Mohit Minerals Pvt. Ltd vs Maharashtra Small Scale ...
2021 Latest Caselaw 14793 Bom

                                                                  50-chscd-287-2017.doc

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

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


                  Mohit Minerals Pvt. Ltd.                           ...Applicant/
                                                                     Claimant

                         Versus

                  Maharashtra Small Scale Industries                 ...Respondent
                  Development Corporation Ltd.

                                                 ----------
                  Mr. Shreyas Maheshwari i/b TRD Associates for the Applicant/
                  Claimant.
                                                 ----------

                                                  CORAM :         R.I. CHAGLA J

                                                 DATE         :   8 October 2021

                  ORDER :

1. Heard learned Counsel for the Applicant.

SHARAYU PANDURANG KHOT

2. By the order dated 22nd March 2021, it was

recorded that the Award, which is the subject matter of Digitally signed by SHARAYU PANDURANG KHOT Date:

2021.10.14 18:05:26 +0530 execution proceedings was challenged in the Petition under

Section 34 of the Arbitration and Conciliation Act, 1996 and

50-chscd-287-2017.doc

the Award has been stayed. Accordingly, Chamber Summons

was adjourned by a period of six weeks for awaiting the

outcome of Section 34 Petition, which had been heard and

reserved for judgment.

3. Learned Counsel for the Applicant states that

Arbitration Petition fled under Section 34 of the Arbitration

and Conciliation Act, 1996 is still pending judgment.

4. Accordingly, the Chamber Summons is adjourned

by a period of six weeks awaiting the judgment in the Section

34 Petition.

5. The Chamber Summons is adjourned to 23rd

November 2021.

[R.I. CHAGLA J.]