Jammu & Kashmir High Court - Srinagar Bench
Karam Chand Thapar And Bros. (Coal ... vs The Chief Engineer Upper Singhd Hydel ... on 11 February, 2025
Author: Sanjay Dhar
Bench: Sanjay Dhar
Serial No. 31
Regular Cause List.
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
EXP 1/2024.
KARAM CHAND THAPAR AND BROS. (COAL SALES) LIMITED.
...Petitioner (s)
Through: Mr. Pranav Kohli, Senior Advocate (th. VC) with
Mr. Arun Dev Singh, Advocate &
Mr. Farhan Mirzan, Advocate.
VERSUS
THE CHIEF ENGINEER UPPER SINGHD HYDEL PROJECT AND ORS.
Through: Mr. Syed Musaib, Dy. AG vice
Mr. Abdul Rashid Malik, Sr. AAG
...Respondent(s)
CORAM:
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE.
ORDER
11-02-2025 Learned counsel for the parties have submitted that the petition challenging the award sought to be executed has already been disposed of by this Court and an appeal against the judgement of this Court is pending before the Commercial Appellate Division. Learned Senior Counsel appearing for the petitioner has further submitted that there is no stay of the judgement passed by this Court or the Award. Therefore, it is incumbent upon the respondents to deposit the awarded sum as modified by this Court in Section 34 of Arbitration Act proceedings.
In view of the above, the respondents are directed to deposit the amount with this Court by next date of hearing or to produce any stay order that may have been/may be passed by the Commercial Appellate Division.
Be listed on 28.04.2025.
(Sanjay Dhar) Judge SRINAGAR 11-02-2025 Showkat Khan