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Supreme Court - Daily Orders

Maharashtra Airport Development ... vs Sangeeta Aviation Services Private ... on 15 November, 2022

Author: Hima Kohli

Bench: Hima Kohli

     D.35731/2022
                                                          1


     ITEM NO.807                                COURT NO.1                    SECTION IX

                                   S U P R E M E C O U R T O F           I N D I A
                                           RECORD OF PROCEEDINGS

                           SPECIAL LEAVE PETITION (CIVIL) Diary No.35731/2022

     (Arising out of impugned final judgment and order dated 22-09-2022
     in IA(L) No.19633/2022 passed by the High Court of Judicature at
     Bombay)


     MAHARASHTRA AIRPORT DEVELOPMENT COMPANY                                     Petitioner(s)
     LIMITED (MADC)

                                                        VERSUS

     SANGEETA AVIATION SERVICES PRIVATE LIMITED                                  Respondent(s)


     Date : 15-11-2022 This petition was MENTIONED today.


     CORAM :
                                  HON'BLE THE CHIEF JUSTICE
                                  HON'BLE MS. JUSTICE HIMA KOHLI
                                  HON'BLE MR. JUSTICE J.B. PARDIWALA


     For Petitioner(s)
                                        Mr. Sanjay Kumar Visen, AOR (Mentioned by)

     For Respondent(s)


                              UPON being mentioned the Court made the following
                                                O R D E R

1 On mentioning, the matter is taken on Board.

2 The Single Judge of the High Court by an order dated 22 September 2022, has directed the petitioner to deposit the amount of the arbitral award Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2022.11.15 18:13:35 IST Reason: D.35731/2022 2 together with interest within eight weeks, as a condition for granting a stay of the execution of the award. The award of the arbitral tribunal has been challenged under section 34 of the Arbitration and Conciliation Act 1996.

3 The order of the learned Single Judge is consistent with the provisions of the statute and does not warrant interference.

4 However, time to effect deposit is extended by a further period of four weeks from the date of this order. The amount upon deposit shall be invested in a Fixed Deposit of a nationalized bank by the Prothonotary & Senior Master of the High Court of Judicature at Bombay, subject to such further orders as may be passed in the pending proceedings on the application filed by either of the parties.

5 Subject to the aforesaid, the Special Leave Petition is dismissed.

6 Pending applications, if any, stand disposed of.

               (CHETAN KUMAR)                                 (SAROJ KUMARI GAUR)
                A.R.-cum-P.S.                                 Assistant Registrar