Delhi High Court - Orders
Shine Impex & Ors vs Modicare Limited on 21 January, 2026
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 431/2024, I.A. 41652/2024 (Delay of 24 days
in Re-filing the petition), I.A. 41812/2024 (Stay) & I.A.
42403/2024 (Addl.Doc)
SHINE IMPEX & ORS. .....Petitioners
Through: Mr. Vijay Pal Sharma and Ms.
Saumya Sharma, Advocates.
versus
MODICARE LIMITED .....Respondent
Through: Mr. Anil K. Kher, Senior
Advocate with Mr. Ankur
Gosain and Mr. Kunal Kher,
Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 21.01.2026
1. Learned counsel for the Petitioners states that execution proceedings are currently pending against the Petitioners. Subject to the Petitioners' depositing the entire decretal amount within a period of eight weeks from today, the effect and operation of the Award sought to be challenged by way of the present Petition shall remain stayed.
2. Learned counsel for the Respondent submits that he seeks to file a Reply to the present petition. He is granted a period of four weeks to file his Reply/objections.
3. List on 24.03.2026.
HARISH VAIDYANATHAN SHANKAR, J.
JANUARY 21, 2026/nd/va/sg 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 26/01/2026 at 20:35:32