Madras High Court
M/S.Nuclear Fuel Complex vs M/S.Urc Constructions Private Ltd on 1 March, 2018
Author: Abdul Quddhose
Bench: Indira Banerjee, Abdul Quddhose
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 01.03.2018 CORAM THE HON'BLE MS.INDIRA BANERJEE, CHIEF JUSTICE and THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE O.S.A.No.337 of 2017 and CMP.No.21855 of 2017 M/s.Nuclear Fuel Complex, Government of India, (Department of Atomic Energy), Zirconium Complex, Pazhayakayal Post, Tuticorin-628 152. .. Appellant vs 1.M/s.URC Constructions Private Ltd., H-102, Periyar Nagar, Erode-638 001. 2.Shri D.K.Jain Sole Arbitrator, 602, Sawan's Pride, CHS Plot No.10 and 11, Sector 18, Kharghar, Navi, Mumbai-410 210. .. Respondent Appeal filed under Order XXXVI, Rule 9 of Original Side Rules read with Clause 15 of Letters Patent against the order dated 17.08.2017 passed in A.No.1855/2016 in O.P.No.266/2016, on the file of this Court. For Appellant .. Mr.S.M.Deenadayalan For Respondents .. Mr.A.L.Somayaji, Senior Counsel for M/s.V.Baranidharan for R1 * * * * * JUDGMENT
(Delivered by Ms.Indira Banerjee, Hon'ble Chief Justice) This appeal is against the order dated 17.08.2017 in A.No.1855 of 2016 in O.P.No.266 of 2016, passed by the learned Single Judge, disposing of an application under Section 36 of the Arbitration and Conciliation Act, 1996, hereinafter referred to as "the 1996 Act", for stay of further proceedings in relation to the award impugned.
2. From the order under appeal, it appears that the main application under Section 34 of the 1996 Act, for setting aside of the award impugned, was to be listed for hearing in January, 2018.
3. We are informed by the learned counsel appearing on behalf of the appellant that the application for setting aside of the award under Section 34 of the 1996 Act had taken up for hearing by the Hon'ble Mr.Justice M.M.Sundresh, but released for personal reasons.
4. Since the application is ripe for final hearing, we dispose of the appeal, without going into the question of maintainability, by directing that the application under Section 34 of the 1996 Act be listed before the Hon'ble Mr.Justice M.Sundar. The learned Judge is requested to take up and decide the application expeditiously. No costs. Consequently, connected C.M.P.No.21855 of 2017 is closed.
(I.B., CJ.) (A.Q.,J.)
01.03.2018
Index : Yes/No
Internet : Yes/No
Jvm
To
The Sub Assistant Registrar,
Original Side, High Court, Madras.
The Hon'ble Chief Justice
and
Abdul Quddhose, J.
Jvm
O.S.A.No.337 of 2017
01.03.2018