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Judgment
Jyoti Singh, J
Dr.Yashwant Singh, Additional M.S., R.M.L. Hospital, is present in Court pursuant to the order passed by this Court on 14.10.2019. Dr. Yashwant submits that the decretal amount amounting to Rs. 17,01,68,496.94, which includes the principal amount as well as interest accrued thereon, from the date of the Award upto 14.10.2019 will be released in favour of the petitioner by 15.01.2020.
Learned counsel appearing for the judgment debtors further submits that an appeal under Section 37 of the Arbitration & Conciliation Act, 1996 ('Act') has been filed in this Court, but is lying under objections.
Without prejudice to the rights of the judgment debtors to pursue their appeal under Section 37 of the Act, the judgment debtors will release the aforesaid payments in favour of the decree holder by 15.01.2020 along with interest accrued thereon from the date of the Award till the date of payment.
Petition is disposed of in the above terms, binding the judgment debtors to the statement made in Court today.
EX. APPLs. 653/2019 & 693/2019
In view of the orders passed in the main petition, these applications are rendered infructuous and are disposed of as such.