Madhya Pradesh High Court
The Chief Executive Officer Mprrda 5Th ... vs M/S Sanee Infrastructure Pvt.Ltd A Ltd ... on 8 October, 2012
A.R.No.1/2012
8.10.2012
Shri Shashank Shekhar, counsel for petitioners.
Shri Vikas Tiwari, counsel for respondent.
Heard on admission.
This revision is admitted for final hearing. Notice on behalf of respondent is accepted by Shri Tiwari. I.A.No.7322/2012 and I.A.No.11621/2012 for stay. Notice of these applications are accepted by Shri Tiwari. Shri Tiwari prays for two weeks time to file reply.
Prayer is allowed.
Till next date of hearing, it is directed that the operation of the impugned award, shall remain stayed on following conditions :-
1. The petitioners to deposit 50% of the awarded amount within a period of two weeks before the Tribunal.
2. On deposit of aforesaid amount, the recovery of remaining amount under the impugned award dated 31.3.2012 in reference case no.53/2009 by M.P.Arbitration Tribunal, Bhopal, shall remain stayed.
3. The respondent, on deposit of amount, shall be entitled to withdraw it by furnishing surety to the satisfaction of the Tribunal.
Be listed for hearing in the last week of October, 2012. C.C., as per rules.
(Krishn Kumar Lahoti) (Smt.Vimla Jain)
Judge Judge
M.