April, 2021.
2. Learned counsel for the petitioner submits that there is no stay on the award and, therefore, respondent be directed to deposit the award amount with this Court.
3. Learned counsel for the respondent submits that these matters be taken up after 28th April, 2021.
4. Since there is no stay of the award, the respondent is directed to deposit the award amount with this Court on or before 20 th May, 2021. It is further clarified that if the award is stayed by the Court in the objections filed by the respondent, the respondent need not deposit the award amount Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:19.03.2021 14:51:33 with this Court. It is further clarified that the parties shall comply with the further orders that would be passed by the Court in the objections under Section 34 of the Arbitration and Conciliation Act.
5. Learned counsel for the respondent submits that the objections bearing O.M.P. (COMM) 4/2021, O.M.P. (COMM) 5/2021, O.M.P. (COMM) 6/2021, O.M.P. (COMM) 7/2021 and O.M.P. (COMM) 8/2021 are listed before Vibhu Bakhru, J. on 28th April, 2021 and these matters be also listed before the same Bench.
6. List these matters before Vibhu Bakhru, J. on 28th April, 2021.
J.R. MIDHA, J.
MARCH 15, 2021 ak Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:19.03.2021 14:51:33