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Delhi High Court - Orders

Kone Elevators India Private Limited vs Odeon Builders Private Limited Through ... on 11 March, 2026

Author: Sachin Datta

Bench: Sachin Datta

                          $~1
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CONT.CAS(C) 804/2023
                                    KONE ELEVATORS INDIA PRIVATE LIMITED         .....Petitioner
                                                Through: Mr. Sushil Kumar Sharma, Mr. Ankhi
                                                          Sarkar, Mr. Virendra Kumar, Mr.
                                                          Ranjan Rani Sagar, Advs.
                                                versus
                                    ODEON BUILDERS PRIVATE LIMITED THROUGH ITS
                                    DIRECTOR MR RAM NIWAS BANSAL & ANR. .....Respondents
                                                 Through: Mr. Kardnesh Tandon, Mr. Sarthak,
                                                            Mr. Prabin Mohan, Mr. Atul Singh,
                                                            Advs. along with R2 in Person
                                    CORAM:
                                    HON'BLE MR. JUSTICE SACHIN DATTA
                                                 ORDER

% 11.03.2026

1. Vide order dated 22.12.2025 it was, inter alia, recorded as under:-

2. It is informed that the aforesaid payment was not made by the respondents within the time stipulated in the order dated 22.12.2025.

3. However, today, learned counsel for the respondents has brought a bank draft for Rs. 50,00,000/-. Learned counsel for the respondents seeks to hand over the said draft to the petitioner towards partial discharge of liability under the settlement agreement. The said bank draft is accepted by the petitioner without prejudice to his rights and contentions. The said bank draft is as under:-

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 16/03/2026 at 20:56:01

4. Learned counsel for the respondent nos. 1 and 2 submits that the balance payment in terms of the settlement agreement shall be made latest within a period of two months from today, i.e., on or before 10.05.2026.

5. It is made clear that in the event of failure to make the requisite payment within the said period, the same shall be construed as egregious breach of undertaking given to this Court entailing severe action under the Contempt of Courts Act, 1971.

6. All other aspects are kept open for consideration on the next date of hearing.

7. List on 12.05.2026.

SACHIN DATTA, J MARCH 11, 2026/uk 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 16/03/2026 at 20:56:01