Delhi High Court - Orders
Indian Oil Corporation Ltd vs Stup Consultants Pvt. Ltd on 11 November, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 90/2021
INDIAN OIL CORPORATION LTD ..... Petitioner
Through: Mr. Gautam Dhamija, Advocate.
versus
STUP CONSULTANTS PVT. LTD ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 11.11.2021 [VIA HYBRID MODE]
I.A. 3298/2021 (for stay of the arbitral award)
1. The impugned award is in the nature of a money award. Thus, having regard to the provisions under the Code of Civil Procedure, 1908 relating to stay of a money decree, subject to Petitioner depositing the Arbitral Award amount (principal plus up-to date interest) within four weeks from today, the execution of the impugned amount shall remain stayed. O.M.P. (COMM) 90/2021
2. List along with OMP (ENF.) (COMM.) 162/2021 on 12th January, 2022.
SANJEEV NARULA, J NOVEMBER 11, 2021 nk