Delhi High Court - Orders
Telecommunications Consultants India ... vs Border Roads Organisation on 19 November, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 259/2025
TELECOMMUNICATIONS CONSULTANTS INDIA LIMITED
.....Decree Holder
Through: Ms. Yashodhara B. Roy, Mr. Rohit
Jolly and Ms. Prakarti shrivastava,
Advocates
versus
BORDER ROADS ORGANISATION .....Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 19.11.2025
1. The present petition under Section 36 of the Arbitration and Conciliation Act, 1996 has been filed by the Decree Holder seeking execution of the Arbitral Award dated 05.12.2024 passed by the Ld. Sole Arbitrator.
2. Issue notice.
3. On taking steps, let notice be issued to the Judgement Debtor through all permissible modes, including Dasti.
4. The Judgment Debtor is directed to file its list of assets in accordance with Form 16A, Appendix E of Order XXI Rule 41(2) of the CPC.
5. List on 10.03.2026.
SUBRAMONIUM PRASAD, J NOVEMBER 19, 2025 S. Zakir 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 21/11/2025 at 22:19:43