Delhi High Court - Orders
Wpil Ltd Consortium vs Delhi Jal Board on 1 August, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 163/2025
WPIL LTD CONSORTIUM .....Decree Holder
Through: Mr. Akshay Chandra, Mr. Rahul
Chaudhary, Advs.
versus
DELHI JAL BOARD .....Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 01.08.2025
EX.APPL.(OS) 1086/2025
Exemption allowed, subject to all just exceptions. The application is disposed of.
OMP (ENF.) (COMM.) 163/2025
1. This is a petition filed under section 36 of the Arbitration and Conciliation Act, 1996 seeking enforcement of the Award dated 10.10.2021 as corrected on 18.10.2021 wherein the amounts due and payable to the decree holder would be more than Rs. 100.93 crores.
2. In the petition under Section 34 of the Arbitration and Conciliation Act, 1996, there is no stay in favour of the Judgement debtor.
3. For the said reasons, issue notice to the Judgement debtor through all modes, including electronic, returnable on 07.11.2025.
4. The Judgement debtor shall file its list of assets in terms of Order XXI Rule 41(2) read with Form No. 16A, Appendix E of CPC.
JASMEET SINGH, J AUGUST 1, 2025/DM This is a digitally signed order.
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