PRASAR BHARATI Vs. STRACON INDIA LIMITED & ANR

JUDGEMENT

(1.) Prasar Bharti/appellant herein has challenged an order dated 15.06.2020, passed in OMP (ENF)(COMM) 232/2018, whereby the learned Single Judge has directed the Registrar of this Court to release a sum of Rs.11 crores in favour of the respondents (Decree Holders), out of the total sum of Rs.33,69,94,847/-, deposited by the appellant (Judgment Debtor) with the Registry.

(2.) The facts leading to the present appeal are as under:-

(3.) The captioned application was contested by the appellant contending that it intends to challenge the order dated 13.03.2020 by filing an appeal under Section 13 of the A&C Act and therefore, the respondents are not entitled to release of the amount. It was further contended that there are three awards in favour of the appellant herein, whereunder, a sum of Rs.42 crores is payable by the respondents for which the appellant has filed separate applications seeking enforcement of those awards. The appellant submitted that the said application should be heard along with the aforesaid applications filed by it for enforcing the three awards against the very same respondents.