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M/S. Srivalli Shipping And Transports ... vs Rashtriya Ispat Nigam Limited (Rinl) on 4 April, 2022

Bench: M.R. Shah, B.V. Nagarathna

                                                           1

     ITEM NO.22                                 COURT NO.12                      SECTION XII-A

                                   S U P R E M E C O U R T O F              I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                           No(s).    5682-5683/2022

     (Arising out of impugned final judgment and order dated 21-09-2021
     in IA No. 3/2021 29-10-2021 in IA No. 4/2021 passed by the High
     Court Of Andhra Pradesh At Amravati)

     M/S.                  SRIVALLI     SHIPPING    AND        TRANSPORTS
     PVT.                 LTD.                                                        Petitioner(s)

                                                       VERSUS

     RASHTRIYA ISPAT                   NIGAM LIMITED (RINL) & ANR.                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.47539/2022-ADDITION / DELETION /
     MODIFICATION PARTIES )

     Date : 04-04-2022 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA


     For Petitioner(s)
                                         Mr.   D. Seshadri Naidu, Adv.
                                         Mr.   Pai Amit, AOR
                                         Ms.   Pankhuri Bhardwaj, Adv.
                                         Ms.   Shivali Chaudhary, ADv.
                                         Mr.   Siddharth Chapalgaonkar, Adv.
                                         Mr.   Poornachandiran R., Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The application for deletion is allowed at the risk of the petitioner.

Mr. D. Seshadri Naidu, learned counsel appearing on behalf of Digitally signed by NEETU KHAJURIA Date: 2022.04.06 the petitioner has vehemently submitted that if the petitioner is 17:01:53 IST Reason:

permitted to withdraw the 50 per cent of the total amount due and payable without any condition (as per earlier order dated  2 06.07.2021), the petitioner is ready and willing to furnish the undertaking of the Company backed by the resolution that in case, the petitioner loses in the appeal, the same shall be repaid/returned with the interest that may be ordered.

Issue notice, returnable on 29.04.2022.

Dasti, in addition, is permitted.

(DEEPAK SINGH)                                     (NISHA TRIPATHI)
COURT MASTER (SH)                                  COURT MASTER (NSH)