M/S Hajee A.P. Bava And Co. ... vs M/S. Rain Cii Carbon Vizag Ltd

Citation : 2021 Latest Caselaw 739 Tel
Judgement Date : 8 March, 2021

Telangana High Court
M/S Hajee A.P. Bava And Co. ... vs M/S. Rain Cii Carbon Vizag Ltd on 8 March, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Items No.5-6
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                    AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                COMCA Nos.4 of 2021 and 47 of 2020

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

Both the parties state that now that they are appearing before the learned Arbitrator, the present appeals may be closed.

2. Ms. S. Nanda, learned counsel for the appellant in COMCA.No.4 of 2021 assures the Court that the bank guarantee offered by her client, which is likely to expire at the end of March, 2021 shall be kept alive, till further orders are passed by the learned Arbitrator. The appellant shall be bound by the directions issued in para 8 of the order dated 27.01.2021 in COMCA.No.4 of 2021.

3. Both the present appeals are accordingly disposed of along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ ______________________________ B. VIJAYSEN REDDY, J 08.03.2021 JSU