Delhi High Court - Orders
Shine Impex & Ors vs Modicare Limited on 21 May, 2026
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 431/2024
SHINE IMPEX & ORS. ....Petitioners
Through: Mr. Vijay Pal Sharma and Ms.
Saumya Sharma, Advocates.
versus
MODICARE LIMITED .....Respondent
Through: Mr. Kunal Kher & Ms. Baishali
Das, Advs.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 21.05.2026 I.A. 14292/2026
1. The present Application, under Section 151 of the Code of Civil Procedure, 1908, seeks a stay of execution of the Award.
2. It is noted that vide Order dated 21.01.2026, the stay was made conditional upon the Petitioner depositing the entire decretal amount within a period of 8 weeks.
3. The present Application, as per the contention of the Petitioner, is necessitated since the Petitioner firm is running in losses and that it will not be able to raise the entire decretal amount for the purpose of obtaining a stay of the execution of the Award.
4. No particulars of any kind have been provided in the said application. The submissions and the contentions are, in the considered opinion of this Court, mere averments in the Application which remain totally unsubstantiated.
5. In view thereof, this Court finds no reason to entertain the present Application.
6. Accordingly, the present application stands dismissed.
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 25/05/2026 at 22:08:58 O.M.P. (COMM) 431/2026
7. List on 24.08.2026.
HARISH VAIDYANATHAN SHANKAR, J MAY 21, 2026/rk/va 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 25/05/2026 at 22:08:58