Heard Mr. B. Routray vs This I.A. Is Filed For ...
2021 Latest Caselaw 3976 Ori

                        ARBA No.34 of 2013




21.    22.03.2021         I.A. No.32 of 2020
                          Heard Mr. B. Routray, learned Senior Advocate
                    appearing on behalf of the Petitioner-Respondent.
                          This I.A. is filed for clarification / modification of
                    the judgment dated 12th April, 2016 passed in ARBA
                    No.34 of 2013.
                          Considering the submission made by Mr. B.
                    Routray, learned Senior Advocate appearing on behalf of
                    the Petitioner-Respondent, this Court finds, in fact the
                    Arbitration Appeal has come to an end by the judgment
                    dated 12th April, 2016. For dismissal of the Arbitration
                    Appeal No.34 of 2013 and since the Appellants have
                    deposited a sum of Rs.4,00,000/- (Rupees four lakhs) by
                    way of demand draft before the Registry of this Court and
                    for the same being kept in fixed deposit scheme as
                    appears from the Office note dated 13.12.2013, this
                    Court directs, the said amount along with interest
                    accrued thereon shall be released in favour of the
                    Respondent/Petitioner on proper application for refund
                    of the said amount.
                          The I.A. stands disposed of.



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(Biswanath Rath, J.) Ayas