ANGERLEHNER MICHEL CONSTRUCTION PVT LTD Vs. SHRIMOULI BUILDERS

JUDGEMENT

(1.) The above proceedings can conveniently be disposed of by a common order.

(2.) It is not necessary to refer to the facts in detail as they have already been set out in the order and judgment dated 9.10.2007 passed by the learned single Judge in the above proceedings and the order of the Appeal Court dated 15.2.2007 in an appeal filed against the order of the learned single Judge in Appeal No.127 of 2007.

(3.) The arbitration proceedings were initiated by Angerlehner Michel Construction Pvt.Ltd. - the Petitioner in the arbitration proceeding. The moneys have been deposited by various third parties on account of the Judgment debtor/Respondent No.1 in the above proceedings.