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Patna High Court - Orders

Bihar State Power (Holding) Company ... vs Gammon India Limited on 21 September, 2023

Author: Sandeep Kumar

Bench: Sandeep Kumar

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                       CIVIL MISCELLANEOUS JURISDICTION No.752 of 2023
                 ======================================================
                 Bihar State Power (Holding) Company Limited (A Government of Bihar
                 Company) having its registered Office at Vidyut Bhawan, Jawahar Lal Nehru
                 Marg, P.S Kotwali, Town and District -Patna-800021, through its Deputy Law
                 Advisor.

                                                                            ... ... Petitioner/s
                                                  Versus
           1.    Gammon India Limited a Public Limited Company registered under the
                 Companies Act, 1956, having its registered office at Gammon House, Veer
                 Savarkar Marg, Post Box No. 9129, Prabha Devi, Mumbai, through its
                 Managing Director.
           2.    Sri Madan Lal, Father's name not known, Presiding Arbitrator, Resident of
                 Pratiksha Vatika Parisar, Vijay Nagar, Patna- 800014.
           3.    Sri K.B. Rajoria, Father's name not known, FIE Arbitrator, resident of B-25,
                 Greater Kailash Enclave-II, New Delhi- 110048.
           4.    Sri L.N. Roy Son of Ram Gahan Roy, Resident of Mitra Mandal Colony,
                 P.O. Anishabad, Patna- 800002,

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :     Mr.Vaibhava Veer Shanker
                 For the Respondent/s   :     Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

2   21-09-2023

Heard the parties.

2. Issue notice to Respondents by both modes- under registered cover with A/D as well as talbana for which requisite etc. must be filed within ten days from today.

3. Learned counsel for the petitioner Mr. Kumar Manish will serve a copy of the application on the learned lawyer appearing regularly in this case in the Civil Court. If the notice is accepted by the Respondents then this case shall be listed after two weeks.

Patna High Court C.Misc. No.752 of 2023(2) dt.21-09-2023 2/2

4. Further proceeding in the Court below before the transferee Court (ADJ 27, Patna) in Miscellaneous (Arbitration) Case No. 4 of 2018 shall remain stayed. The Execution Case No. 382 of 2019 pending before the Additional District Judge- 27, Patna shall also remain stayed.

(Sandeep Kumar, J) Saif/-

U        T