Delhi High Court - Orders
50% Of The Awarded Amount) Eldeco ... vs Ramesth Constructions Pvt Ltd on 29 April, 2026
$~29 & 30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 449/2024, I.A. 43043/2024 (Stay), I.A.
43044/2024 (For summoning of entire arbitral record) & I.A.
1288/2025 (Seeking enlargement of time for deposit of balance
50% of the awarded amount)
ELDECO INFRASTRUCTURE PROPERTIES LTD
.....Petitioner
Through: Mr. Vijay Kaundal, Mr. Nitish
Kant Sharma & Ms. Sapna Jha,
Advs.
versus
RAMESTH CONSTRUCTIONS PVT LTD .....Respondent
Through: Ms. Mahima Arora, Adv.
30
+ O.M.P. (COMM) 450/2024, I.A. 43046/2024 (Stay), I.A.
43047/2024 (For summoning of entire arbitral record) & I.A.
1286/2025 (Seeking enlargement of time for deposit of balance
50% of the awarded amount)
ELDECO INFRASTRUCTURE PROPERTIES LTD
.....Petitioner
Through: Mr. Vijay Kaundal, Mr. Nitish
Kant Sharma & Ms. Sapna Jha,
Advs.
versus
RAMESTH CONSTRUCTIONS PRIVATE LIMITED
.....Respondent
Through: Ms. Mahima Arora, Adv.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 29.04.2026 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 04/05/2026 at 21:26:09
1. Learned proxy counsel appearing for the Respondent seeks an accommodation which is not opposed by the learned counsel appearing for the Petitioner.
2. At the request of learned counsel for the parties, list on 01.09.2026.
HARISH VAIDYANATHAN SHANKAR, J.
APRIL 29, 2026/v/va/kv 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 04/05/2026 at 21:26:09