Madras High Court
M/S. Cholamandalam Investment And ... vs Bajrangi Ganjhu on 10 September, 2020
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
A.No.5609 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.09.2020
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.No.5609 of 2019
M/s. Cholamandalam Investment and Finance Company Limited,
'Dare House', No.2, N.S.C. Bose Road,
Parrys,
Chennai – 600 001.
Represented by its Authorised Signatory ... Applicant
Vs.
1.Bajrangi Ganjhu
2.M/s. Central Coal Fields Limited,
Magadh Amarpali Area,
Chatra District,
Jharkhand – 825405 ... Respondents
Prayer: Application filed under Order XIV, Rule 8 of O.S.Rules r/w Section 9 (ii) (b)
of the Arbitration and Conciliation Act, 1996 to pass an order prohibiting the
Garnishee from making payment upto a limit of Rs.2,10,128/- to the respondent by
withholding the salary of respondent every month to the extent as contemplated in
Section 60 of C.P.C., viz., after deducting the first Rs.1,000/- of the salary of the
respondent and withholding 1/3rd of the remainder salary and restrain the respondent
from receiving the salary amount so withheld from the Garnishee and further direct the
Garnishee to deposit the amount of salary so withheld every month to the credit of the
above application pending disposal of arbitration proceedings between the applicant
and the respondent and till enforcement of the award that may be ultimately passed in
the arbitration proceedings.
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A.No.5609 of 2019
N.SATHISH KUMAR, J.
For Applicant : Mr. D. Pradeep Kumar
ORDER
It is submitted by the learned counsel appearing for the applicant that already award has been passed. In such view of the matter, it is for the applicant to enforce the Award as per law.
2. Accordingly, this application is closed.
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