TECHNO AIRCON INDUSTRIES PVT LTD Vs. ABB LIMITED

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed challenging the impugned order dtd. 25/3/2021 whereby the Executing Court in Ex No. 576/19 has directed the Petitioner/Judgment Debtor (hereinafter "Judgment Debtor") to file an affidavit of income and assets in terms of the judgment of the Hon'ble High Court of Delhi in M/s. Bhandari Engineers and Builders Pvt. Ltd. vs. M/s. Maharia Raj Joint Venture and Ors [Ex P. 275/2012 and Ex. Appl. (OS) 193/2020, decided on 5/8/2020].

(3.) The brief background of this case is that vide order dtd. 8/2/2013 in Arb.P. 502/2012, a ld. Single Judge of this Court, had appointed a sole arbitrator to adjudicate the disputes and differences between the parties, arising out of the contract dtd. 11/9/2008. The said order was passed in the presence of ld. Counsels for both the parties.