NATIONAL HEALTH AUTHORITY Vs. INTERMARC

JUDGEMENT

(1.) Present petition has been filed by judgment debtor-National Health Authority.

(2.) It suffered an award dtd. 21/2/2023 and execution is pending before the Court of learned District Judge, Commercial Court-03, Patiala House Court, New Delhi.

(3.) National Health Authority, after being unsuccessful in its petition filed under Sec. 34 of Arbitration and Conciliation Act, 1996, filed an appeal, which is registered as FAO (COMM.) 137/2024 and admittedly, no stay as such has been granted by learned Division Bench of this Court.