Delhi High Court - Orders
Simplex Project Ltd vs Ircon International Ltd on 19 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 144/2016
SIMPLEX PROJECT LTD. ..... Decree Holder
Through: Mr. S.D. Singh with Mr. Rahul
Kumar Singh, Advs.
versus
IRCON INTERNATIONAL LTD. ..... Judgment Debtor
Through: Mr. Devashish Bharuka, Mr. Ravi
Bharuka and Mr. Justine George,
Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 19.02.2019
1. I am informed that the judgment debtor has filed a petition under Section 34 of the Arbitration and Conciliation Act, 1996, which is not accompanied by an application for stay.
2. The matter has been passed over twice.
3. In these circumstances, the judgment debtor is directed to deposit the awarded amount, which will include future interest as awarded by the Arbitral Tribunal uptil today.
4. The deposit will be made within four weeks from today.
5. Upon the amount being deposited, the Registry will invest the same in an interest bearing fixed deposit account maintained with a nationalized bank.
6. Renotify the matter on 14.10.2019.
RAJIV SHAKDHER, J FEBRUARY 19, 2019/pmc