Delhi High Court - Orders
Sugesan Transport Pvt Ltd vs Continental Engineering Corporation on 10 August, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 109/2021 & I.A. No.3731/2021
SUGESAN TRANSPORT PVT LTD ..... Petitioner
Through Mr. J. S. Khurana, Adv.
versus
CONTINENTAL ENGINEERING CORPORATION
... .. Respondent
Through Mr. Anil Kher, Sr. Adv. with
Counsel.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 10.08.2021 [Hearing held through videoconferencing]
1. The learned counsel appearing for the petitioner states that the main counsel who is to argue the matter is unavailable. He requests for an adjournment.
2. Mr. Kher, the learned Senior Counsel appearing for the respondent submits that the petitioner has not deposited the awarded amount subject to which, the impugned award was stayed. He also submits that the petitioner has been delaying the proceedings on one pretext or the other.
3. At the request of the learned counsel the petitioner, renotify on 03.12.2021.
4. Since the petitioner has not deposited the awarded amount, it is clarified that the award is not stayed and the respondent is at liberty to Signature Not Verified Digitally signed by:DUSHYANT RAWAL enforce the same. The petitioner's application (I.A. No.3731/2021) is accordingly dismissed.
VIBHU BAKHRU, J AUGUST 10, 2021 dr Signature Not Verified Digitally signed by:DUSHYANT RAWAL