ELECTROSTEEL STEEL LIMITED Vs. ISPAT CARRIER PRIVATE LIMITED

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dtd. 17/7/2023 passed by the High Court of Jharkhand at Ranchi in CMP No. 376 of 2023 filed by the appellant.

(2.) Appellant had filed CMP No. 376 of 2023 before the High Court of Jharkhand at Ranchi (briefly 'the High Court' hereinafter) under Article 227 of the Constitution of India assailing the order dtd. 3/3/2023 passed by the learned Presiding Officer, Commercial Court/District Judge-1, Bokaro in Commercial Execution Case No. 21 of 2022 (Execution Case No. 77 of 2018). It may be mentioned that by the aforesaid order dtd. 3/3/2023, learned Presiding Officer, Commercial Court/District Judge-1, Bokaro (referred to hereinafter as 'the Executing Court') had dismissed the application dtd. 14/5/2019 filed by the judgment debtor (appellant), further directing the judgment debtor (appellant) to comply with the award dtd. 6/7/2018 passed by the West Bengal Micro, Small and Medium Facilitation Council, Kolkata within fifteen days of the order.

(3.) Relevant facts may be briefly noted.