Delhi High Court - Orders
M/S Stup Consultants Pvt Ltd vs Indian Oil Corporation Limited on 24 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 162/2021
M/S STUP CONSULTANTS PVT LTD .....Decree Holder
Through: Mr. Pranav Jain and Mr. Tanish
Manuja, Advocates
versus
INDIAN OIL CORPORATION LIMITED .....Judgement Debtor
Through: Mr V N Koura Adv and Ms Paramjeet
Benipal Adv
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 24.12.2025
1. This is a petition filed under Section 36 of the Arbitration and Conciliation Act, 1996 seeking enforcement of the Award dated 24.12.2019.
2. Since in O.M.P. (COMM) 90/2021, the entire awarded amount with up-to-date interest has been directed to be released to the decree-holder, the present petition is disposed of in the aforesaid terms.
3. In case there are any shortfalls in the awarded amount/interest, the decree-holder shall be entitled to revive the petition.
JASMEET SINGH, J DECEMBER 24, 2025/dm 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 24/12/2025 at 21:00:59