Delhi High Court - Orders
Crsc Research And Design Institute ... vs Vista Information Systems Private ... on 27 January, 2026
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 455/2025
CRSC RESEARCH AND DESIGN INSTITUTE GROUP CO.
LTD. & ANR. .....Petitioners
Through: Mr. Rajshekhar Rao, Senior
Advocate with Mr. Krishna
Vijay Singh, Mr. Manish
Dembla, Mr. Nachiketa Goyal,
Mr. Muneeb Rashid Malik, Mr.
Abhiraj Singh and Mr. Rajarshi
Raj, Advocates.
versus
VISTA INFORMATION SYSTEMS PRIVATE LIMITED
.....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 27.01.2026 I.A. 2136/2026 (U/O XXI Rule 1)
1. The present application, filed under Order XXI Rule 1 of the Civil Procedure Code, 1908 ["CPC"], read with Section 151 of the CPC and Section 36 of the Arbitration and Conciliation Act, 1996, inter alia, principally seeks a direction for cessation of interest from date of deposit of the awarded amount, or in the alternative, from the date on which the Respondent was notified of the deposit of the awarded amount.
2. Issue Notice.
3. Upon the Petitioners taking appropriate steps within a period of one week from today, let notice be issued to the Respondent through all permissible modes, returnable on the date already fixed, i.e., 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 29/01/2026 at 20:37:05 23.02.2026.
4. Reply, if any, be filed within 10 days from today.
5. Rejoinder, if any, be filed within three days thereafter.
HARISH VAIDYANATHAN SHANKAR, J.
JANUARY 27, 2026/nd/va/dj 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 29/01/2026 at 20:37:05