Manikaran Power Limited vs Quenext Decision Science Technology ...
2024 Latest Caselaw 23842 Bom

Bombay High Court

Manikaran Power Limited vs Quenext Decision Science Technology ... on 13 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                              17-IAL-18108-2021.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                       IN ITS COMMERCIAL DIVISION

            INTERIM APPLICATION (L) NO. 18108 OF 2021
                              IN
      COMMERCIAL EXECUTION APPLICATION (L) NO. 10679 OF 2021

 Manikaran Power Limited                  ... Applicant/Award Holder

                  V/s.

 Quenext Decision Science
 Technology Pvt. Ltd. and others          ... Respondents/Award Debtors

 Mr. Rahul Punjabi, Advocate for Uttarakhand Power Corporation
 Limited.

                                   CORAM       :        ABHAY AHUJA, J.

                                   DATE        :        13 AUGUST, 2024
 P.C. :

1. Pursuant to the directions of this Court dated 26 th February

2024, Mr. Punjabi appears for the Uttarakhand Power Corporation

Limited and submits that the said Power Corporation is not liable to

pay the interest amount to the Judgment Debtor or the Judgment

Creditor and seeks some time to file appropriate Affidavit.

2. Let the Uttarakhand Power Corporation Limited file an

appropriate Affidavit by the next date with a copy to the other side.

3. List on 9th October 2024.

(ABHAY AHUJA, J.)