Thaicom Public Co.Ltd vs Iti Limited
2022 Latest Caselaw 4072 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 9TH DAY OF MARCH, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD

                  A.P.EFA. NO.1 OF 2020

BETWEEN :

        THAICOM PUBLIC CO.LTD.,
        EARLIER KNOWN AS
        SHIN SATELLITE PUBLIC CO.LTD.,
        HAVING ITS OFFICE AT
        THAICOM SATELLITE STATION,
        63/21, RATTANITHIBET ROAD,
        NONTHABURI,
        THAILAND-11000

        THROUGH ITS
        AUTHORISED SIGNATORY,
        GOURI PRASAD DAS.
                                          ... PETITIONER

(BY SRI.PRADEEP NAYAK, ADVOCATE)
AND :

        ITI LIMITED,
        (A GOVERNMENT OF INDIA ENTERPRISE)
        A COMPANY HAVING ITS
        REGISTERED OFFICE AT
        ITI BHAVAN, DOORAVANINAGAR,
        BENGALURU - 560 016.
                                      ... RESPONDENT

(BY SRI.PRADEEP S.SAWKAR, ADVOCATE)
                                 2



      THIS A.P.EFA. IS FILED UNDER SECTION 36(1) OF
THE ARBITRATION AND CONCILIATION ACT, 1996 READ
WITH ORDER XXI RULES 10 AND 11(2) OF THE CODE OF
CIVIL PROCEDURE, 1908, AND READ WITH RULE 4(e) OF
THE HIGH COURT OF KARNATAKA ARBITRATION
(PROCEEDINGS BEFORE THE COURTS) RULES, 2001,
PRAYING TO ISSUE ATTACHMENT AND SALE OF
IMMOVABLE PROPERTY, MOVABLE PORPERTY, PLANT
EQUIPENT AND MACHINERY BELONGING TO THE
JUDGMENT DEBTOR, INCLUDING CARS, TABLES, CHAIRS,
FURNITURE,      FIXTURES,   COMPUTERS,   PRINTERS,
CUPBOARDS, LAPTOPS, MATERIAL, ETC., LOCATED AT
THE REGISTERED AND CORPORATE OFFICE ADDRESS OF
THE     JUDGMENT       DEBTOR   AT   ITI   BHAVAN,
DOORAVANINAGAR, KRISHNARAJAPPURA, BENGALURU -
560 016, ETC.

     THIS A.P.EFA. COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                          ORDER

Perused the memo dated 14.09.2021. The

petitioner has sought for leave to withdraw the

application stating that the respondent has paid a sum

of USD 316,001.74 in full satisfaction of the award.

This application has been filed for enforcement of

the award and with the tender in full satisfaction, the

petition would not survive for consideration. Therefore,

the request for withdrawal of the application is accepted

and the application stands disposed of accordingly.

Sd/-

JUDGE

RK/-

Ct: SN