Delhi High Court - Orders
M/S Hfcl Ltd vs Wireless Advisor Wireless Planning And ... on 8 April, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 78/2024
M/S HFCL LTD. ..... Decree Holder
Through: Mr. Naunidh S. Arora and Mr.
Manish Khurana, Advs.
versus
WIRELESS ADVISOR WIRELESS PLANNING AND CO-
ORDINATION ..... Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 08.04.2024 EX.APPL.(OS) 559/2024-EX.
1. Exemption is granted subject to all just exceptions.
2. The decree-holder shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.
3. The application is disposed of.
OMP (ENF.) (COMM.) 78/2024
4. This is a petition filed under Section 36 of the Arbitration and Conciliation Act, 1996 seeking execution of the Arbitral Award dated 29.09.2023, wherein a sum of Rs. 18,19,45,703 and 21,40,545 Euros converted to Rs. 18,84,96,392.70 has been awarded. In addition, interest has also been awarded at the rate of 10 % per annum.
5. It is stated by Mr. Arora, learned counsel for the decree-holder that as 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 19/04/2024 at 22:40:40 of today, the amount of Rs. 72,35,29,233/- is due and payable to the decree- holder.
6. It is further stated that even though Section 34 petition has been filed, but there is no stay in favour of the judgment debtor.
7. For the said reasons, issue notice to the judgment-debtor on the decree-holder taking requisite steps within one week from today.
8. The judgment-debtor shall disclose its list of assets in terms of Order XXI Rule 41(2) read with Form No. 16A, Appendix, E of CPC.
9. The notice is returnable on 09.07.2024.
JASMEET SINGH, J APRIL 8, 2024/NG Click here to check corrigendum, if any 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 19/04/2024 at 22:40:40