HONOURABLE SRI JUSTICE P.NAVEEN RAO
&
HONOURABLE SRI JUSTICE J.SREENIVAS RAO
COMMERCIAL COURT APPEAL NOs.59 of 2018 & 2 of 2019
Date: 08.09.2022
COMCA No.59 of 2018:
Between:
Bharat Heavy Electricals Limited,
Having its Regd.Office at BHEL House,
Siri Fort, New Delhi, rep.by its General
Manager (Power SectorMarketing),
G.Murali, s/o.v.Gopalakrishna Rao,
Aged about 54 yeas, r/o.New Delhi.
..... Appellant/
Petitioner
and
GVK Power (Goindwal Sahib) Limited,
Paigah House, 156-159, Sardar Patel Road,
Secunderabad and another.
.....Respondents
The Court made the following:
HONOURABLE SRI JUSTICE P.NAVEEN RAO & HONOURABLE SRI JUSTICE J.SREENIVAS RAO COMMERCIAL COURT APPEAL NOs.59 of 2018 & 2 of 2019 COMMON JUDGMENT: (per Hon'ble Sri Justice P.Naveen Rao) These two appeals are preferred challenging the interlocutory orders of the Commercial Court in application filed under Section 9 of the Arbitration and Conciliation Act, 1996 pending commencement and conclusion of the arbitral proceedings.
2. Court is informed that arbitral proceedings are at the advance stage i.e., at the stage of submission of final arguments by both parties scheduled today and tomorrow.
3. Having regard to the fact that Commercial Court passed interlocutory orders as early as 08.11.2018, almost four years back, we are not inclined to pass orders in these appeals. Granting liberty to the appellants to avail remedy after arbitration proceedings are concluded, Appeals are disposed of. Pending miscellaneous petitions, if any, shall stand closed.
_______________________ P.NAVEEN RAO, J _______________________ J.SREENIVAS RAO, J Date: 08.09.2022 Kkm HONOURABLE SRI JUSTICE P.NAVEEN RAO & HONOURABLE SRI JUSTICE J.SREENIVAS RAO COMMERCIAL COURT APPEAL NOs.59 of 2018 & 2 of 2019 Date: 08.09.2022 kkm