Delhi High Court - Orders
Viterra B.V. (Formerly Known As ... vs Sharp Corp Limited on 31 January, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~28 & 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 1/2022
VITERRA B.V. (FORMERLY KNOWN AS GLENCORE
AGRICULTURE B.V.) ..... Decree Holder
Through: Ms. Raunaq B. Mathur, Ms. Zahra
Aziz & Mr. Satjit Singh Chhabra,
Advocates
Versus
SHARP CORP LIMITED ..... Judgement Debtor
Through: Nemo.
+ O.M.P.(EFA)(COMM.) 2/2022
VITERRA B.V. (FORMERLY KNOWN AS GLENCORE
AGRICULTURE B.V.) ..... Decree Holder
Through: Ms. Raunaq B. Mathur, Ms. Zahra
Aziz & Mr. Satjit Singh Chhabra,
Advocates
Versus
SHARP CORP LIMITED ..... Judgement Debtor
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 31.01.2022 The hearing has been conducted through video conferencing. EX.APPL.(OS) 124/2022 (exemption) in O.M.P.(EFA)(COMM.) 1/2022 EX.APPL.(OS) 126/2022 (exemption) in O.M.P.(EFA)(COMM.) 2/2022 O.M.P.(EFA)(COMM.) 1/2022 & 2/2022 Page 1 of 2
1. Allowed, with direction to file requisite legible copies with appropriate margins within four weeks.
2. Application is disposed of.
O.M.P.(EFA)(COMM.) 1/2022 & EX.APPL.(OS) 123/2022 (u/O XXI R 41 & Order XXXIX R-1&2 r/w Sec. 151 CPC) O.M.P.(EFA)(COMM.) 2/2022 & EX.APPL.(OS) 125/2022 (u/O XXI R 41 & Order XXXIX R-1&2 r/w Sec. 151 CPC)
3. These petitions have been preferred by the decree holder seeking enforcement of foreign decree and award No. 4583A [in O.M.P.(EFA)(COMM.) 1/2022] and award No. 4583A [in O.M.P.(EFA) (COMM.) 2/2022 ], both dated 01.04.2021 issued by the Board of Appeal of The Grain And Feed Trade Association pursuant to the Gafta Arbitration Rules No. 125.
4. Notice issued.
5. Upon decree holder taking steps, notice be issued to the judgment debtor by all prescribed modes, including e-mail, returnable on 10.03.2022.
SURESH KUMAR KAIT, J JANUARY 31, 2022 r O.M.P.(EFA)(COMM.) 1/2022 & 2/2022 Page 2 of 2