PARADIP PORT TRUST Vs. SURANA SOLAR LTD.

JUDGEMENT

(1.) The writ petition has been listed under heading "To Be Mentioned" at instance of opposite party (award holder). Mr. Acharya, learned senior advocate appears on behalf of award holder, while Mr. Mohanty, learned advocate appears on behalf of petitioners (award debtors). On consent of the parties the writ petition is taken up for adjudication at this stage.

(2.) Upon hearing the parties it appears, petitioners had suffered award dtd. 8/4/2021. There was direction to pay Rs.8,69,34,723.00 and consequential directions. Petitioners had challenged the award under sec. 34 in Arbitration and Conciliation Act, 1996. The challenge is pending adjudication.

(3.) Mr. Acharya submits, the challenge petition was filed on 30th of May, 2022 as has been discovered by his client. No notice has been served. Mr. Mohanty submits, the petition has been posted to 12/4/2023. He is unable to inform Court whether there was direction for issuance of notice.