Delhi High Court - Orders
M/S Gammon India Ltd.-M/S S.P. Singla ... vs Ministry Of Road Transport & Highways ... on 7 April, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 71/2019 & EX.APPL.(OS) 22/2020,
849/2020, 850/2020 & I.A. 6253/2019 & I.A. 6254/2019
M/S GAMMON INDIA LTD.-M/S S.P. SINGLA CONSTRACTION
PVT. LTD.(JV) ..... Decree Holder
Through: Mr. Arun Kumar Varma, Sr. Adv.
with Mr. Abhay Raj Varma, Ms.
Priyanka Ghosh & Ms. Vidhi Jain,
Advs.
Versus
MINISTRY OF ROAD TRANSPORT & HIGHWAYS THROUGH
NATIONAL HIGHWAYS AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. ..... Judgement Debtor
Through: Mr. Varun Singh Thada, Adv.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 07.04.2022
1. This is a petition filed under Section 36 of the Arbitration and Conciliation Act, 1996 (hereafter the 'A&C Act') for enforcement of an arbitral award dated 07.03.2018. The respondent had deposited 75 % of the awarded amount with the Registry of this Court which was withdrawn by the petitioner against the unconditional Bank Guarantee. Considerable time has since elapsed. The learned counsel for the respondent further seeks an adjournment of the respondent's petition under section 34 of the A&C Act [OMP (COMM) 301/2018], which is also listed today. In this view, this Court considers it apposite to direct the respondent to deposit the Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:08.04.2022 balance awarded amount with the Registry of this Court within a period of four weeks from today.
2. List on 20.07.2022.
VIBHU BAKHRU, J APRIL 7, 2022 Ch Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:08.04.2022