Parveen Kapoor And Ors vs Omaxe Limited on 4 July, 2025

[Cites 0, Cited by 0]

Delhi High Court - Orders

Parveen Kapoor And Ors vs Omaxe Limited on 4 July, 2025

Bench: Vibhu Bakhru

                          $~SB2
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    FAO(OS) (COMM) 50/2024
                               PARVEEN KAPOOR AND ORS.                    .....Appellants
                                             Through: Ms. Kaadambari Singh, Sr. Adv. with
                                                        Ms. Sushmita Srivastava, Advs.
                                                     Versus
                               OMAXE LIMITED                              .....Respondents
                                             Through: Mr. Ramesh Singh, Sr. Adv. with Mr.
                                                        Mukti Bodh & Ms. Hage Nanga,
                                                        Advs.
                               CORAM:
                               HON'BLE MR. JUSTICE VIBHU BAKHRU
                               HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                             ORDER

% 04.07.2025 CM No.35327/2025 (for condonation of delay in filing the review petition)

1. For the reasons stated in the application, the delay in filing the review petition is condoned.

2. The application is disposed of.

Review Petition No.338/2025

3. The appellants have filed the present review petition, inter alia, seeking review of the order dated 27.03.2024 to the extent that this court had confined the notice issued in the above-captioned appeal on the question whether the entire award is required to be set aside.

4. According to the appellants, the court now has the power to modify the award albeit to a limited extent. In the given circumstances, we consider it apposite to modify the order dated 27.03.2024 and clarify that the notice issued is not confined only to the question whether the award is required to be set aside but also to other issues raised in the appeal as well.

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 07/07/2025 at 22:01:39

5. We also consider it necessary to clarify that the parties would not be precluded from canvassing their contentions at the stage of final hearing.

6. The review petition is disposed of in the aforesaid terms. FAO(OS) (COMM) 50/2024

7. List on the date already fixed before the concerned Roster Bench.

VIBHU BAKHRU, J TARA VITASTA GANJU, J JULY 04, 2025 'gsr' 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 07/07/2025 at 22:01:39

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders