Andhra Pradesh High Court - Amravati
Rashtriya Ispat Nigam Limited, Rinl, vs M/S. Mauria Udyog Limited on 10 August, 2021
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: COMCA No.17 of 2021
PROCEEDING SHEET
Sl.
ORDER
No DATE
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2. 10.8.2021 CPK, J & BKM, J -ed to I/O
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before
COMCA No.17 of 2021 correction
AMD
Admit.
I.A.No.1 of 2021
It is represented by Sri S.Rajan, learned counsel for respondent No.1, that an amount of Rs.3.3 crores, out of the total claim of Rs.5.5 crores, has been deposited and that the said amount has been withdrawn pending Execution Petition.
The same is disputed by
Sri W.B.Srinivas, learned counsel for the
petitioner/appellant, stating that no amount is deposited till date and as such, question of withdrawal does not arise.
Be that as it may, having regard to the facts and circumstances of the case, there shall be stay of C.E.P.No.1 of 2021 on the file of the learned Special Judge for Trial and Disposal of Commercial Disputes at Visakhapatnam on condition of the petitioner/appellant depositing Rs.3.3 crores, if not already deposited, within a period of six (6) weeks from today i.e., 21.9.2021. In case the said amount is already deposited and withdrawn, as urged by the learned counsel for the respondents, no further amount shall be deposited.
Post the main appeal for hearing after Pongal Vacation, 2022.
___________ CPK, J ___________ BKM, J AMD