GENEBIO HEALTHCARE PVT. LTD. Vs. PARADIGM ENTERPRISES

JUDGEMENT

(1.) An award dtd. 27/9/2023 passed by the Micro Small and Medium Enterprises, Facilitation Council, Lucknow (hereinafter referred to as the Facilitation Council) is in the legal vortex between the petitioner and the private respondent no.1. Both contesting parties are at logger heads. The present petitioner is at pains to get the said award executed whereas the private respondent no.1 is leaving no stone unturned in challenging the said award on all possible grounds.

(2.) In the aforesaid context, the petitioner filed petition No.3886 of 2024 assailing the orders dtd. 17/1/2024 and order dtd. 20/6/2024 passed by the Commercial Court No.2, Lucknow in Arbitration Case No.3 of 2024 whereby the preliminary objections raised by the petitioner have been turned down.

(3.) After the preliminary objections were turned down, the petitioner moved an application for releasing the amount deposited by the respondent no.1 which has been allowed vide order dtd. 27/9/2024 passed by the Commercial Court No.2, Lucknow in the aforesaid Arbitration Case No.3 of 2024 and being aggrieved, the private respondent no.1 herein, filed an independent petition assailing the said order by means of the connected Petition No.5145 of 2024.