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Judgment
In view of the fact that this Court has today dismissed the challenge to the Award under Section 34 of the Arbitration and Conciliation Act, 1996 in O.M.P. (COMM) 199/2025 titled as “Imran Ahmed Ansari & Anr. VS. Intex Technologies (India) Ltd & Anr.”, this Court is of the considered view that no impediment now survives to the execution and enforcement of the Arbitral Award.
Consequently, the Judgment Debtors herein, in terms of the Arbitral Award, shall be entitled to withdraw the amounts deposited by the Decree Holder, subject to due compliance with all procedural formalities.
The Judgment Debtors are directed to ensure that all necessary documents, compliances, and formal requirements pertaining to the reversal of the transfer memorandum are duly completed within a period of four (4) weeks from today.
In view of the aforesaid directions and observations, the present Petition, along with pending application(s), if any, stands disposed of.