Delhi High Court - Orders
Efkon India Private Limited vs Indian Highways Management Company ... on 20 May, 2024
Author: Amit Bansal
Bench: Amit Bansal
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 5/2023
EFKON INDIA PRIVATE LIMITED ..... Decree Holder
Through: Mr. Prithu Garg and Mr. Shivam
Singh, Advs.
versus
INDIAN HIGHWAYS MANAGEMENT
COMPANY LIMITED ..... Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 20.05.2024
1. Counsel for the petitioner points out that the petition filed by the judgment debtor under Section 34 of the Arbitration and Conciliation Act, 1996 is pending adjudication before a Coordinate Bench of this Court.
2. Subject to the orders of Hon'ble the Judge In-Charge (Original Side), list the present petition along with the connected petition being OMP.(COMM.)172/2022 on 24th July, 2024.
AMIT BANSAL, J MAY 20, 2024/ng 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 22/05/2024 at 22:04:48