M/S Shiv Naresh Sports Pvt. Ltd. vs Govt. Of N.C.T. Of Delhi
2016 Latest Caselaw 1587 Del

Citation : 2016 Latest Caselaw 1587 Del
Judgement Date : 26 February, 2016

Delhi High Court

M/S Shiv Naresh Sports Pvt. Ltd. vs Govt. Of N.C.T. Of Delhi on 26 February, 2016

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                Judgment Reserved on: 24th February, 2016
                                Judgment Pronounced on: 26th February, 2016

+                    O.M.P. (ENF) (COMM.) No.9/2016

       M/S SHIV NARESH SPORTS PVT. LTD.       ..... Decree Holder
                     Through  Ms.Anusuya Salwan, Adv. with
                              Ms.Renuka Arora & Mr.Vikas Kunal
                              Kohli, Advs.

                            versus

       GOVT. OF N.C.T. OF DELHI               ..... Judgment Debtor
                       Through  Mr.Sanjay Dewan, Adv.

+                    O.M.P. (ENF) (COMM.) No.10/2016

       M/S SHIV NARESH SPORTS PVT. LTD.       ..... Decree Holder
                     Through  Ms.Anusuya Salwan, Adv. with
                              Ms.Renuka Arora & Mr.Vikas Kunal
                              Kohli, Advs.

                            versus

       GOVT. OF N.C.T. OF DELHI               ..... Judgment Debtor
                       Through  Mr.Sanjay Dewan, Adv.

       CORAM:
       HON'BLE MR.JUSTICE MANMOHAN SINGH

MANMOHAN SINGH, J.

1. The abovementioned execution petitions have been filed by the decree-holder under Order XXI Rule 10 read with Section 151 CPC seeking

execution of the Award dated 18th September, 2014 passed by the sole Arbitrator, Sh.S.R.Pandey, under the Arbitration and Conciliation Act, 1996.

2. In view of two judgments delivered by this Court in petitions being OMP Nos.181/2015 & 182/2015 while dismissing the objections of PWD/ judgment-debtor and after hearing both the parties, the judgment-debtor is directed to pay the decreetal amount towards the Award passed in favour of decree-holder within a period of four weeks from today, otherwise, orders for attachment for the said amount would be passed after the expiry of the said period. The decree-holder is allowed to revive the execution petitions if such payments are not made.

3. Both the petitions are accordingly disposed of.

(MANMOHAN SINGH) JUDGE FEBRUARY 26, 2016