Anish Infracon India Pvt Ltd vs Government Of Maharashtra Executive ...
2024 Latest Caselaw 22528 Bom

Bombay High Court

Anish Infracon India Pvt Ltd vs Government Of Maharashtra Executive ... on 2 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                914-COMEX(L)-3559-2023.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL EXECUTION APPLICATION (L) NO. 3559 OF 2023
                      ANISH INFRACON INDIA PVT. LTD.                           )...APPLICANT /
                                                                               DECREE HOLDER
                               V/s.
                      GOVERNMENT OF MAHARASHTRA                                )...RESPONDENT /
                                                                               JUDGMENT DEBTOR
                      Mr.Pritesh Burad a/w. Ms.Samita Vaviya i/by Pritesh Burad and
                      Associates, Advocate for the Applicant.
                      Mr.Manish Upadhyay, Assistant Government Pleader, for the
                      Respondent-State.
                                                    CORAM      :      ABHAY AHUJA, J.

                                                    DATE       :      2nd AUGUST 2024
                      P.C. :

1. Both the learned Counsel for the Applicant as well as the learned

Assistant Government Pleader, seek some time in the matter, submitting

Digitally that the application under Section 34 of the Arbitration and signed by ARTI VILAS ARTI KHATATE VILAS KHATATE Date:

2024.08.03 11:28:25 Conciliation Act, 1996, is yet to be circulated before another Bench of +0530

this Court, so that the issue with regard to the balance amount of

Rs.17,90,676/- can be decided. As regards withdrawal of the amount,

Mr.Burad would take appropriate instructions in accordance with

paragraph 7 of the order dated 29th January 2024.

2. Accordingly, at their joint request, list on 3rd October 2024.

(ABHAY AHUJA, J.)