Punjab-Haryana High Court
M/S Welkin India Through Its Partner ... vs Punjab Mandi Board And Another on 30 April, 2024
Author: Suvir Sehgal
Bench: Suvir Sehgal
Neutral Citation No:=2024:PHHC:058972
2024:PHHC:058972
CR-2552-2024
-1-
133
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-2552-2024
Date of decision:-30.04.2024
M/s Welkin India through its Partners
...Petitioners
Versus
Punjab Mandi Board and another
...Respondents
CORAM : HON'BLE MR. JUSTICE SUVIR SEHGAL
Present : Mr.Akshay Bhan, Senior Advocate with
Mr.Santosh Kumar Sharma, Advocate
for the petitioners.
Ms.Deepali Puri, Advocate
for respondent No.1.
Mr.Nikhil Handa, Advocate
for respondent No.2.
****
SUVIR SEHGAL, J.(ORAL)
1. By way of present revision petition filed under Article 227
of the Constitution of India, petitioner has approached this Court for
issuance of a direction to the Executing Court to decide four
applications, Annexures P16 to P20, filed by the petitioner. Another
prayer has been made for directing respondent No.1 to deposit the
balance amount of the award of Rs.5,36,52,978/- with the Executing
Court and that the same may not be released till the time applications
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filed by the petitioner are decided.
2. Counsel for the petitioner submits that a dispute arose
between the parties, which was decided by award dated 03.03.2021 and
objection preferred by respondent No.1 were dismissed by Commercial
Court, Chandigarh by order dated 17.10.2023, Annexure P15. He
submits that part payment under the award has been made by respondent
No.1 to respondent No.2 by electronic transfer. By making a reference
to Annexure P22, he submits that respondent No.1 is in the process of
making the balance payment to respondent No.2, although petitioner has
preferred objections Annexures P16 to P20 before the Executing Court,
which are pending.
3. Upon instructions, Ms.Deepali Puri, Advocate, who is
representing respondent No.1 submits that a conscious decision has been
taken not to challenge the order, Annexure P15, passed by the
Commercial Court and it has been decided to make the payment of the
awarded amount. She submits that respondent No.1 is prepared to
deposit the amount before the Executing Court in case it is so ordered.
4. Counsel for respondent No.2 submits that the award is in
his favour. He submits that an objection was raised by respondent No.2
before the Arbitrator regarding the status of respondent No.2, which
stands rejected by interim order dated 09.10.2019 passed by the
Arbitrator. Still further, he has made a reference to the observations
made by the Commercial Court while deciding the objections to submit
that M/s Welkin India is a sole Proprietorship and not a partnership firm
and urges that respondent No.2 is entitled to payment under award. By
making a reference to the judgment in Pradeep Mehra Versus Harjivan
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J. Jethwa (since deceased through LRs) 2023 (4) RCR (Civil) 835 as
well as judgment dated 09.01.2024 passed by High Court of Judicature
at Allahabad, Lucknow Bench in case titled Sanjay Agarwal Versus
Rahul Agarwal and ors in 2024 (1) ARC 249 as also judgment titled
State of U.P. and Others Vesus Shri Raj Veer Singh, 2024 SCC
OnLine All 1094, he submits that the applications filed by the petitioner
before the Executing Court are not maintainable.
5. I have heard counsel for the parties and considered their
respective submissions.
6. Whatever may be the position, the fact remains that an
award has been passed by an Arbitrator in favour of respondent No.2,
who filed an Execution Petition in the year 2021. Some applications
have been filed by the petitioner before the Executing Court, which are
pending. Part payment of the awarded amount has been made by
respondent No.1 to respondent No.2 and respondent No.1 is in the
process of making the balance payment. Respondent No.2 is entitled to
reap the benefit of the award. Simultaneously, the applications filed by
the petitioner have also to be decided.
7. In order to balance the equities between the parties, it is
directed that the balance payment to be made under the award by
respondent No.1 be deposited with the Executing Court. Upon deposit,
the amount be released to respondent No.2 on his furnishing adequate
security to the satisfaction of the Executing Court. As applications,
Annexures P16 to P20 filed by the petitioner are pending, the Executing
Court shall make an endeavour and decide them as expeditiously as
possible preferably within a period of six months from the date of
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communication of this order.
8. Needless to mention, the Executing Court shall decide the
applications uninfluenced by any observation made in this order.
9. Revision Petition is disposed of.
(SUVIR SEHGAL)
30.04.2024 JUDGE
Brij
Whether reasoned/speaking : Yes/No
Whether reportable : Yes/No
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