(1.) The review petitioner is the State of Maharashtra (for short "the State"), who is the original respondent (award debtor) in Commercial Execution Application No.310 of 2019, filed by the respondent-Manaj Tollway Private Limited (for short, "Manaj") (award creditor).
(2.) The State has prayed for review of the consent order passed by this Court on 12 December 2019, on the commercial execution application, which reads thus:-
(3.) The backdrop of the litigation between the parties is required to be noted : On 6 July 2012 the State through its Public Works Department (PWD) awarded to Manaj a contract for "construction and maintenance" and for "four-laning" on Design Built Finance Operate & Transfer basis (DBFOT), part of the Hadapsar-Saswad-Belsarphata (State Highway No.61) and of the Belha-Pabal-Urlikanchan-Jejuri-Nira (State Highway No.61).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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