VPS HEALTHCARE PRIVATE LIMITED Vs. PRABHAT KUMAR SRIVASTAVA

JUDGEMENT

(1.) Leave granted.

(2.) VPS Healthcare Private Limited and Medeor Hospitals Limited are the Appellants. Prabhat Kumar Srivastava and Rishi Srivastava are the Respondents. A third-party M/S Ernst and Young LLP, Gurugram, is another entity to which a reference is made in the Judgment. For convenience, we refer to the Appellants, Respondents and the third party as VPS/Medeor, Promoters and EY, respectively.

(3.) The Civil Appeal arises from the Judgment dtd. 1/5/2023, in OMP (ENF.) (COMM.) 184/2022 in the High Court of Delhi at New Delhi. The Impugned Judgment deferred the execution of the Consent Award dtd. 1/3/2019, which was made by the Singapore International Arbitration Centre (hereinafter "SIAC") in Arbitration No. 093/2017 between VPS/Medeor and the Promoters. The circumstances leading to the enforcement of the Award dtd. 1/3/2019 in Arbitration No. 093/2017 have been set out in detail in the impugned Judgment. Before capturing the issues in the subject Appeal, we refer to a few dates and events.