Delhi High Court - Orders
Bdr Builders & Developers Pvt. Ltd vs Shri Lalit Modi on 4 April, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 69/2017 & EX.APPLs.(OS) 169/2018, 173/2018, 174/2018,
255/2018, 796/2020.
BDR BUILDERS & DEVELOPERS PVT. LTD...... Decree Holder
Through: Mr. Prashant Mehta, Ms. Prachi
Kohli, Ms. Diksha Goswami, Mr.
Nitin Bajaj, Advocates.
versus
SHRI LALIT MODI ..... Judgement Debtor
Through: Mr. Ashish Dholakia, Senior
Advocate with Mr. Vatsal Kumar,
Mr. Tushar Parashar, Ms.
Anumeha Singhai, Advocates.
Ms. Nandni Sahni, Advocate for
objector - Romi Garg.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 04.04.2024
1. I am informed that the award dated 21.11.2016, as published on 12.01.2017, which is under execution in these proceedings, is the subject matter of proceedings under Section 34 of the Arbitration and Conciliation Act, 1996 [O.M.P. 7/2017], instituted by the judgment debtor, which is pending before a Coordinate Bench [Hon'ble Ms. Justice Neena Bansal Krishna] and is next listed on 09.04.2024.
2. Subject to orders of Hon'ble the Judge In-Charge (Original Side), the present execution petition be listed alongwith O.M.P. 7/2017 on EX.P. 69/2017 Page 1 of 2 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 06/04/2024 at 04:59:42 09.04.2024.
3. This order disposes of EX.APPL.(OS) 174/2018, by which the applicant in EX.APPL.(OS) 169/2018 seeks consolidation of the proceedings.
PRATEEK JALAN, J APRIL 4, 2024 "Bhupi"/ EX.P. 69/2017 Page 2 of 2 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 06/04/2024 at 04:59:42