Delhi High Court - Orders
Indian Oil Corporation Ltd vs Stup Consultants Pvt. Ltd on 24 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 90/2021
INDIAN OIL CORPORATION LTD .....Petitioner
Through: Mr V N Koura Adv and Ms Paramjeet
Benipal Adv
versus
STUP CONSULTANTS PVT. LTD .....Respondent
Through: Mr. Pranav Jain and Mr. Tanish
Manuja, Advocates
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 24.12.2025 I.A. 30406/2025
1. This is an application filed under Section 151 of CPC, 1908 on behalf of the respondents seeking withdraw the amount deposited by the petitioner on 07.12.2021 along with up-to-date accrued interest.
2. Mr. Kaura, learned counsel for the petitioner, has no objection to the application provided a security in the form of a bank guarantee is provided by the respondent.
3. The award is in the nature of a money decree and the respondent should be able to enjoy the fruits of the fruits thereof.
4. For the said reasons and without prejudice to the rights of the petitioner in the present petition, the amount deposited by the petitioner on 07.12.2021 along with up-to-date accrued interest is directed to be released to the respondent/its nominee on furnishing bank guarantee to the satisfaction of the Registrar General, Delhi High Court.
This is a digitally signed order.
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5. The bank guarantee shall be kept alive during the pendency of the proceedings.
6. The application is allowed and disposed of. O.M.P. (COMM) 90/2021
7. List on 27.03.2026.
JASMEET SINGH, J DECEMBER 24, 2025/dm 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 24/12/2025 at 21:00:58