Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 09.03.2015 passed by the Delhi High Court in Execution Petition No.337 of 2014 with EA Nos.697-98 of 2014 and EA Nos.199-200 of 2015 whereby the High Court has dismissed the Execution Petition and the accompanying applications filed by appellant - STC herein on the ground of lack of jurisdiction.
(3.) In order to appreciate the controversy involved in this appeal, it is necessary to set out the relevant facts hereinbelow.;