Union Of India vs M/S Sood Associate Pvt. Ltd
2022 Latest Caselaw 9611 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 344/2022

Union Of India, Through Chief Engineer Air Force Camp Hanuman, Ahmedabad

----Appellant Versus

M/s Sood Associate Pvt. Ltd., G 66, Ii Floor Kalkaji New Delhi

----Respondent

For Appellant(s) : Mr. Deelip Kawadia For Respondent(s) : Mr. Sanjeev Johari, Sr. Advocate assisted by Mr. Shubhanker Johari

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

22/07/2022

Having heard learned counsel for the parties, we are of the

view that the matter requires consideration.

Admit.

Notice need not be issued as the respondent is representing

through its counsel.

Heard on the stay petition.

In the meantime, the execution of the award dated

28.01.2009 passed by the arbitrator shall remain stayed subject

to the condition that the appellant shall deposit the amount of

Rs.5,00,000/- in the Commercial Court No.1, Jodhpur within a

period of one month. The amount so deposited be disbursed to the

respondent on moving an appropriate application.

(2 of 2) [CMA-344/2022]

The disbursement amount will remain subject to the out

come of this appeal.

(ARUN BHANSALI),J (VIJAY BISHNOI),J 38-Arun/-

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