Andhra Pradesh High Court - Amravati
B S N Joshi And Sons Ltd vs Rashtriya Ispat Nigam Lilmited 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: THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO AND THE HONOURABLE MS. JUSTICE J.UMA DEVI CIVIL REVISION PETITION NO: 3148 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/1* Respondent AND 1. Rashtriya Ispat Nigam Limited, rep .by its Deputy General Manager (MM), Visakhapatnam Steel Plant, Visakhapatnam -- 30 031, Andhra Pradesh. 1' Respandent/Petitioner 2 Mr. David Macwan, Arbitrator and Technical Consultant RINL, 47-7-10, Dwarakanagar, Near Nehru Nagar, Visakhapatnam -- 530 016, Andhra Pradesh. _.. 2"! Respondent/2™ Respondent 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 CAOP.No. 18/2019 dt. 05-09-2019. IA 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 CRP No. 3148 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, 28-11-2019, 13-12- 2019, 02-01-2020, 19-02-2020, 02-03-2020, 16-03-2020, 30.09.2020, 13-10-2020, 18.11.2020, 46.12.2020 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:
"For hearing, post on 04.02.2021. Interim order granted earlier is extended by two weeks." SD/- E.KAMESWAR RAO ASSISTANT REGISTRAR Cavs for ASSISTANT REGISTRAR ITTRUE COPY// To
1. The Special Judge for trial and Disposal of Commercial Disputes, Visakhapatnam.
2. One CC to M/s. Indus Law Firm, Advocate [OPUC]
3. One CC to Sri W.B.Srinivas, Advocate [OPUC]
4. Two spare copies.
MSR HIGH COURT UDPR, J & JUD,J DATED: 28-01-2021 NOTE: POST ON 04.02.2021 for hearing. ORDER CRP.No.3148 of 2019 EXTENDING THE INTERIM ORDER