Delhi High Court - Orders
Libra Automotives Private Limited vs Bmw India Financial Services Private ... on 5 April, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~22 & 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 290/2022, I.A. 10829/2022 (Stay)
LIBRA AUTOMOTIVES PRIVATE LIMITED ..... Petitioner
Through: Mr. Vinam Gupta and Mr.
Phalguni Nigam, Advs.
versus
BMW INDIA FINANCIAL SERVICES PRIVATE LIMITED
..... Respondent
Through: Mr. Diwakar Maheshwari and
Mr. Yugam Taneja, Advs.
27
+ OMP (ENF.) (COMM.) 166/2022, EX.APPL.(OS) 3368-
69/2022
BMW INDIA FINANCIAL SERVICES PRIVATE LIMITED
..... Decree Holder
Through: Mr. Diwakar Maheshwari and
Mr. Yugam Taneja, Advs.
versus
LIBRA AUTOMOTIVES PRIVATE LIMITED & ORS.
..... Judgement Debtor
Through: Mr. Vinam Gupta and Ms.
Phalguni Nigam, Advs. for JD-
1
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 05.04.2023 Pursuant to the earlier orders passed, the petitioner has duly filed its written submissions and which appear on the record.
The Court requests learned counsel appearing for the respondent to take appropriate steps with the Registry to ensure that the written submissions which have been filed on their behalf are duly included on the digital record of the Court.
Signature Not Verified Digitally Signed By:NEHA Signing Date:06.04.2023 19:53:25Let the application for stay as moved in the petition under Section 34 of the Arbitration and Conciliation Act, 1996 be called for consideration on 26.07.2023.
YASHWANT VARMA, J.
APRIL 5, 2023 neha Signature Not Verified Digitally Signed By:NEHA Signing Date:06.04.2023 19:53:25