Delhi High Court - Orders
Rishima Investments Sa Llc vs Shristi Infrastructure Development ... on 16 December, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~24 & 25(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2021 & EX.APPL.(OS) 1079/2021,
EX.APPL.(OS) 1372/2021, EX.APPL.(OS) 1378/2021
RISHIMA INVESTMENTS SA LLC ..... Decree Holder
Through: Mr. Raj Shekhar Rao, Sr. Adv.
with Mr. Bhakru, Mr. Anirudh Manu
Rajvanshi, Ms. Mansi Sood, Advs.
versus
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED ..... Judgment Debtor
Through: Mr. Manoj K Singh, Mr. Vijay
K Singh, Mr. Kumar Shashwat Singh
Sawno, Mr. Ayush Srivastava, Mr. Ratik
Sharma, Mr.Aditya Sharma, Advs.
Mr. Raunak Dhillon, Mr. Dhananjay Kumar,
Ms.Surbhi Pareekh, Ms, Madhavi
Khanna, Ms.Isha Malik and Mr. Nihaad
Dewan, Advs. for the applicant/Yes Bank in
I.A.1372/2021 and I.A.1378/2021
+ O.M.P.(EFA)(COMM.) 5/2019 & EX.APPL.(OS) 1077/2021,
EX.APPL.(OS) 1258/2021, EX.APPL.(OS) 1322/2021,
EX.APPL.(OS) 1374/2021, EX.APPL.(OS) 1377/2021
RISHIMA SA INVESTMENTS LLC (MAURITIUS)
..... Decree Holder
Through: Mr. Raj Shekhar Rao, Sr. Adv.
with Mr. Bhakru, Mr. Anirudh Manu
Rajvanshi, Ms. Mansi Sood, Advs.
versus
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR. ..... Judgment Debtors
Signature Not Verified
Digitally Signed OMP(EFA)(Comm) 5/2019 & connected matter Page 1 of 4
By:SUNIL SINGH NEGI
Signing Date:17.12.2021
15:05:38
Through: Mr. Manoj K Singh, Mr. Vijay
K Singh, Mr. Kumar Shashwat Singh
Sawno, Mr. Ayush Srivastava, Mr. Ratik
Sharma, Mr.Aditya Sharma, Advs. for R-1
Mr. Raunak Dhillon, Mr. Dhananjay Kumar,
Ms.Surbhi Pareekh, Ms, Madhavi
Khanna, Ms.Isha Malik and Mr. Nihaad
Dewan, Advs. for the applicant/Yes Bank in
I.A.1374/2021 and I.A.1377/2021
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 16.12.2021
1. On the last date of hearing, Mr. Manoj Singh had submitted, relying on the judgment of the Supreme Court in Govt. of India v. Vedanta Ltd.1 that Ex.Appl.(OS) 854/2021 in OMP (EFA)(Comm.) 5/2019 and Ex.Appl.(OS) 775/2021 in OMP (EFA)(Comm.) 6/2021 should be taken up and decided first, before taking up the applications of the Award Holder for further security.
2. Pleadings in both these applications are complete.
3. In view thereof, Mr. Rajshekhar Rao, learned Senior Counsel and Mr. Bakhru, learned Counsel for the petitioner submit on instructions that they have no objection to this Court fixing an early date for disposal of the aforesaid applications, being Ex.Appl.(OS) 854/2021 in OMP (EFA)(Comm.) 5/2019 and Ex.Appl.(OS) 775/2021 in OMP (EFA)(Comm.) 6/2021 and take up the applications for further security on the basis of the decision taken in those matters.
1(2020) 10 SCC 1 Signature Not Verified Digitally Signed OMP(EFA)(Comm) 5/2019 & connected matter Page 2 of 4 By:SUNIL SINGH NEGI Signing Date:17.12.2021 15:05:38
4. Accordingly, list Ex.Appl.(OS) 1077/2021, Ex.Appl.(OS) 1258/2021, Ex.Appl.(OS) 1322/2021, Ex.Appl.(OS) 1377/2021 in OMP(EFA)(Comm.) 5/2019 and Ex.Appl.(OS) 1079/2021, Ex.Appl.(OS) 1378/2021 in OMP (EFA)(Comm.) 6/2021 for hearing on 17th January, 2022.
5. It is made clear that in the first instance Ex.Appl.(OS) 854/2021 in OMP (EFA)(Comm.) 5/2019 and Ex.Appl.(OS) 775/2021 in OMP (EFA)(Comm.) 6/2021 would be taken up for hearing.
6. Both sides are directed to file short notes of their respective submissions in these applications not exceeding five pages after exchanging copies with each other, at least 48 hours in advance of the next date of hearing.
7. Additionally, learned Counsel may also file compilations of decisions which they may seek to rely on. The judgments should not be marked or highlighted. However, the relevant paragraphs may be indicated in the index accompanying the compilations.
8. Ex.Appl.(OS) 854/2021 in OMP (EFA)(Comm.) 5/2019 and Ex.Appl.(OS) 775/2021 in OMP (EFA)(Comm.) 6/2021 would be taken up first and the other applications would be taken up after hearing these applications.
EX.APPL.(OS) 1374/2021 & EX.APPL.(OS) 1377/2021 in O.M.P.(EFA)(COMM.) 5/2019 Signature Not Verified Digitally Signed OMP(EFA)(Comm) 5/2019 & connected matter Page 3 of 4 By:SUNIL SINGH NEGI Signing Date:17.12.2021 15:05:38 EX.APPL.(OS) 1372/2021 & EX.APPL.(OS) 1378/2021 in O.M.P.(EFA)(COMM.) 6/2021
9. Issue notice in these applications.
10. Notice is accepted on behalf of the non-applicants by Mr. Manoj K. Singh and Mr. Aditya Sharma. Replies may be filed by the non-applicants within a period of two weeks with advance copy to learned Counsel for the applicant who may file rejoinder before the next date of hearing.
11. List on 17th January, 2022.
C. HARI SHANKAR, J DECEMBER 16, 2021/kr Signature Not Verified Digitally Signed OMP(EFA)(Comm) 5/2019 & connected matter Page 4 of 4 By:SUNIL SINGH NEGI Signing Date:17.12.2021 15:05:38