Delhi High Court - Orders
Apl Apollo Tubes Limited vs Shapoorji Pallonji And Company Private ... on 11 October, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 131/2022
APL APOLLO TUBES LIMITED ..... Decree Holder
Through: Mr. Nikhil Fernendez, Adv.
versus
SHAPOORJI PALLONJI AND COMPANY PRIVATE LIMITED
SHAPOORJI PALLONJI QATAR W L L JV ..... Judgement Debtor
Through: Mr. Babit Jamwal, Adv. for JD1 and
JD2.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 11.10.2022
1. By this petition, decree holder seeks enforcement of the award dated April 13, 2022.
2. On the last date of hearing, I issued notice to the judgment debtors. They are being represented by Mr. Babit Jamwal, Adv., who states, complete amount in terms of the award shall be paid within two months as an outer limit.
3. Taking the said statement on record, the petition is disposed of.
4. Liberty is with the decree holder if the statement made by the counsel for the judgment debtors is not adhered to, liberty shall be with the decree holder to revive this petition.
V. KAMESWAR RAO, J OCTOBER 11, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:14.10.2022 11:04:50