Madhya Pradesh High Court
The State Of Mp vs M/S Shiv Dayal Kalra A Partnrship Firm A 5 ... on 22 November, 2019
Author: Sanjay Yadav
Bench: Sanjay Yadav
1 AR-20-2018
The High Court Of Madhya Pradesh
AR-20-2018
(THE STATE OF MP Vs M/S SHIV DAYAL KALRA A PARTNRSHIP FIRM A 5 CLASS CONTRATOR)
6
Jabalpur, Dated : 22-11-2019
Mr. Shekahar Sharma, learned Additional Advocate General for the
petitioner/State.
Mr. Navneesh Jauhar, learned counsel for the respondent.
Respondent has entered appearance.
Let the record from the Arbitration Tribunal be sent for.
List in week commencing 13.01.2020.
Till next date of listing, there shall be stay of award, subject to petitioners' depositing the amount awarded with the Executing Court. However, the Executing Court shall not disburse the amount untill further orders from this Court.
C.C. as per rules.
(SANJAY YADAV) (ATUL SREEDHARAN)
JUDGE JUDGE
a
Signature Not Verified
SAN
Digitally signed by ASHISH DATTA
Date: 2019.11.23 15:03:56 IST