Delhi High Court - Orders
Haldiram Snacks Pvt Ltd vs Nikhil Refineries Pvt Ltd & Ors on 16 April, 2026
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 87/2026
HALDIRAM SNACKS PVT LTD .....Decree Holder
Through: Mr. Varun Goswami, Ms.
Roopal Sharma, Ms. Dakshita
Sharma & Ms. Arpita Mishra,
Advs.
versus
NIKHIL REFINERIES PVT LTD & ORS.
.....Judgement Debtors
Through:
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 16.04.2026
1. The present enforcement petition has been filed under Section 36 of the Arbitration and Conciliation Act, 1996 ["Act"], read with Order XXI Rules 37 and 38 of the Code of Civil Procedure, 1908 ["CPC"], seeking enforcement of the Arbitral Award dated 31.03.2023.
2. Learned counsel appearing on behalf of the Decree Holder submits that the challenge to the aforesaid Arbitral Award under Section 34 of the Act, as well as the appeal preferred under Section 37 of the Act against the decision rendered in the said Section 34 Petition, have both been adjudicated in favour of the Decree Holder.
3. Issue Notice.
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 20/04/2026 at 22:08:24
4. Upon the Decree Holder taking appropriate steps, let notice be issued to the Judgment Debtors, through all permissible modes, returnable on 12.05.2026.
5. In the meanwhile, the Judgment Debtors are directed to file an Affidavit of assets as per Form 16A Appendix E under Order XXI Rule 41(2) of the CPC before the next date of hearing.
HARISH VAIDYANATHAN SHANKAR, J.
APRIL 16, 2026/ v/kr/sg 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 20/04/2026 at 22:08:24