BHARAT SANCHAR NIGAM LIMITED Vs. VINOD KUMAR TYAGI

JUDGEMENT

(1.) Exemptions allowed subject to all just exceptions.

(2.) The petitioner- Bharat Sanchar Nigam Limited, vide the present petition has sought the setting aside of the impugned order dtd. 25/5/2018 of the Court of the learned Additional District Judge, Tis Hazari Courts, New Delhi in Execution bearing No.23611/16 and has sought that the objections filed by the petitioner be allowed.

(3.) Vide the impugned order on an application under Order XXI Rule 11 r/w Sec. 36 of the Arbitration and Conciliation Act, 1996 for enforcement of the Award dtd. 4/10/2004, the learned Executing Court dismissed the objections to that execution petition as filed by the objectors i.e. the petitioner herein which objections of the objectors i.e. the petitioner herein were to the effect that the JD (judgment debtor) had deposited the amount due against the Award dtd. 4/10/2004 of this Court in CM No.13564/2005 in terms of the order dtd. 20/9/2005.