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Gujarat High Court

D.R Garmetns (India) Pvt. Ltd vs M/S Jmc Projects (India) Limited on 15 June, 2016

Bench: M.R. Shah, A.S. Supehia

             C/CA/2204/2016                                                                       JUDGMENT



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                              CIVIL APPLICATION (FOR STAY) NO. 2204 of 2016
                                                    In 
                                       FIRST APPEAL NO.  487 of 2016

          
         For Approval and Signature: 
         HONOURABLE MR.JUSTICE M.R. SHAH                                                        Sd/­
         and
         HONOURABLE MR.JUSTICE A.S. SUPEHIA                                                     Sd/­
         =============================================
         1      Whether Reporters of Local Papers may be allowed to see                           No
                the judgment ?

         2      To be referred to the Reporter or not ?                                           No

         3      Whether their Lordships wish to see the fair copy of the                          No
                judgment ?

         4      Whether this case involves a substantial question of law as                       No
                to   the   interpretation  of   the   Constitution  of   India  or   any 
                order made thereunder ?

         =============================================
                            D.R GARMETNS (INDIA) PVT. LTD.....Applicant(s)
                                              Versus
                          M/S JMC PROJECTS (INDIA) LIMITED....Respondent(s)
         =============================================
         Appearance:
         MR SK PATEL, ADVOCATE for the Applicant(s) No. 1
         M/S WADIA GHANDY & CO, CAVEATOR for the Respondent(s) No. 1
         =============================================
              CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
                     and
                     HONOURABLE MR.JUSTICE A.S. SUPEHIA
          
                                            Date : 15/06/2016
                                            ORAL JUDGMENT

  (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] RULE.   Shri   Tanvish   Bhatt,   learned   advocate   waives   service   of  notice   of   Rule   on   behalf   of   the   respondent.   In   the   facts   and  circumstances   of   the   case   and   with   the   consent   of   learned   advocates  appearing for respective parties, present application is taken up for final  Page 1 of 3 HC-NIC Page 1 of 3 Created On Sun Jun 19 01:54:19 IST 2016 C/CA/2204/2016 JUDGMENT hearing today.

[2.0] Present application has been preferred by the applicant herein -  original appellant - original applicant for an appropriate interim order  during the pendency and final disposal of the main First Appeal to stay  further   implementation   and   operation   of   the   award   declared   by   the  learned Arbitrator confirmed by the District Court.

[3.0] Heard Shri S.K. Patel, learned advocate appearing on behalf of the  applicant and Shri Mihir Joshi, learned Counsel appearing on behalf of  the respondent on interim relief. 

[3.1] At the outset it is required to be noted that it is an award declared  by  the   learned  Arbitrator   under   the  provisions  of   the   Arbitration   and  Conciliation Act, 1996 by which the learned Arbitrator has declared the  award   awarding   Rs.8,96,74,044/­   to   the   original   claimant   -   JMC  Projects (India) Ltd. - respondent herein. That the judgment and award  passed   by   the   learned   Arbitrator   has   been   confirmed   by   the   District  Court   in   an   application   under   Section   34   of   the   Arbitration   and  Conciliation Act, 1996. Appeal against the same has been admitted as  there are contentions / points / issues more particularly the judgment  and award passed by the learned Arbitrator was an ex parte award and  the   learned   District   Court,   though   specific   points   were   raised   with  respect to the amount awarded by the learned Arbitrator, has not dealt  with  the same. Be that as it may, the  award declared by the learned  Arbitrator can be said to be and/or termed as main decree and therefore,  to protect the interest of both the parties, following order is passed.

There   shall   be   interim   stay   of   further   implementation,  execution and operation of the impugned award passed by the  learned Arbitrator confirmed by the District Court on condition  that the applicant shall deposit entire amount as awarded by  Page 2 of 3 HC-NIC Page 2 of 3 Created On Sun Jun 19 01:54:19 IST 2016 C/CA/2204/2016 JUDGMENT the learned Arbitrator with the District Court within a period of  three months from today and on such deposit the respondent  shall be permitted to withdraw 50% of the same by furnishing  the  Bank Guarantee  and the   balance  50% on  furnishing  the  Corporate Guarantee backed by the resolution of the Board of  Directors   of   the   respondent   Company.   The   same   shall   be  without   prejudice   to   the   rights   and   contentions   of   the  respective parties in the main appeal. 

Rule is made absolute accordingly. In the facts and circumstances  of the case, there shall be no order as to costs.  

Sd/­          (M.R. SHAH, J.)  Sd/­           (A. S. SUPEHIA, J.)  Ajay Page 3 of 3 HC-NIC Page 3 of 3 Created On Sun Jun 19 01:54:19 IST 2016