Delhi High Court - Orders
Anil Rana vs Indus Towers Limited on 6 June, 2025
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 166/2025
ANIL RANA .....Appellant
Through: Mr. Sumit Sharma, Adv with
appellant in person.
versus
INDUS TOWERS LIMITED .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 06.06.2025 CM APPL. 36558/2025 (Ex.) Allowed, subject to all just exceptions. Application stands disposed of.
FAO 166/2025 & CM APPL. 36557/2025 (Stay)
1. The present appeal under Section 37(1)(b) of the Arbitration and Conciliation Act, 1996 has been filed seeking the following prayers: -
"a. Set aside the impugned order dated 14.05.2025 passed by the Learned District Judge, South-West, Dwarka Courts, New Delhi, in CS DJ ADJ 28/2025;
b. Declare the dismantling notice dated 26.05.2025 as illegal, backdated, and void ab initio, and restrain the Respondent from acting upon the same;
c. Dismiss the Respondent's petition under Section 9 of the Arbitration and Conciliation Act, 1996;
d. Pass such other and further orders as may be deemed just, fit, and proper in the facts and circumstances of the case."
2. Accompanying the appeal, the present application bearing CM Appl. No. 36557/2025 under Section 151 of the Code of Civil Procedure, 1908 has been filed seeking the following reliefs:-
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 24/06/2025 at 12:16:52 "a. Stay the operation and effect of the impugned order dated 14.05.2025 passed in CS DJ ADJ 28/2025 during the pendency of the present appeal;
b. Restrict the Respondent from acting upon or taking any steps pursuant to the dismantling notice dated 26.05.2025, including access to or removal of equipment from the sealed premises; c. OR IN THE ALTERNATIVE, Direct the Respondent to deposit a sum of ₹30,10,093.44 (or such other amount as this Hon'ble Court may determine) before the Hon'ble Court as a precondition for any relief under the impugned order."
3. Learned counsel for the Appellant herein states that in pursuance of the caveat having been served upon him, a copy of present appeal was made available to the Respondent.
4. There is no appearance on behalf of the Respondent.
5. Let notice be served upon the Respondent through all permissible modes including via approved courier service, on Appellant's filing process fee within six weeks from today.
6. Let reply, if any, be filed within four weeks. Rejoinder thereto, if any be filed within two weeks thereafter.
7. List the appeal and CM Appl. No. 36557/2025 on 29.07.2025 before the Roster Bench.
HARISH VAIDYANATHAN SHANKAR (VACATION JUDGE) JUNE 6, 2025/sk/er 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 24/06/2025 at 12:16:52