M/S Atlantis Hospital ( Atlantis Medi ... vs M/S Claimatizers Engineers & ...
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Allahabad High Court

M/S Atlantis Hospital ( Atlantis Medi ... vs M/S Claimatizers Engineers & ... on 16 May, 2024

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89988
 
Court No. - 4
 

 
Case :- CIVIL REVISION No. - 72 of 2024
 

 
Revisionist :- M/S Atlantis Hospital ( Atlantis Medi World ) A
 
Opposite Party :- M/S Claimatizers Engineers & Construction Housing
 
Counsel for Revisionist :- Bharat Bhushan Paul,Saurabh Paul
 

 
Hon'ble Ajit Kumar,J.
 

The petitioner is aggrieved by the order passed by executing court directing for seizure of the bank account of the petitioner by means of an ex parte order .

Learned counsel for the petitioner submits that against ex parte judgment and decree, petitioner has already moved application under Order 9 Rule 13 of CPC, which is pending consideration. He further submits that there is an arbitration clause in the contract, according to which suit was not maintainable.

Be that as it may, since petitioner is aggrieved by an ex parte order passed by executing court, it is hereby provided that in the event petitioner moves appropriate recall application by 24th May, 2024, the same shall be considered and disposed of before 31st May, 2024 after giving full opportunity of hearing to the parties considering the fact that due to seizure of bank account, salary of the employees of hospital has been put on hold.

Order Date :- 16.5.2024

Sanjeev