Mohit Minerals Pvt. Ltd vs Maharashtra Small Scale ...
2021 Latest Caselaw 5101 Bom

                                                                  47-CHSCD-287-17.doc

              Sharayu Khot.
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             ORDINARY ORIGINAL CIVIL JURISDICTION

                         COMMERCIAL CHAMBER SUMMONS NO. 287 OF 2017
                                                  IN
                        COMMERCIAL EXECUTION APPLICATION NO. 94 OF 2017


                   Mohit Minerals Pvt. Ltd.                      ...Applicant

                          Versus

                   Maharashtra Small Scale Industries            ...Respondent
                   Development Corporation Limited

                                               ----------
                   Mr. Mohanish Patkar i/by TRD Associates for the Applicant.
                                               ----------

                                                CORAM :         R.I. CHAGLA J

                                               DATE         :   22 March 2021

                   ORDER :

1. Heard the learned Counsel for the Applicant.

Waishali S.

Waghmare

2. Learned Counsel for the Applicant states that the Digitally signed by Waishali S.

Award in respect of which execution has been sought and the Waghmare Date:

2021.03.30 11:29:22 +0530

Chamber Summons taken out, has been the subject of challenge

in the Petition under Section 34 of the Arbitration and

Conciliation Act, 1996. The Award has been stayed in this

47-CHSCD-287-17.doc

proceedings and the Petition has been heard and reserved for

judgment. He today submits that the Chamber Summons be

adjourned awaiting the outcome of Section 34 Petition.

3. Considering that the Award has been stayed in the

proceedings under Section 34 of the Arbitration and

Conciliation Act, 1996 as well as the Section 34 Petition having

been heard and reserved for judgment, it would be appropriate

to adjourn this Chamber Summons by a period of six weeks

awaiting the outcome of Section 34 Petition.

4. The Chamber Summons is adjourned to 5th May

2021.

[R.I. CHAGLA J.]