Ogilvy & Mather Pvt. Ltd. & Anr. vs Union Of India
2012 Latest Caselaw 3865 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
#26
+                               EX.P.6 of 2008

                                             Reserved on: 22nd May 2012
                                             Decision on: 3rd July 2012

        OGILVY & MATHER PVT. LTD & ANR.      ..... Decree Holders
                     Through: Mr. Vinoo Bhagat with Mr. Arun K.
                              Sharma, Advocates

                                Versus

        UNION OF INDIA                               ..... Judgment Debtor
                      Through:         Mr. Abhishek Maratha, Sr. Standing
                                       Counsel with Ms. Anshul Sharma,
                                       Advocate

      CORAM: JUSTICE S. MURALIDHAR

%                               ORDER
                                03.07.2012

1.

By a separate order passed today this Court has upheld the objections filed

by the Decree Holders ('DHs') to the Award dated 2nd June 2007 (in O.M.P.

No.651 of 2007) insofar as it concerns the rejection of one of their claims,

i.e. Claim No. A.

2. As regards the remaining claims of the DHs, they have been allowed by

the Award dated 2nd June 2007, the challenge to which by the Judgment

Debtor ('JD') in O.M.P. No.291 of 2008 was rejected by order dated 13th

March 2009. The further appeal and review by the JD was rejected by the

Division Bench of this Court by its orders dated 3rd August 2010 and 12th

November 2010 in FAO No.132 of 2009 and RP No.351 of 2009

respectively. The JD's Special Leave Petition against the aforementioned

orders was dismissed by the Supreme Court on 8th November 2011.

Consequently, the amounts as awarded in favour of the DHs are payable to

them by the JD.

3. The JD is directed to deposit in this Court the decretal amount together

with interest upto date within a period of eight weeks, failing which this

Court would be constrained to attach the bank account of the JD to the

extent of the decretal amount.

4. List on 10th September 2012.

S. MURALIDHAR, J JULY 03, 2012 bs