Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Sugesan Transport Pvt Ltd vs Continental Engineering Corporation on 10 March, 2021

Author: Vibhu Bakhru

Bench: Vibhu Bakhru

                         $~35
                         *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                         +     O.M.P. (COMM) 109/2021
                               SUGESAN TRANSPORT PVT LTD                            ..... Petitioner
                                                   Through: Mr Nithyaesh Natraj, Advocate.

                                                   versus

                               CONTINENTAL ENGINEERING
                               CORPORATION                                          ..... Respondent
                                            Through

                               CORAM:
                               HON'BLE MR. JUSTICE VIBHU BAKHRU
                                       ORDER

% 10.03.2021 IA 3732/2021

1. Allowed, subject to all just exceptions. O.M.P. (COMM) 109/2021

2. Issue notice, returnable on 10.08.2021. The notice shall go by speed post and electronic modes. Dasti, in addition. Dasti notice shall be served in person.

3. An affidavit of service shall be filed at least one week before the next date of hearing.

4. The learned counsel appearing for the petitioner states, on instructions, that the petitioner shall deposit the awarded amount with the Registry of this Court and subject to the same, the impugned award be stayed.

5. Subject to the awarded amount being deposited within a period of six weeks, the impugned award is stayed till the next date of hearing.

6. List on 10.08.2021.

VIBHU BAKHRU, J MARCH 10, 2021 pkv Signature Not Verified Digitally Signed By:DUSHYANT RAWAL