Citation : 2012 Latest Caselaw 5289 Del
Judgement Date : 4 September, 2012
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Ex.P. No. 61 of 2005, EA Nos. 146 of 2005, 80 of 2006 (Objections
by JD), 348 of 2006, 368 of 2008, 613 of 2007 (by Objector for
directions), 201 of 2009 and 727 of 2009
SACHIN GUPTA AND ORS ..... Decree Holders
Through: Mr. A.K. Singh with Mr. S.K. Singh,
Mr. Garud M.V. and Mr. Pramod
K. Tiwary, Advocates.
versus
K.S. FORGE METAL PVT. LTD. ..... Judgment Debtor
Through: Mr. Sandeep Aggarwal with
Mr. K.A. Singh, Advocates.
CORAM: JUSTICE S. MURALIDHAR
ORDER
% 04.09.2012
1. By a separate judgment passed today, in OMP No. 49 of 2008 filed by the Judgment Debtor, objections have been allowed and the Award dated 31st July 2004 has been set aside.
2. Accordingly, the objections, EA No. 80 of 2006 filed by the Judgment Debtor in the present petition are hereby allowed. The Execution Petition No. 61 of 2005 is dismissed and other applications are disposed of in the above terms.
3. A certified copy of the judgment dated 4th September 2012 in O.M.P. No. 49 of 2008 be placed in this file.
S. MURALIDHAR, J SEPTEMBER 04, 2012 ss
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!