2021 Present: Mr. Lakshay Thakur vs Mr. Inderjeet Singh Narwal
2021 Latest Caselaw 55 HP

OMP No.500 of 2019 in Arb. Case No.70 of 2017

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01.01.2021 Present: Mr. Lakshay Thakur, Advocate for the applicant/ petitioner.

Mr. Inderjeet Singh Narwal, Advocate, for the

respondents.

Through Video Conferencing

By way of instant application, prayer has been made

on behalf of the applicant/petitioner for release of the award amount lying deposited in the Registry of this Court.

Mr. Inderjeet Singh Narwal, learned counsel

representing the non-applicants/ respondents fairly states that

since judgment dated 3rd April, 2018, passed by this Court in Arb. Case No.70 of 2017 has attained finality, he shall have no objection in case the prayer made in the application is allowed.

Having heard learned counsel representing the parties and perused the material available on record, this Court

finds that judgment dated 3rd April, 2018 passed by this Court in Arb. Case No.70 of 2017 have not been laid challenge in the

superior court of law by any parties to the lis, same has attained finality and as such, this Court sees no impediment in accepting

the prayer made in the application.

Consequently, in view of the above, the present application is allowed and Registry is directed to release the award amount alongwith upto date interest, in favour of M/s Maa Bhagwati & Company, by remitting the same in its current bank account, details whereof are given in para-14 of the application, subject to the verification by the Accounts Branch. The Application stands disposed of.

(Sandeep Sharma), Judge January 01, 2021 (shankar)