Delhi High Court - Orders
C.S. Properties Pvt Ltd & Ors vs Ruchi Agarwal & Ors on 7 July, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~11 to 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 194/2012 & & EX.APPL.(OS) 418/2021, EX.APPL (OS)
165/2023, EX.APPL.(OS) 166/2023, EX.APPL.(OS) 656/2024
C.S. PROPERTIES PVT LTD & ORS .....Decree Holders
Through: Mr Raman Kapur, Sr Adv with Mr.
Abhishek Yadav, Adv
versus
RUCHI AGARWAL & ORS .....Judgement Debtors
Through: Mr. Rohit Choudhry & Ms. Preeti
Kohli, Advs. for JD Nos. 1 to 3
Mr. Saurabh Kirpal, Sr. Adv with Ms.
Tanima Gaur, Adv for Proposed Def
No. 7 & 8.
Mr Animesh Sinha, Adv. for JD Nos.
9 & 11
12
+ EX.P. 195/2012 & & EX.APPL.(OS) 548/2012, EX.APPL.(OS)
484/2014, EX.APPL.(OS) 448/2021, EX.APPL.(OS) 185/2023
EX.APPL.(OS) 186/2023, EX.APPL.(OS) 647/2024
NICOLIAN INDIA AND ORS .....Decree Holders
Through: Mr Raman Kapur, Sr Adv with Mr.
Abhishek Yadav, Adv
versus
RUCHI AGARWAL & ORS .....Judgement Debtors
Through: Mr. Rohit Choudhry & Ms. Preeti
Kohli, Advs. for JD Nos. 1 to 3
Mr. Saurabh Kirpal, Sr. Adv with Ms.
Tanima Gaur, Adv for Proposed Def
No. 7 & 8.
Mr Animesh Sinha, Adv. for JD Nos.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 08/07/2025 at 22:01:31
9 & 11.
13
+ EX.P. 196/2012 & & EX.APPL.(OS) 549/2012, EX.APPL.(OS)
485/2014, EX.APPL.(OS) 417/2021, EX.APPL.(OS) 83/2023,
EX.APPL.(OS) 84/2023, EX.APPL.(OS) 664/2024
NICOLIAN BROS & ORS .....Decree Holders
Through: Mr Raman Kapur, Sr Adv with Mr.
Abhishek Yadav, Adv
versus
RUCHI AGARWAL & ORS .....Judgement Debtors
Through: Mr. Rohit Choudhry & Ms. Preeti
Kohli, Advs. for JD Nos. 1 to 3
Mr. Saurabh Kirpal, Sr. Adv with Ms.
Tanima Gaur, Adv for Proposed Def
No. 7 & 8.
Mr Animesh Sinha, Adv. for JD Nos.
9 & 11.
14
+ EX.P. 197/2012 & & EX.APPL.(OS) 447/2021, EX.APPL.(OS)
133/2023, EX.APPL.(OS) 134/2023, EX.APPL.(OS) 711/2024
NICOLIAN SECURITIES & FINANCE PVT
LTD & ORS .....Decree Holders
Through: Mr Raman Kapur, Sr Adv with Mr.
Abhishek Yadav, Adv
versus
RUCHI AGARWAL & ORS .....Judgement Debtors
Through: Mr. Rohit Choudhry & Ms. Preeti
Kohli, Advs. for JD Nos. 1 to 3
Mr. Saurabh Kirpal, Sr. Adv with Ms.
Tanima Gaur, Adv for Proposed Def
No. 7 & 8.
Mr Animesh Sinha, Adv. for JD Nos.
9 & 11.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 08/07/2025 at 22:01:31
15
+ O.M.P. (COMM) 45/2020 & IA. 9804/2018, IA. 3779/2021, I.A.
3780/2021, IA. 16204/2021
APOGEE INTERNATIONAL LTD. .....Petitioner
Through: Mr. Nikhilesh Ramachandran, Mr.
Shubham Seth, Ms. Soumya Saisa
Das & Ms Ananya V Mehra, Advs
versus
NICOLIAN INC. & OTHERS .....Respondents
Through: Mr Raman Kapur, Sr Adv with Mr.
Abhishek Yadav, Adv
16
+ O.M.P. (COMM) 46/2020 & & I.A. 9806/2018, I.A. 3781/2021, I.A.
3782/2021, I.A. 4036/2021, I.A. 4037/2021
APOGEE INTERNATIONAL LTD. .....Petitioner
Through: Mr. Nikhilesh Ramachandran, Mr.
Shubham Seth, Ms. Soumya Saisa
Das & Ms Ananya V Mehra, Advs
versus
NICOLIAN (INDIA) PVT. LTD.
& OTHERS .....Respondents
Through: Mr Raman Kapur, Sr Adv with Mr.
Abhishek Yadav, Adv
17
+ O.M.P. (COMM) 47/2020 & IA. 9807/2018, I.A 4040/2021, I.A.
4041/2021
APOGEE INTERNATIONAL LTD. .....Petitioner
Through: Mr. Nikhilesh Ramachandran, Mr.
Shubham Seth, Ms. Soumya Saisa
Das & Ms Ananya V Mehra, Advs
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 08/07/2025 at 22:01:31
versus
C S PROPERTIES (P) LTD. & ORS. .....Respondents
Through: Mr Raman Kapur, Sr Adv with Mr.
Abhishek Yadav, Adv
18
+ O.M.P. (COMM) 50/2020 & & I.A. 9805/2018, I.A. 3783/2021, I.A.
3784/2021, I.A. 4038/2021, I.A. 4039/2021
APOGEE INTERNATIONAL LTD. .....Petitioner
Through: Mr. Nikhilesh Ramachandran, Mr.
Shubham Seth, Ms. Soumya Saisa
Das & Ms Ananya V Mehra, Advs
versus
NICOLIAN SECURITIES & FINANCE (P) LTD.
& ORS. .....Respondents
Through: Mr Raman Kapur, Sr Adv with Mr.
Abhishek Yadav, Adv
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 07.07.2025
1. Mr. Ramachandran, learned counsel for petitioner states that for an effective adjudication, the arbitral record is required. The requisition letter has already been sent, but the arbitral record is not on record.
2. Let a fresh requisition letter be sent and the arbitral record be requisitioned expeditiously, digitalized and annexed with OMP (COMM) 45/2020.
3. The parties are at liberty to take the copies of the same in accordance with High Court Practice Directions.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/07/2025 at 22:01:31
4. The parties are also at liberty to file the arbitral record available with them and on the next date of hearing, no further adjournment shall be given due to the lack of arbitral record.
5. Additionally, the entire digital copies of OMP (COMM )No. 444-447/2006 be also annexed with the present petitions as according to Mr. Kapur, learned senior counsel an arbitral record would be available in that file.
6. List for hearing on 21st & 22nd August, 2025 at 2:30 PM.
7. The date of 08th & 09th July, 2025 stands cancelled.
JASMEET SINGH, J JULY 7, 2025/sk Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/07/2025 at 22:01:31