Jaldhi Overseas Pte Ltd. vs Steel Authority Of India Ltd.
2022 Latest Caselaw 50 Del

$~8 to 11
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                                  Date of decision: 05.01.2022

+      OMP (ENF.) (COMM.) 49/2021 & EX.APPL. (OS) 283-84/2021
+      OMP (ENF.) (COMM.) 51/2021 & EX.APPL. (OS) 291-92/2021
+      OMP (ENF.) (COMM.) 97/2021 & EX.APPL. (OS) 640-41/2021
+      OMP (ENF.) (COMM.) 98/2021 & EX.APPL. (OS) 643-44/2021

       JALDHI OVERSEAS PTE LTD.                          ..... Decree Holder
                              Through         Mr. Ashwin Shanker, Mr. Rishi
                                              Murarka, Ms. Shweta Sadanandan
                                              and Mr. Aditya Raj, Advs.

                              versus

       STEEL AUTHORITY OF INDIA LTD.      ..... Judgement Debtor
                    Through   Mr.Ashish Rana and Mr. Anurag
                              Singh, Advs.


       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                               J U D G M E N T (oral)

The hearing has been conducted through video conferencing.

OMP (ENF.) (COMM.) 49/2021 OMP (ENF.) (COMM.) 51/2021 OMP (ENF.) (COMM.) 97/2021 OMP (ENF.) (COMM.) 98/2021

1. The present petitions have been filed by decree holder under Section

36 of Arbitration and Conciliation Act, 1996 r/w Order XXI Rue 10 and

Section 151 of Code of Civil Procedure seeking execution of Awards dated

02.11.2020 and 22.02.2021.

2. On 24.09.2021, learned counsel for judgment debtor had pointed out

that the arbitral Award in question has already been satisfied and only a

fraction of difference is required to be met out with decree holder and

accordingly, at request of learned counsel for parties, the present

enforcement petitions were referred to Delhi High Court Mediation &

Conciliation Centre for amicable resolution of left-over disputes.

3. Today, during the course of hearing, learned counsel for judgment

debtor submits that the total decretal amount has been paid in favour of

decree holder and the said fact is not disputed by learned counsel appearing

on behalf of decree holder.

4. In view of above, nothing remains in the present petitions and the

same are accordingly disposed of.

5. Pending applications are also disposed of.

6. The Incharge, Delhi High Court Mediation and Conciliation Centre is

directed to place the report of mediation on record.

SURESH KUMAR KAIT, J JANUARY 05, 2022/rk