OMP/120/2020
2021 Latest Caselaw 2516 HP

C.Arb. Appeal No.1 of 2020 a/w OMP No.120 of 2020 in Ex. Pet. No.8 of 2018

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C.Arb. Appeal No.1 of 2020

31.03.2021 Present: Mr. Shashi Shirshoo, Central Govt. Counsel, for the appellant.

Mr. Rakesh Thakur, Advocate, for the respondent.

OMP No.120 of 2020 in Ex. Pet. No.8 of 2018 Mr. Rakesh Thakur, Advocate, for the applicant/

decree holder.

Mr. Shashi Shirshoo, Central Govt. Counsel, for the judgment debtor.

(Through Video Conferencing)

C.Arb. Appeal No.1 of 2020

Heard learned counsels.

Admit. Post for hearing in usual course.

CARAP No.10 of 2020 in C.Arb. Appeal No.1 of 2020

The operation and execution of the impugned

award dated 16.10.2017 passed by the learned Arbitrator

and impugned judgment dated 25.7.2019 passed by the

learned Single Judge in CARBC No.5 of 2018 shall

remain stayed. The application is disposed off.

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua ) Judge

March 31, 2021 (TM/Mukesh)