Andhra Pradesh High Court - Amravati
Rashtriya Ispat Nigam Limited, Rinl, vs M/S. Srikrishna Engineering And ... on 17 February, 2021
Bench: U.Durga Prasad Rao, B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE SEVENTEENTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTTY ONE : PRESENT : NDA: THE HONOURABLE SRI JUSTICE U. DURGA PRASAD RAO AND THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN 1.A. No. 1 of 2021 IN COM.C.A. No. 3 of 2021 Between :- Rashtriya Ispat Nigam Limited (RINL), Visakhapatam Steel Plant, Having its Registered Office at Main Administration Building, Visakhapatnam-530 031, Represented by its Assistant General Manager (MM)-Stores, Sri Ravulapalli Gopalakrishna, S/o. Late Sri Narayana Rao, Hindu, aged 54 years, Office in Main Admn. Building, Rashtriya Ispat Nigam Ltd. - Visakhapatnam Steel Plant, Visakhapatnam -530 031. , Petitioner (Appellant in COMCA. No. 3 of 2021 On the file of the High Court) AND 1.M/s. Srikrishna Engineering and Construction Company, rep. by its Partner, Sri Y.V.V. Rayudu, Having Office at : 9/2, Kalyani, M.V.P. Colony, Visakhapatnam-530 017. 2.Sri Justice (Retd.), G.V. Seethapathy, Sole Arbitrator, Former Judge, High Court of Andhra Pradesh, R/o. Plot No.34, D.No. 5-8-30/34, Govardhanapuri Gardens, Yapral, Secunderabad -500 087. .... Respondents (Respondent in do) Counsel for the Petitioner > SRI W.B. SRINIVAS Counsel for the Respondents disposal of Commercial Disputes, Visakhapatnam including the Arbitral Award, dated 26-05-2018 passed by the learned Sole Arbitrator, pending disposal of COM.C.A.No. 3 of 2021, on the file of the High Court The Court, while directing issue of notice to Respondent No.1 herein to show Cause as to why this petition should not be complied with, made the following order,(The receipt of this order will be deemed to be the receipt of notice in the case). ORDER :
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"Heard learned counsel for petitioner, Sri W.B. Srinivas. There shall be stay of operation of the arbitration award dated 26.05.2018 Passed by the learned Arbitrator, on the condition of the petitioner depositing 50% of the award amount with interest within eight weeks from today."
Sd/- A.V. RAGHAVA SWAMY, JOINT REGISTRA //TRUE COPY// SECTION GFFICER Contd..2...
To
1.The Special Judge for Trial and Disposal of Commercial Disputes, Visakhapatnam.
2.Sri Y.V.V. Rayudu, Partner, M/s. Srikrishna Engineering and Construction Company, Having Office at : 9/2, Kalyani, M.V.P. Colony, Visakhapatnam-530 017.
3.Sri Justice (Retd.), G.V. Seethapathy, Sole Arbitrator, Former Judge, High Court of Andhra Pradesh, R/o. Plot No.34, D.No. 5-8-30/34, Govardhanapuri Gardens, Yapral, Secunderabad -500 087. (Addressee Nos. 2 and 3 by RPAD), 4,.One CC to Sri W.B. Srinivas, Advocate (OPUC) .
5.Two Spare Copies , TKK HIGH COURT UDPR.J & BKM.J DT.17-02-2021.
ORDER
1.A.No. 1° of 2021 IN COM.C.A.No 3. of 2021 INTERIM STAY