GOLDEN CHARIOT RECREATIONS PVT. LTD. Vs. MUKESH PANIKA

JUDGEMENT

(1.) ARB.P. 593/2020, I.A. 10525/2020 & I.AS. 987-988/2021

(2.) Since the facts of the case have a long and chequered history leading to multiple litigations before this Court, it would be apposite to briefly note crucial facts, before embarking upon deciding the contentions put forth by the parities. As a matter of fact, the factual narrative stated in the instant petition is largely identical to what had been stated in the earlier petition. Thus, we have taken the liberty, in certain places, to cull out some facts verbatim as recorded in the judgment of this Court in the previous round of litigation in Arb. P. 143/2018 Delivered on 23rd July, 2018 by a coordinate bench of this court.

(3.) The Respondents, at the outset, oppose the maintainability of the present petition on several grounds, primarily on limitation and res judicata. Responding to the aforesaid objections and on merits of the case, Mr. Rajat Aneja, learned counsel for the Petitioner, argued as follows: