Andhra Pradesh High Court - Amravati
Rashtriya Ispat Nigam Limited, Rinl, vs M/S. Tarachand Logistics Solutions ... on 12 April, 2022
ERcterieee f 3236 } IN THE NIGH COURT OF ANOHRA PRADESH AT AMARAVAT! TURSODAY, THE TWELFTH DAY OF Ae TWO THOUSAND AND TY JENTY T > PRESENT: HONOQURABLE SRI JUSTICE A ¥ SESHA SAI AND HONOURASLE SRI JUSTICE RAVI CHEEMALAPAT! LANO.T OF 2022 iN GOM.C.A NO: § OF 2022 Reiween: Rashtriya ispat Nigam Limited, (RINL}, Visskhanatnam Steal Plant, Administrative Buliding, Vigakhapatn am-S 530 034, Represented by ifs Assistant General Manager iMarketing) Sr. Ghakkirala Snninivasa Rao, Sfo. Late Sri Fitchanah, Hindu, aged S$ years, residing af Shivainagar, Kurlannanaiem, Visakhapatnam, since retired Now Represeanied by fis Deputy General Manager (Marketing), Srik.Nagarai, S/o Late oreeranidu, aged 54 years, RINL , Vishakapainam Stee! Plant, Vishakapainam. Appetiant AND Rsic heme of ardatiene Sn a jew oon : we XAY Kasse Wis. Taracharnd Lagistics Solutions Limited, represe sted by Asad Marzi, . , : Sk Las eee S eg hears rivyesriar Sy Pihamatasnim &% O Noe dT? Sai lane, Oficial Galuny, Srinagar, Ganiwaks. Vigakhapaingindso O28 ~ Xe gre yey we Sued ArivRemntar Rais Ria B Re Ma eel =. Smt, Kormnu Suvarchala, Fresicting Arbitrator, MIG Piot No.€S, Door No 4-687, oN awsons Bay Colony, VisakhapainanyS3001?, . a, Sr RV AY Satyariar aya ana Murthy, Arbirafor, D No. 2e-d-28/2, FIR, Collegs Roar, Kakinada-533 Q0%7 Et 3 Distal, 4. Sr. Kanumialla Kurrmar, Arbitrator, Cro. BLN Musthy, HUNo. 16-77-54 VFITA, GF, Shalivahananagar, Moosarambagh, Olsukhnagar, Hyderbad-S0d eral Pt Ne Respondents Petition under Section 157 CPO praying that in the circumstances stated in the affidavit Sled in support of the petition, the | H figh Gaurt ray be pleased to suspend the operation of award dated VEO SOV? of the arhiral fmbunal and as the confine atin onder 09.06 2027 In C.AO FR. 24 af 2078 on the fie of the special Judge for irial and disposal of cormnercal dianutes, Vi Saxbapainas and consequently saying all further proceedings fiereupan, including execution of the Award dated 18.0°. 2017 af the Arbitral Tribunal, pending dispasal of COMCA No & of 2028, an the fle of the High Court Tre Appeal coming on for hearing, upon serusing the Petition and the afidavil Hed in suppart thereof and upon hearing the arguments of Sri WB Srinivas, Advacate r the Petitioner, the Geurt made the following. RG ia "Saving regard fo the reasons mentioned In the supporting affidavit and keeping in view. the grounds of agpeal and taking Info consideration the submissions made by the learned counsel for the petiticner/appeliant, there shall be interim suspensian of the award 16.07.2017, as canfirmed by the special Jucige tor trial and disposal of commercial disputes, Visakhapatnam, In C.A.0.P. 24 of 2018, dated 09.06.2021, subject fo the appellantpetitioner depositing in the Court below hall of the awarded amount along with inferest, within a period of fen (416). weeks fram today. itis also made clear that, in the event of failure fo depoalt the amount as "indicated supra, within the Nme stipulated, this order shall automatically stand reacindad © Ta, y. Sc/-S.V.S.8. Murthy JOINT REGISTRAR <-" For ASSISTANT REGISTRAR The Special Judge for Trial snd Disposal of Commercial Disputes, A isakhapstine am. Wr. Azad Marsil a, Mus. Taracharei Logistins Sofutiens Limiied, S.No 27-38-17 851 lane, Oficial Colony, Srinagar, Galuwaka, Visakhapatnain-5a0 Oss. Sit, Nermmu Suvarchaia, Presiding Arbitrator, MIG Plot No.65, Door No. 4-08-7) Lawsons Ray Colony, Visakhapatiam-Sa0gni', Sr KAY Satyanarayana Murthy, Arbltrater, O.No.22-1-89/2, PLR. Collage Road, Kakinada-S3s 004, E.G Distint. cH ator, Ofo. BLN Murthy, A UNo AS-E4 VE/TA, GF, Shafivahananagar, Moosarambagh, Disukhnagar, Hyderbad-S00 O36. (2 te S by RPAD os One CO to Sri WB Srinivas Ady Sr, Kanumalia Suresh Kumar, Ariit Two spare copies © SIGH COURT RGJ AVSSJ & DATED: 1e/Od/2022 ORDER
LAND. OF 2022 iN GOM CANO: § OF 2022 INTERIM SUSPENSION