RELIANCE INDUSTRIES LIMITED Vs. SACHKHAND FILLING STATION

JUDGEMENT

(1.) The learned Counsel appearing for the parties in the above Arbitration Petition have jointly requested for the Arbitration Petition to be heard finally at the admission stage.

(2.) Urgency expressed by Mr. Pooniwalla for the Petitioner is that the execution proceedings are ongoing before the District Court, Bareilly, wherein the Respondents have already withdrawn the principal amount awarded by the Arbitration Tribunal. He has submitted that till Arbitration Petition be heard and disposed of, the execution proceedings before the District Court, Bareilly be not proceeded with.

(3.) Learned Counsel appearing for the Respondent Nos. 1 and 2 has informed this Court that in the execution proceedings before the Bareilly Court, the Respondents had been allowed to withdraw the principal amount of Rs.1,69,38,600.00 which had been deposited in the Execution Petition No. 72 of 2019 before that Court. This order had been challenged by the Petitioner and the challenge was unsuccessful on account of delay.