Delhi High Court - Orders
(U.O. 21 R. 41 R/W S. 151 Cpc) M/S Zoom ... vs M/S. Oriental Insurance Company Ltd on 24 April, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 226/2022, EX.APPL.(OS) 3698/2022
(U.O. 21 R. 41 r/w S. 151 CPC)
M/S ZOOM COMMUNICATIONS PVT. LTD
..... Decree Holder
Through: Mr. Aman Panwar, Mr. Akash
Panwar and Mr. Shivam Singh
Bhagel, Mr. Harshit Joshi
Advocates.
versus
M/S. ORIENTAL INSURANCE COMPANY LTD
..... Judgement Debtor
Through: Mr. Amit Kr. Singh, Mr. Yash
Pratap, Advocates.
Mr. Amit Kumar Singh, Mrs.
K. Ehatoli Sema, Ms.
Chubalemala Chang, Mr. Psang
Newmai, Advocates.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 24.04.2023 Learned counsel appearing for the respondent draws the attention of the Court to the order dated 10 April 2023 passed on the petition under Section 34 of the Arbitration and Conciliation Act, 1996 [the Act] in terms of which the said respondent has been granted time to deposit the entire amount awarded within a period of six weeks.
In view of the aforesaid, let this matter be called again to review progress on 25.08.2023.
YASHWANT VARMA, J.
APRIL 24, 2023 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:26.04.2023 16:37:03