Andhra Pradesh High Court - Amravati
B S N Joshi And Sons Ltd vs Rashtriya Ispat Nigam Limited on 16 March, 2020
Bench: C.Praveen Kumar, Battu Devanand
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
I\4ONDAY, THE SIXTEENTH DAY OF IVIARCH of LI
TWO THOUSAND AND TWENTY q
(e) r1
:PRESENT:
THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
AND
THE HON'BLE SRI JUSTICE BATTU DEVANAND
CIVIL REVISION PETITION NO: 3142 OF 2019
Between:
l\4/s. B.S.N.Joshi and Sons Ltd., rep. by its Director, lrlr. Arvind Joshi, S/o.Late Dr. R.K.Joshi.
.. Petitioner/Petitioner
AND
1. Rashtriya lspat Nigam Limited, rep .by its Deputy General Manager (MM),
Visakhapatnam Steel Plant, Visakhapatnam - 30 031 , Andhra Pradesh.
2. IVlr. David l/acwan, Arbitrator and Technical Consultant RINL, 47-7-10, Dwarakanagar,
Near Nehru Nagar, Visakhapatnam - 530 016, Andhra Pradesh.
,.. Respondents/Respondents
Petition under Arlicle 227 of the Constitution of lndia, presented to the High Court
against the order of the Court of the Special Judge for trial and Disposal of Commercial
Disputes, Visakhapatnam made in GR No. 133/2019 dt. 03-06-2019.
lA NO: 1 F2 19:
Petition under Section 15'1 of CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further
proceedings before the 2nd Respondent in respect of disputes between the Petitioner and the 1"t
Respondent arising out of Letter of AcceptAnce dated 24-08-2013, pending disposal of
CRP No. 3142 of 2!19 on the file of the High Court.
The petition coming on for hearing upon perusing the petition and memorandum of
grounds filed herein and the orders of the High Court dated 31-10-2019, 04-12-2019, 02-01'
2020, 19-02-2020 and 02-03-2020 made herein and upon hearing the arguments of M/s. lndus
Law Firm, Advocate for the Petitioner and of Sri W.B.Srinivas, Advocate for the Respondent
No.1 . the Court made the following
ORDER:
"Heard.
Post after three weeks, with an understanding that the main C.R.P. itself will be heard on that day.
The interim order granted earlier is extended by four [04] weeks".
SDi- M. SIJRYANADLI;\ RIIDDY ASSIS'IANT Rlic. F IRAR /TTRUE COPY// tzgt,*-
for ASSISTANT REGISTRAR To
1. The Special Judge fortrial and Disposal of Commercial Disputes, Visakhapatnam
2. One CC to Mi s. lndus Law Firm, Advocate [OPUCI
3. One CC to Sri W.B.Srinivas, Advocate [OPUC]
4. The Section Officer, CRP Section, High Court of AP
5. Two spare copies.
i HIGH COURT CPKJ & DEVJ DATED: 16-03-2020 NOTE: POST AFTER THREE WEEKS ORDER CRP.No.3142 of 2019 EXTENDING THE INTERIM ORDER .6APRMM