Delhi High Court - Orders
Kone Elevators India Private Limited vs Odeon Builders Private Limited Through ... on 12 May, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 804/2023
KONE ELEVATORS INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Sandeep Thukral and Mr. Kunal
Kher, Advocates along with AR of
Petitioner Mr. Bhupinder.
versus
ODEON BUILDERS PRIVATE LIMITED THROUGH ITS
DIRECTOR MR RAM NIWAS BANSAL & ANR ......Respondents
Through: Mr. Karunesh Tandon and Mr. Prabin
Mohar, Advocates.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 12.05.2026
1. During the course of hearing, it transpires that the respondents have not made the balance payment in accordance with their statement as recorded in Paragraph 4 of the order dated 11.03.2026 passed in the present proceedings. However, learned counsel for the respondents has produced a cheque amounting to Rs.46,75,000/- payable to the petitioner. The same is reproduced as under:
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 15/05/2026 at 21:46:08
2. It is assured and undertaken that the said cheque shall be duly encashed upon presentation. The said cheque is accepted by the petitioner without prejudice to its rights and contentions.
3. Learned counsel for the petitioner submits that if the aforesaid cheque is encashed, the present petition shall be withdrawn on the next date of hearing, with liberty to avail appropriate remedies for other/ remaining relief/s.
4. List on 24.07.2026.
SACHIN DATTA, J MAY 12, 2026/r 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 15/05/2026 at 21:46:08