Delhi High Court - Orders
Goyal Mg Gases Private Limited vs Hindustan Cables Limited & Ors on 5 May, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~4 to 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(OS) (COMM) 18/2023
GOYAL MG GASES PRIVATE LIMITED
.....Appellant
Through: Appearance not given.
versus
HINDUSTAN CABLES LIMITED & ORS.
.....Respondents
Through: Ms. Monika Shahi, Mr. Dinesh
Monga, Ms. Palak Aggarwal, Mr.
Apoorv Krishn Bajpai, Advs.
+ EFA(OS) (COMM) 6/2024
HINDUSTAN CABLES LIMITED
.....Appellant
Through: Ms. Monika Shahi, Mr. Dinesh
Monga, Ms. Palak Aggarwal, Mr.
Apoorv Krishn Bajpai, Advs.
versus
GOYAL MG GASES PRIVATE LIMITED
.....Respondent
Through: Appearance not given.
+ EFA(OS) (COMM) 8/2024
HINDUSTAN CABLES LIMITED
.....Appellant
Through: Ms. Monika Shahi, Mr. Dinesh
Monga, Ms. Palak Aggarwal, Mr.
Apoorv Krishn Bajpai, Advs.
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 06/05/2026 at 21:12:13
versus
GOYAL MG GASES PRIVATE LIMITED
.....Respondent
Through: Mr. Abhishek Gupta, CGSC with Mr.
Dhananjay Singh, Mr. Kumar
Kartikeya & Mr. Chanakya Kene,
Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 05.05.2026 CM APPL. 29125/2026 in EFA(OS) (COMM) 6/2024
1. This is an application filed by the respondent (Goyal MG Gases Pvt. Ltd.) in EFA(OS) (COMM) 6/2024 with the following prayers:
"A. Directing the Appellant-JD to furnish additional bank guarantee for a sum of Rs. Four Crores in favour of the Respondent-DH.
B. Directing the Respondent JD to ensure the furnishing of a proper bank guarantee, with the following conditions:
i) The said BG should expressly mention the fact that the same is unconditional and shall be honoured by the bank without any demur, protest and without any recourse to the Appellant, in the event of rejection of the Section 37 Petition, bearing Appeal under Section 37 of Arbitration and Conciliation Act, 1996 No. 65 of 2022, pending in the Hon'ble Allahabad High Court, with the period of claims under the BG being in excess of the period of the BG by one year.
ii) The operation of the BG should not be conditional upon the furnishing of any advice (SFMS) issued by the advising bank or inthe alternative the same advice should be 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 06/05/2026 at 21:12:13 furnished.
C. In the alternative, if the Appellant is not agreeable to prayers A. & B. The Appellant be directed to deposit a sum of Rs. 18,00,00,000/- in the registry of this Hon'ble Court as a pre-condition to the continuance of the interim order dated 10.12.2024, failing which the interim order of restraint on the enforcement proceedings in OMP ENF COMM. 263/2018 be vacated.
D. Pass any other such/other orders as this Hon'ble Court may deem fit in the facts of the present case."
2. Issue notice.
3. Learned counsel for the non-applicant/appellant (Hindustan Cables Limited) accepts notice and seeks time to take instructions.
4. At his request, renotify on 09.07.2026. EFA(OS) (COMM) 18/2023 EFA(OS) (COMM) 6/2024 CM APPL. 33878/2024 EFA(OS) (COMM) 8/2024 CM APPL. 27106/2024
5. List on the date already fixed.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J MAY 5, 2026 rt 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 06/05/2026 at 21:12:13