CPF INDIA PVT. LTD. Vs. YUNUS AHMAD MULANI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) The challenge in this Petition is to an order dated 6 th June 2025 passed by the learned District Judge-2, Pune, on an Application for stay to the execution and operation of the Arbitral Award, during the pendency of the Application under Sec. 34 of the Arbitration and Conciliation Act, 1996 ("the Act, 1996") for setting aside the Arbitral Award passed by the sole Arbitrator.

(3.) By the said order the learned District Judge, stayed the execution and operation of the Award subject to deposit of the entire Award amount, i.e., Rs.7,10,71,801.00 in the Court within a period of 30 days thereof.