UNION OF INDIA Vs. ATLANTA LTD

JUDGEMENT

(1.) CM No.2129/2021 (for exemption)

(2.) The application is disposed of.

(3.) The appeal impugns the order dated 3rd December, 2020 of the Single Judge, in OMP(ENF.) (COMM.) No.10/2020 and EA No.644/2020 filed by the respondent No.1 seeking enforcement/execution of an arbitral award having force of a decree, in favour of the respondent No.1 and jointly and severally against the appellant Union of India (UOI) and respondent No.2 Government of Rajasthan. Vide the impugned order, the Single Judge has (a) rejected the contention of the appellant UOI that the execution/enforcement petition in this court, without obtaining any Transfer Certificate from the courts at Rajasthan where the respondent no.1 had first applied for execution, is not maintainable; and, (b) granted four weeks' time to the appellant UOI to deposit Rs.30,83,32,410/- with the Registrar General of this Court and has further observed that failing which, attachment orders, as sought by the respondent No.1, shall be issued.