Bombay High Court
Gammon Engineers And Contractors Pvt. ... vs Sahay Industries on 17 June, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Digitally signed
by VIDYA
VIDYA SURESH AMIN
SURESH Date:
2022.06.18
AMIN 12:01:13
+0530
1 16.IAL9943_2021.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 9943 OF 2021
IN
COMMERCIAL ARBITRATION PETITION (L) NO. 9936 of 2021
Gammon Engineers and Contractors Pvt. Ltd. .. Applicant/Petitioner
Vs.
Sahay Industries .. Respondent
Mr. P.G. Sabnis for the applicant/petitioner.
CORAM : G.S. KULKARNI, J.
DATE : JUNE 17, 2022.
P.C.:
1. Having perused the contentions as raised in the application, the applicant is directed to deposit in this Court 75% of the amount awarded in four fortnightly installments, so that such amount can be deposited in this Court as per the statutory mandate, within a period of two months from today.
2. Interim Application is accordingly disposed of.
3. After the amount is deposited, list the petition for admission.
4. Issue notice to the respondent, returnable on 12 August, 2022. In addition to Court Notice, learned advocate for the petitioner is permitted to serve the respondents by private notice by all permissible modes including hand delivery and place on record affidavit of service before the returnable date.
5. If the respondent despite service is not represented on the adjourned date of hearing, the Court shall proceed to hear the applicant and pass appropriate orders.
6. Stand over to 12 August, 2022.
[G.S. KULKARNI, J.]