Delhi High Court - Orders
Mr Ishan Singh vs Spaze Towers Private Limited on 6 February, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 26/2023
MR ISHAN SINGH ..... Decree Holder
Through: Mr. Gaurav Gogia, Mr. Arjun
Syal, Mr. Shreyan Das, Advs.
versus
SPAZE TOWERS PRIVATE LIMITED ..... Judgement Debtor
Through: Mr. Ashish Dholakia, Sr. Adv.
with Mr. Anirudh Bakhru and
Mr. Sh. Ahmd Siddiqui, Advs.
Mr. Shubhanshu Gupta, Mr.
Chaitanya and Mr. Tarun Ghai,
Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 06.02.2023 EX.APPL.(OS) 121/2023(for exemption) Allowed, subject to all just exceptions. The application shall stand disposed of. OMP (ENF.) (COMM.) 26/2023 & EX.APPL.(OS) 120/2023(Direction)
1. The Court is apprised that on the petition preferred under Section 34, a detailed interim order has been passed by the Presiding Judge of the Commercial Court at Gurugram, placing the respondent(s) under various conditions stipulated in paragraph 20 thereof. It is contended by learned counsel for the petitioner that the aforesaid conditions have not been complied with and consequently no order of restraint operates in respect of the execution of the award.
2. Mr. Dholakia, learned Senior Counsel appearing for the respondent, however, points out that the aforesaid order was Signature Not Verified challenged by way of a civil revision petition which is presently Digitally Signed By:NEHA Signing Date:07.02.2023 18:13:56 pending before the competent court and is to be called on 28 February 2023. Learned Senior Counsel has accordingly prayed for the matter being called at a later date.
3. Subject to orders that may be passed on the civil revision petition, further proceedings on the present petition for enforcement would be taken on the next date fixed.
4. Consequently, let the petition be called again on 06.03.2023.
YASHWANT VARMA, J.
FEBRUARY 06, 2023 bh Signature Not Verified Digitally Signed By:NEHA Signing Date:07.02.2023 18:13:56