*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%		      	        		   Judgment reserved on: 17.08.2026
                                                 Judgment pronounced on: 10.09.2026

#	CNR No. DLHC010405902023
+ 	OMP (ENF.) (COMM.) 193/2023 & EX.APPL.(OS) 1449/2023
	VIKARTAN INFRASTRURE PVT  LTD	.....Decree Holder
Through:	Mr. Somnath Bharti, Sr. Adv. with Mr. Bhupesh Narula, Ms. Rinku Narula, Mr. Anurag Ekka  & Mr. Kanishk Taneja, Advs.
				versus
	ECO GREEN BUILDTECH PVT  LTD    .....Judgement Debtor

Through:	Mr. S K Maniktala, Mr. Udit Maniktala, Mr. Akshay Sharma, Mr. Sanchit Jain, Mr. Vikas Rana, Mr. Shikhar Prakash & Mr. Mohit Sharma, Advs. 	
     CORAM:
     HON'BLE MR. JUSTICE AVNEESH JHINGAN
J U D G M E N T
1. The petition filed by Eco Green Buildtech Private Limited under Section 34 of the Arbitration and Conciliation Act, 1996 was allowed and the impugned award was set aside.
2. No further orders are called for and the petition is disposed of as infructuous. Pending application is also disposed of.


AVNEESH JHINGAN, J
SEPTEMBER 10, 2026
‘JK’
							           												       


OMP (ENF.) (COMM.) 193/2023