Delhi High Court - Orders
Lohia Developers (India) Private ... vs Rays Power Experts Private Limited & Ors on 25 February, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 550/2025
LOHIA DEVELOPERS (INDIA) PRIVATE LIMITED .....Petitioner
Through: Mr. Sanjeev Kumar Sharma, Mr.
Prakhar Awasthi, Mr. Rajiv Dalal,
Mr. Anirudh Sharma, Ms. Dipti Singh
Arya and Mr. Atin Kumar,
Advocates.
versus
RAYS POWER EXPERTS PRIVATE LIMITED & ORS.
.....Respondents
Through: Mr. Parinay Deep Shah, Mr. Kartik
Sharma and Mr. Harsh Dev Singh,
Advocates
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 25.02.2026 I.A. 2843/2026
1. This is an application filed on behalf of the Petitioner for modification of the Order dated 22.12.2025, whereby this Court directed the Petitioner to deposit a sum of Rs.36,64,450/- along with up-to-date interest @ 12% per annum from 01.01.2020.
2. It is the case of the Petitioner that by way of the Arbitral Award which is under challenge in this Petition, a claim of Rs.25,85,550/- was allowed in favour of the Petitioner along with interest @ 12% payable from 01.10.2018 and a counter claim for Rs.62,50,000/- with interest @ 12% per annum from 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 02/03/2026 at 20:32:55 01.01.2020 was allowed in favour of Respondent No.1.
3. On 22.12.2025, this Court only calculated the difference between the amount that has been awarded, which came to Rs.36,64,450/- and therefore, directed the Petitioner to deposit interest @ 12% per annum on Rs.36,64,450/- from the date of the Arbitral Award.
4. Learned Counsel for the Petitioner states that this Order dated 22.12.2025 warrants correction, because this Court did not take into account the interest to which the Petitioner is entitled to on the sum of Rs.25,85,550/- @ 12% per annum. This Court finds merit in this contention of the learned Counsel for the Petitioner.
5. The amount payable by the Petitioner as on 31.01.2026 comes to Rs.59,51,450/-. The Petitioner is directed to compute interest @ 12% up to 28.02.2026 and deposit the said amount with the Registry of this Court.
6. The Registry is directed to keep the said amount in a fixed deposit.
7. Learned Counsel for the Respondent makes an oral application for permission to withdraw the said amount.
8. The said amount is permitted to be withdrawn by the Respondent, subject to the Respondent furnishing a bank guarantee for the entire amount drawn from any nationalised bank to the satisfaction of the learned Joint Registrar.
9. With these observations, the application is disposed of.
10. List before Court on 20.04.2026.
SUBRAMONIUM PRASAD, J FEBRUARY 25, 2026 hsk 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 02/03/2026 at 20:32:55