Delhi High Court - Orders
Moneywise Financial Services Pvt Ltd vs Alok Tripathi And Anr on 26 November, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~3
* IN THEHIGH COURTOF DELHIAT NEW DELHI
+ CONT.CAS(C) 1077/2025
MONEYWISE FINANCIAL SERVICES PVT LTD.....Petitioner
Through: Ms. Mehvish Khan and Mr. Aman
Choudhary, Advocates.
versus
ALOK TRIPATHI AND ANR .....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 26.11.2025
1. This hearing has been done through hybrid mode.
2. The matter has been taken up today as 25.11.2025 was declared a holiday on account of Guru Teg Bahadur's Martyrdom Day. CM APPL. 43509/2025 (exemption)
3. Allowed, subject to all just exceptions. Application is disposed of. CONT.CAS(C) 1077/2025
4. The present petition under Section 10 read with Section 12 of the Contempt of Courts Act seeks following prayers:-
"• The present Contempt of Court Petition against the Order dated 24.04.2025 in CASE FILE NO. ARB.P. NO. 1320/2024 passed by the Ld. Arbitral Tribunal may kindly be allowed by way of issuing notice upon the respondent / alleged Contemnor and punish them according to the provisions of Contempt of Courts Act;
• Pass any other or fUl1her order(s) as this Hon'ble COUl1 may deem fit and proper in the light of facts and circumstances."
5. Vide order dated 24.04.2025 the learned Sole Arbitrator had passed the 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 01/12/2025 at 21:24:25 following directions:-
"14. This Tribunal finds it appropriate and necessary to grant interim protection to preserve the subject matter of the dispute and prevent frustration of the arbitral proceedings. Accordingly, the following interim directions are issued:
i) The Respondents are directed to file within 30 days from the date of this order, a comprehensive affidavit of assets and liabilities, disclosing all movable and immovable assets, including but not limited to bank accounts, investments, cash holdings, vehicles, properties, and beneficial interests, in the formats prescribed under Annexures Al and B I of the judgment in Bhandari Engineers & Builders Pvt. Ltd. v. Maharia Raj Joint Venture (Delhi High Court).
ii) The Respondents are restrained from transferring, alienating, encumbering, or creating any third-party interest in any movable or immovable assets, in their name, without prior permission of this Tribunal, until further orders.
iii) To secure interest of the Claimant, the Respondents are directed to file 50% of the total claim amount in the form of FDR in the name of Respondent No.1 i.e Alok Tripathi at any Nationalized Bank situated in Delhi within 30 days from the date of this order. Respondent shall intimate about this Order to the Branch Manager of the Nationalized Bank where the said amount is deposited in the form of FDR and the Branch Manger should ensure that the said amount is not withdrawn by the Respondents during the pendency of this Arbitral Proceedings. Original Fixed Deposit Receipt will be deposited with the Arbitral tribunal within 45 days from today."
6. It is alleged by the petitioner that the aforesaid directions have not been complied with.
7. Issue notice to respondents, on petitioner taking necessary steps, through all permissible modes, including electronic mail, if any, returnable on 18.02.2026.
8. In the meantime, let a compliance affidavit be filed before the next date of hearing.
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 01/12/2025 at 21:24:25
9. In case of non-compliance, respondents shall remain present in Court on the next date of hearing.
AMIT SHARMA, J NOVEMBER 26, 2025/sn/db 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 01/12/2025 at 21:24:25