Andhra Pradesh High Court - Amravati
Rashtriya Ispat Nigam Limited, Rinl vs United Freight Carriers Private ... on 8 February, 2021
Bench: U.Durga Prasad Rao, B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE EIGHTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTTY ON! : PRESENT : Le THE HONOURABLE SRI JUSTICE U. DURGA PRASAD RAO AND THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN 1A. No. 1 of 2021 IN CON.C.A. No. 2 of 2021 ee Between :- . Rashtriya Ispat Nigam Limited (RINL), Visakhpatam Steel Plant, ve Having its Registered Office at Main Administration Building, Visakhapatnam-530 03 Represented by its Assistant General Manager (MM)-Stores, Sri Kandregula Sreenivasa Rao, S/o. Sri Peri Naidu, R/o. Srinagar, Near Rama Talkies, Visakhapatnam -530 016. . Petitioner (Appellant in Com. C.A. No. 2 of 2021 On the file of the High Court) $y. AND 4.M/s. United Freight Carriers Private Limited, Rep. by its Managing Director, Sri P. Mohandas, Having Office at : Flat No. 25, Vinayaka Paradise, Near Srinagar Bus Stop, Gajuwaka, Visakhapatnam -530 026. 2.Sri Justice (Retd.), G.V. Seethapathy, Sole Arbitrator, Former Judge, High Court of Andhra Pradesh, R/o. Plot No.34, D.No. 5-8-30/34, Govardhanapuri Gardens, Yapral, Secunderabad -500 087. ...Respondents (Respondent in do) Counsel for the Petitioner : SRI W.B. SRINIVAS Counsel for the Respondents Petition under Section 151 of CPC, praying that in the circumstances stated in the memorandum of grounds filed in COM.C.A, and the affidavit filed along with this Petition the High Court may be pleased to suspend the operation of Order passed in CAOP.No. 30/2018, Daed 26-08-2020 on the file of the Special Judge for Trial and disposal of Commercial Disputes, Visakhapatnam including the Arbitral Award, dated 26-05-2018 passed by the learned Sole Arbitrator, pending disposal of COM.C.A.No. 2 of 2021, on the file of the High Court | The Court, while directing issue of notice to Respondent No.1 herein to show cause as to why this petition should not be complied with, made the following order,(The receipt of this order will be deemed to be the receipt of notice in the case). ORDER :
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"Heard learned counsel for petitioner, Sri W.B. Srinivas. There shall be stay of operation of the arbitration award dated 26.05.2018 passed by the learned Arbitrator, on the condition of the petitioner depositing 50% of the award amount with interest within eight weeks from today."
Sd/- A.V. RAGHAVA SWAMY, JOINT REGISTRAR seen bata Contd..2...
// TRUE COPY// To
1.The Special Judge for Trial and Disposal of Commercial Disputes, Visakhapatnam.
2.Sri P. Mohandas, Managing Director, M/s. United Freight Carriers Private Limited, Having Office at : Flat No. 25, Vinayaka Paradise, Near Srinagar Bus Stop, Gajuwaka, Visakhapatnam -530 026.
3.Sri Justice (Retd.), G.V. Seethapathy, Sole Arbitrator, Former Judge, High Court of Andhra Pradesh, R/o. Plot No.34, D.No. 5-8-30/34, Govardhanapuri Gardens, Yapral, Secunderabad -500 087. (Addressee Nos. 2 and 3 by RPAD)
4.One CC to Sri W.B. Srinivas, Advocate (OPUC)
5. Two Spare Copies TKK HIGH COURT UDPR.J & BKM.J DT.08-02-2021.
ORDER
1.A.No. IN COM.C.A.No 2 of 2021 1 of 2021 INTERIM STAY