TRIMURTI EXPORTS; DEVENDRA N KAMAT; BALCHANDRA S BAKHLE Vs. MODELAMA EXPORTS LIMITED; RASHID KHAN (PARTNER)

JUDGEMENT

(1.) By this Petition, the Petitioners/Judgment Debtors are challenging the Orders dated 17.02.2016, 25.02.2016 and 03.03.2016 passed by the learned Principal District Judge, South Goa, at Margao in Execution Application no. 100 of 2015.

(2.) The brief facts necessary for the disposal of the Petition may be stated thus:

(3.) The Respondents had filed an Execution Application no. 396 of 2014 before the learned Principal District, North Goa, immediately after the dismissal of the application under Section 34 of the Arbitration and Conciliation Act of 1996, (Act, for short), by the learned Principal District Judge, South Goa. On account of an objection being raised about maintainability of the Execution Application before the Principal District Judge, North Goa, the matter was eventually transferred by consent of the parties to the learned Principal District Judge, South Goa, and was registered as Execution Application no. 100 of 2015.