Madhya Pradesh High Court
M/S Dilip Buildcon Limited vs M/S Sun Infratech on 22 September, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
ON THE 22nd OF SEPTEMBER, 2022
MISC. CIVIL CASE No. 1823 of 2022
BETWEEN:-
M/S DILIP BUILDCON LIMITED, PLOT NO 5,
INSIDE GOVIND NARAYAN SINGH GATE,
CHUNA BHATTI, KOLAR ROAD, BHOPAL
(MADHYA PRADESH)
.....APPLICANT
(BY SHRI DEEPAK AWASTHI - ADVOCATE)
AND
M/S SUN INFRATECH, A-112, JOURNALIST
COLONY, ROAD NO. 70, JUBILEE HILLS,
HYDERABAD-5000 053 ANDHRA PRADESH
(ANDHRA PRADESH)
.....RESPONDENT
This application coming on for admission this day, the court passed the
following:
ORDER
Heard on restoration application.
T his MCC has been filed for restoration of Arbitration Case No. 27/2021, which was dismissed for non-compliance of common conditional order dated 22/04/2022.
Looking to the grounds mentioned in the application, the same is allowed and Arbitration Case No. 27/2021 is restored to its original number subject to payment of cost of Rs.1,000/-(Rupees One Thousand Only) to be deposited in the M.P.High Court Legal Services Committee, within seven working days 2 from today and a receipt thereof be produced before the Registry.
Let a copy of this order be placed in the record of Arbitration Case No. 27/2021.
Accordingly, MCC stands disposed of. Certified copy as per rules.
(S. A. DHARMADHIKARI) JUDGE ashish Digitally signed by ASHISH KUMAR LILHARE Date: 2022.09.22 16:58:45 +05'30'