Delhi High Court - Orders
Efkon India Private Limited vs Indian Highways Management Company ... on 12 January, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 5/2023
EFKON INDIA PRIVATE LIMITED ..... Decree Holder
Through: Mr. Prithu Garg, Mr. Harsimran
Duggal and Mr. Aditya
Awasthi, Advs.
versus
INDIAN HIGHWAYS MANAGEMENT COMPANY
LIMITED ..... Judgement Debtor
Through: Ms. Akanksha Das, Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 12.01.2023
EX.APPL.(OS) 24/2023(Ex. Filing Original Certified Clear
Copies)
Exemption allowed subject to all just exceptions. The application shall stand disposed of. OMP (ENF.) (COMM.) 5/2023 The present enforcement petition has been preferred in respect of an Award which was rendered on 30 December 2021.
The Court is apprised that the respondent has preferred a petition under Section 34 of the Arbitration and Conciliation Act, 1996 which is likely to come up on 19 January 2023.
In view of the aforesaid, let a response be filed on the present petition within a period of one week from today.
The petition itself shall be called again on 30.01.2023.
YASHWANT VARMA, J.
JANUARY 12, 2023/bh Signature Not Verified Digitally Signed By:NEHA Signing Date:16.01.2023 15:54:47