Delhi High Court - Orders
Lalit Modi vs Bdr Builders And Developers Private ... on 1 May, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. 7/2017 & I.A. 5008/2017
LALIT MODI ..... Petitioner
Through: Ms. Aayushee Priya, Advocate.
[M:-8882009808]
versus
BDR BUILDERS AND DEVELOPERS
PRIVATE LIMITED ..... Respondent
Through: Ms. Diksha Goswami, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 01.05.2023
1. Ms. Aayushee Priya, learned counsel for the petitioner, seeks an adjournment on the ground that she has been recently engaged. However, Ms. Diksha Goswami, learned counsel for the respondent, submits that the petitioner is using the pendency of this petition as a ground for resisting the enforcement of the award.
2. An order of the Division bench dated 24.04.2023, in EFA(OS) 1/2021 [Lalit Modi vs. BDR Builders and Developers Pvt. Ltd.], has been handed up in Court, and it appears therefrom that the enforcement of the award is, in fact, proceeding. Ms. Priya accepts that the award has not been stayed in these proceedings, as recorded in paragraph 5 of the aforesaid order of the Division Bench.
Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:02.05.2023 12:00:15 O.M.P. 7/2017 Page 1 of 23. In any event, as the award has not been stayed, the request of Ms. Priya is accepted, and the petition is adjourned to 03.10.2023.
4. It is expected that no further adjournment will be sought on behalf of the petitioner.
PRATEEK JALAN, J MAY 1, 2023 'pv'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:02.05.2023 12:00:15 O.M.P. 7/2017 Page 2 of 2