Delhi High Court - Orders
Saya Cementation Limited vs Itd Cementation India Limited on 6 April, 2026
$~9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
O.M.P. (COMM) 23/2024 & I.A. 755/2024 (Stay)
SAYA CEMENTATION LIMITED .....Petitioner
Through: Mr. Himanshu Tyagi, Mr.
Kartik Bhatnagar and Mr.
Sparsh Saxena, Advocates.
versus
ITD CEMENTATION INDIA LIMITED .....Respondent
Through: Dr. Amit George, Mr.
Adhishwar Suri and Ms.
Medhavi Bhatia, Advocates.
10
+ OMP (ENF.) (COMM.) 287/2024, EX.APPL.(OS) 2087/2024
(Dir.) & EX.APPL.(OS) 805/2025 (Dir.)
ITD CEMENTATION INDIA LIMITED .....Decree Holder
Through: Dr. Amit George, Mr.
Adhishwar Suri and Ms.
Medhavi Bhatia, Advocates.
versus
BAYA WEAVER LTD AND ANR. .....Judgement Debtors
Through: Mr. Nikhil Mehndiratta and Mr.
Amrit Bhatia, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 06.04.2026
1. Learned proxy counsel appearing on behalf of the M/s Saya Cementation Limited seeks an accommodation on the ground that the learned counsel on record has been recently engaged and require some time to acquaint themselves with the matter.
2. Learned counsel appearing on behalf of the Decree Holder 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 08/04/2026 at 21:30:57 strongly objects to the said request. He submits that the same are only dilatory tactics being adopted by the Judgement Debtors.
3. He further draws the attention of this Court to the Order dated 25.03.2025, whereby it was directed that the awarded amount be deposited within two (02) weeks from the passage of the said Order.
4. He submits that the Decree Holder, despite having been successful, is yet to see the colour of money.
5. Since the concerned counsel on record is unable to appear today, and has been recently engaged, this Court refrains from passing any adverse orders.
6. However, this Court is of the opinion that the Order dated 25.03.2025 needs to be complied with within a period of two (02) weeks from today, failing which, the concerned person from M/s Saya Cementation Limited is directed to be present, in person, before this Court to explain as to why the said Order has not been complied with.
7. At the request of learned counsel appearing on behalf of Saya Cementation Limited, list on 25.05.2026.
HARISH VAIDYANATHAN SHANKAR, J.
APRIL 06, 2026/nd/dj 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 08/04/2026 at 21:30:57