Delhi Integrated Multi Modal Transit ... vs Maharashtra State Road Development ...
2024 Latest Caselaw 1042 Bom

Bombay High Court

Delhi Integrated Multi Modal Transit ... vs Maharashtra State Road Development ... on 16 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                         41-EXA(L) 6062.2023 with IA 1492.2023.doc

                    Kavita S. J.


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

                                 EXECUTION APPLICATION (L) NO. 6062 OF 2023

                    Delhi Integrated Multi Modal Transit System         ...Claimant/
                                                                         Decree Holder

                                  Versus

                    Maharashtra State Board Development                 ...Respondent/
                    Corporation                                          Judgment Debtor

                                                     WITH
                                      INTERIM APPLICATION NO. 1492 OF 2023
                                                        IN
                                 EXECUTION APPLICATION (L) NO. 6062 OF 2023
                                                     ----------
                    Ms.    Minakshi   Jyoti   &   Sumit           Kumar,        Advocates          for
                    Applicant/Claimant/Decree Holder.
                                                     ----------

                                                     CORAM : R.I. CHAGLA, J.

                                                     DATE         : 16TH JANUARY, 2024.

                    ORDER :

1. The learned Advocate appearing for the Claimant / Decree KAVITA SUSHIL JADHAV Holder has sought issuance of Court Notice to the Respondent /

Judgment Debtor.

41-EXA(L) 6062.2023 with IA 1492.2023.doc

2. The learned Counsel appearing for Applicant/Decree

Holder states that though the Arbitration Petition has been e-filed

under Section 34 challenging the Award dated 12 th September, 2022

of which execution has been sought, no stay of the Award has been

granted.

3. In view thereof, issue Notice to the Respondent, returnable

on 5th February, 2024.

4. In addition to the Court Notice, the Applicant/Decree

Holder is at liberty to serve by way of private notice to the

Respondent/Judgment Debtor and shall file Affidavit of Service on or

before the next date.

[R.I. CHAGLA, J.]