Delhi High Court - Orders
M/S Vista Information Systems Pvt Ltd vs M/S Telecommunications Consultants ... on 18 December, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 180/2022 & EX.APPL.(OS) 3463/2022
EX.APPL.(OS) 733/2023, EX.APPL.(OS) 1471/2023
M/S VISTA INFORMATION SYSTEMS PVT LTD
..... Decree Holder
Through: Mr. Aditya Malhotra, Mr. Saurav
Agrawal and Mr. Rudhraksh Kaushal,
Advocates.
versus
M/S TELECOMMUNICATIONS CONSULTANTS INDIA LTD
..... Judgement Debtor
Through: Dr. Karnika Seth and Ms. Aarushi
Chopra, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 18.12.2023
1. The arbitral award dated 1st July, 2019, sought to be enforced in the present petition, was challenged by the Judgment Debtor under Section 34 of the Arbitration and Conciliation Act, 1996 ["the Act"], which has been dismissed. Further challenge has been made to the said decision, which is pending consideration before the Division Bench in FAO(OS)(COMM) 140/2023. However, there is no stay of the enforcement of the award.
2. In the above circumstances, direction is issued to the Judgment Debtor to deposit the award amount, along with up-to-date interest, with the Court, within four weeks from today.
3. At this stage, the Court must note that Judgment Debtor had contested 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 20/12/2023 at 22:31:29 that Decree Holder/ Award Holder has paid deficient stamp duty of only INR 500/- on the award. However, to the contrary, counsel for Decree Holder has shown the Court that stamp duty of INR 44,000/- stands paid. This amount is also contended to be deficient by the counsel for Judgment Debtor, however, she is not immediately able to explain how the calculation should be done. She seeks and is granted two weeks' time to show her calculation to the Court.
4. Re-notify on 19th February, 2024.
5. In the meantime, the above noted direction be complied with by the Judgement Debtor.
SANJEEV NARULA, J DECEMBER 18, 2023 d.negi 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 20/12/2023 at 22:31:29