Larsen & Toubro Limited vs Indian Oil Corporation Ltd
2018 Latest Caselaw 3513 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     O.M.P. (ENF)(COMM.) 128/2017 & IA 12252/2017

                                   Reserved on: 7th March, 2018
                                   Date of decision : 1st June, 2018

      LARSEN & TOUBRO LIMITED           ..... Decree Holder
                   Through  Mr.Dhirendra Negi, Adv.
                          versus

      INDIAN OIL CORPORATION LTD        ..... Judgment Debtor
                    Through Mr.Abhinav Tandon, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA

In view of the detailed order passed today in OMP(Comm.) No.366/2017 dismissing the petition under Section 34 of the Arbitration and Conciliation Act, 1996 filed by the Judgment Debtor challenging the Arbitral Award dated 18.05.2017, the bank guarantee given by the Decree Holder for release of the amount deposited by the Judgment Debtor shall be returned in original after the expiry of six weeks from today. Remaining amount which is payable under the Arbitral Award shall be paid by the Judgment Debtor to the Decree Holder within a period of six weeks from today.

List on 27th July, 2018.

                                                     NAVIN CHAWLA, J
JUNE 01, 2018/Arya




OMP(ENF.)(COMM.) 128/2017                                              Page 1