KARMYOGI SHELTERS PVT. LTD Vs. BENARSI KRISHNA COMMITTEE

JUDGEMENT

(1.) This is a petition seeking enforcement of the Award dtd. 12/5/2004. The operative portion of the Award reads as under:

(2.) The decree-holder was the claimant in the arbitration proceedings and the judgment debtor no.1 was the respondent no. 1

(3.) Admittedly, after numerous rounds of litigation, the Award has attained finality and has not been varied or modified.