Bombay High Court
Union Of India vs Prestress Wire Industries Now Known As ... on 7 December, 2020
Author: G.S. Patel
Bench: G.S. Patel
32-ARBPL-6948-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO. 6948 OF 2020
Union of India Through Deputy Chief Engineer ...Petitioner
(Track Safety) Western Railway, Churchgate,
Mumbai
Versus
Prestress Wire Industries ...Respondent
Mr TJ Pandian, with Mr TC Subramanian & Mr Nitin Kasbe, for the Petitioner.
CORAM: G.S. PATEL, J
(Through Video Conference)
DATED: 7th December 2020
PC:-
1. Heard through video conferencing.
2. The Petition is under Section 34 of the Arbitration and Conciliation Act 1996 and challenges an Award dated 29th July 2020 by a sole Arbitrator.
Shephali Mormare Digitally signed
3. Mr Pandian for the Petitioner states that the Respondents have by Shephali Mormare Date: 2020.12.08 10:41:49 +0530 been served on Saturday i.e. 5th December 2020. The Respondent's Page 1 of 2 7th December 2020 32-ARBPL-6948-2020.DOCX principal office is in Gulbarga though they have a Mumbai office in the Fort area. Mr Pandian agrees that he will serve them again.
4. List the matter on 6th January 2021, in the morning session.
5. In the event that the Respondents seek to move in execution, liberty to Mr Pandian to apply for a stay including before the learned vacation Court.
6. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 7th December 2020