Bombay High Court
The State Of Maharashtra Through ... vs Patil Kurduwadi Barshi Tollways ... on 6 March, 2026
906 CARBP-531-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO. 531 OF 2025
The State of Maharashtra ...Petitioner
Versus
Patil Kurduwadi Barshi Tollways Private Limited ...Respondent
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Mr. Angad Mehta (VC), Mr. Armaan Grewal and Mr. Rahul Raut for
Respondents.
Ms. Jyoti Chavan, Addl. GP for State of Maharashra.
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CORAM : SHARMILA U. DESHMUKH, J.
DATE : MARCH 6, 2026 P. C. :
1. The Petition was moved urgently seeking direction for deposit of amount of Rs. 5,65,27,449/- which has been sanctioned by the State Government.
2. The Petitioner is permitted to deposit the said amount within period of two weeks from today.
3. List the Arbitration Petition on 26th March, 2026.
4. In view of the deposit being made, the execution of the Award is stayed till the next date.
[SHARMILA U. DESHMUKH, J.]
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