NAZIMUDDIN KHAN Vs. LLOYD INSULATION(S) INDIA LIMITED

JUDGEMENT

(1.) The Court : There are two issues involved in this execution application. The first relates to an application filed by the award debtor Mr. Abhrajit Mitra's client for recording satisfaction of the decree.

(2.) The application is based on a post award written agreement arrived at between the parties. The petitioner is the award debtor.

(3.) On 3rd September, 2013 a Memorandum of Understanding was entered into between the award holder and the award debtor by which the award debtor had agreed to pay a sum of Rs.68 lakhs to the award holder, subject to the award holder withdrawing the criminal case being C. R. No.326 of 2007 pending before the ACJM, Haldia Court in terms of the settlement.