AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
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
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.
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.
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.
In view of above, nothing remains in the present petitions and the same are accordingly disposed of.
Pending applications are also disposed of.
The Incharge, Delhi High Court Mediation and Conciliation Centre is directed to place the report of mediation on record.