Madhya Pradesh High Court
Madhya Pradesh Rural Road Development ... vs M/S K.S. Bhatia Civil Engineers And ... on 2 February, 2016
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AR No.11 of 2014
AR No.12 of 2014
2.2.2016
Shri Aditya Khandekar, Advocate for the petitioners.
Shri R.C. Somani, Advocate for the respondent No.1.
I.A. No.3932/2015 for vacating stay :
I.A. No.10081/2015 for modification of stay order dated 3.12.2014 :
We find no reason to modify the conditional stay order dated 3.12.2014.
We take notice of the submission made across the Bar that in terms of clause 53.24, percentage specified is 20% and in terms of document dated 17.9.2006 the complete work is to the extent of 89.80%. Even so, the condition specified in order dated 3.12.2014 cannot be said to be unreasonable merely because no reference was made to the reply affidavit filed to the stay application in that behalf.
Application is disposed of.
Hearing of these matters is expedited. To proceed in the category of "Arbitration - Cases of Senior Citizens (5)/High Court Expedited Cases, other than above (3.iii)", whichever is earlier as per its turn.
(A.M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
Khan*