Delhi High Court - Orders
C-Net Infotech Pvt. Ltd vs Edcil (India) Ltd on 12 March, 2025
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 63/2025
C-NET INFOTECH PVT. LTD. .....Decree Holder
Through: Mr.Gauhar Mirza, Mr.Nakul Gandhi,
Ms.Sukanya, Mr.Mujeeb and Mr.Tanish,
Advocates
versus
EDCIL (INDIA) LTD. .....Judgement Debtor
Through: None
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 12.03.2025 EX.APPL.(OS) 433/2025 (exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
OMP (ENF.) (COMM.) 63/2025 and EX.APPL.(OS) 434/2025
1. By way of the present petition filed under Section 36 of the Arbitration and Conciliation Act, 1996 (hereinafter, referred to as the 'A&C Act'), the decree holder seeks enforcement of award dated 12.09.2023.
2. Learned counsel for the decree holder submits that though the objections have been filed by the judgment debtor before the concerned court in Noida, however, there is no stay granted on the operation of the said award.
3. Issue notice to the judgment debtor by all permissible modes, returnable on 14.05.2025 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 04/04/2025 at 23:01:17
4. In the meantime, let the reply be filed by the respondent/judgment debtor accompanied by the affidavit of assets as per Form 16A Appendix E under Order XXI Rule 41(2) of the Code of Civil Procedure, 1908.
MANOJ KUMAR OHRI, J MARCH 12, 2025 na 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 04/04/2025 at 23:01:17