Delhi High Court - Orders
(Direction) Mr Ishan Singh vs Spaze Towers Private Limited on 6 March, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 26/2023, EX.APPL.(OS) 120/2023
(Direction)
MR ISHAN SINGH ..... Decree Holder
Through: Mr. Shreyan Das and Mr. Arjun
Syal, Advs.
versus
SPAZE TOWERS PRIVATE LIMITED ..... Judgement Debtor
Through: Mr. Shadman Ahmed Siddiqui,
Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 06.03.2023 Learned counsel appearing for the Respondent has drawn the attention of the Court to an order dated 28 February 2023 passed by the Punjab and Haryana High Court in terms of which while entertaining the petition under Section 34 of the Arbitration and Conciliation Act, 1996 and as an interim measure, the operation of the impugned award was placed in abeyance subject to the Respondent here depositing a demand draft of Rs.2 crores forthwith and a further deposit of an equivalent amount being made within a period of six weeks from that date.
Learned counsel for the Respondent apprises the Court that, while Rs. 2 crores was duly deposited, insofar as the balance amount is concerned it still has the requisite time to ensure compliance.
Consequently, let this petition be called again to review progress on 17.05.2023.
YASHWANT VARMA, J.
MARCH 06, 2023/bh Signature Not Verified Digitally Signed By:NEHA Signing Date:07.03.2023 16:44:37