NAMRATA TAPAN BOSE Vs. NITIN M. BOSE

JUDGEMENT

(1.) This common order disposes two interim applications filed in the above Execution Application. By an Award dated 20th January 2018, a Sole Arbitrator passed the following operative order :-

(2.) Pursuant to the aforesaid Award, the applicants, who are the original claimants, have filed the execution application seeking implementation of the award.

(3.) Brief factual background will be necessary to appreciate the controversy between the parties.