Delhi High Court - Orders
Perkins Eastman Architects Dpc & Anr vs Hscc India Limited on 20 December, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 146/2022
PERKINS EASTMAN ARCHITECTS DPC & ANR.
..... Decree Holders
Through: Mr. Pranaya Goyal, Mr.
Chiranjivi Sharma and Mr.
Madhav Ved, Advs.
versus
HSCC INDIA LIMITED ..... Judgement Debtor
Through: Mr. Udit Seth and Ms. Priya
Kanwat, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 20.12.2022 This petition has been preferred for enforcement of the final Award dated 22 February 2022 read with the correction order of 21 April 2022. In terms of the said Award, the petitioner has been awarded a decretal amount of Rs. 31,16,56,582/- along with further interest @ 6.5%. Mr. Seth, learned counsel who appears for the respondent Judgment Debtor apprises the Court that they have assailed and questioned the validity of the Award by filing a petition under Section 34 of the Arbitration and Conciliation Act, 1996 [the Act] which is likely to come up on 02 February 2023.
Be that as it may and since presently no restraint or order of stay operates on the said petition, let the respondent J.D. deposit a sum of Rs. 10 crores with the Registrar General of this Court on or before 17 January 2023. The aforesaid deposit shall be without prejudice to its rights and contentions.
Let the matter be called again on 07.02.2023.
YASHWANT VARMA, J.
DECEMBER 20, 2022 / SU Signature Not Verified Digitally Signed By:NEHA Signing Date:21.12.2022 17:20:34