Andhra Pradesh High Court - Amravati
B S N Joshi And Sons Ltd vs Rashtriya Ispat Nigam Limited on 28 January, 2021
Bench: U.Durga Prasad Rao, J. Uma Devi
| | IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI_ THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY, TWO THOUSAND AND TWENTY.ONE* :PRESENT: Ae oo THE HON'BLE SRI JUSTICE U. DURGA PRASAD RAO bs AND ae THE HON'BLE MS. JUSTICE J. UMA DEVI Ie Ms CIVIL REVISION PETITION No. 3142 of 2019 Between :- M/s. B.S.N.Joshi and Sons Ltd., rep. by its Director, Mr. Arvind Joshi, S/o. Late Dr. R.K. Joshi. ..Petitioner/Petitioner AND 1. Rashtriya Ispat Nigam Limited, rep .by its Deputy General Manager (MM), Visakhapatnam Steel Plant, Visakhapatnam - 530 031, Andhra Pradesh. 2. Mr. David Macwan, Arbitrator and Technical Consultant RINL, 47-7-10, Dwarakanagar, Near Nehru Nagar, Visakhapatnam - 530 016, Andhra Pradesh. ... Respondents/Respondents Petition under Article 227 of the Constitution of India, presented to the High Court against the order of the Court of the Special Judge for trial and Disposal of Commercial Disputes, Visakhapatnam made in GR.No. 133/2019 dt. 03-06-2019. 1L.A.No. 1 of 2019 :- Petition under Section 151 of CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay. of all further proceedings before the 2"? Respondent in respect of disputes between the Petitioner and the 1 Respondent arising out of Letter of Acceptance dated 24-08-2013, pending disposal of C.R.P. No. 3142 of 2019 on the file of the High Court. The petition coming on for hearing upon perusing the petition and memorandum of grounds filed herein and the orders of the High Court dated 31-10- 2019, 04-12-2019, 02-01-2020, 19-02-2020, 02-03-2020, 16-03-2020, 13-10-2020, 18- 41-2020, 16-12-2020 and 07-01-2021 made herein and upon hearing the arguments of M/s. Indus Law Firm, Advocate for the Petitioner and of Sri W.B. Srinivas, Advocate for the Respondent No.1, the Court made the following ORDER :
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"For hearing, post on 04.02.2021.
Interim order granted earlier is extended by two weeks."
SD/- M.SURYANADHA REDDY ASSISTANT REGISTRAR //TRUE COPY// Fa for ASSISTANT REGISTRAR To
1. The Special Judge for Trial and Disposal of Commercial Disputes, Visakhapatnam.
2. One CC to M/s. Indus Law Firm, Advocate [OPUC] One CC to Sri W.B.Srinivas, Advocate [OPUC]
4. Two spare copies. TKK WwW HIGH COURT UDPR.J & JUD.J DATED: 28-01-2021 ORDER CRP.No.3142 of 2019 EXTENDING THE INTERIM ORDER 9 FEB On?
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