AI Structured Summary
Not yet generated for this judgment
Judgment
It appears from the record that Arbitral Award sought to be enforced in the present petition is insufficiently stamped.
However, the stay on the operation of the arbitral award was granted in OMP(COMM) 281/2021 vide order dated 13.11.2024, subject to the deposit of the awarded amount, pursuant to which the awarded amount was already deposited.
In view of the above, nothing survives for consideration for the purpose of the present enforcement petitions.
Accordingly, the present petition is disposed of with liberty to the Decree Holder to file it again as and when situation arises and after depositing the adequate stamp duty along with penalty, if any, in accordance with the Indian Stamp Act, 1899 as applicable in the NCT of Delhi.
Pending applications, if any, also stand disposed of.