Maharashtra State Electricity ... vs Lustre Engineering Corporation ...
2021 Latest Caselaw 7310 Bom

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

     ARBITRATION PETITION NO.116 OF 2018 with CIVIL APPLICATION NO.11 OF 2018
                                          ALONG WITH
     ARBITRATION PETITION NO.117 OF 2018 with CIVIL APPLICATION NO.12 OF 2018
                                          ALONG WITH
     ARBITRATION PETITION NO.118 OF 2018 with CIVIL APPLICATION NO.13 OF 2018
                                          ALONG WITH
     ARBITRATION PETITION NO.119 OF 2018 with CIVIL APPLICATION NO.14 OF 2018
                                          ALONG WITH
     ARBITRATION PETITION NO.120 OF 2018 with CIVIL APPLICATION NO.15 OF 2018
Maharashtra State Electricity Transmission
Company Ltd.                                               .. Petitioner-Applicant
                      Vs.
Lustre Engineering Corporation and Anr.                    .. Respondents

Mr. Naveen Rathod, i/by Mr. Rohan Mirpuri, for the Petitioner-Applicant.
Mr. Nigel Quraishy, i/by Mr. Dushyant Krishnan, for Respondent No.1.

                                               CORAM : A. K. MENON, J.

DATE : 5TH MAY, 2021.

[THROUGH VIDEO CONFERENCE] P.C. :

1. Called for directions.

2. The registry has received certain cheques towards deposit of the amount equivalent to 75% of the amount awarded. These cheques were not encashed owing to the restricted working of the registry. It appears that fresh cheques have now been tendered which also are awaiting encashment.

3. In view of the judgment dated 3 rd May 2021 setting aside the Awards, there will be no occasion to deposit these cheques. Accordingly, registry is directed to return the cheques to the Petitioner.

(A. K. MENON, J.)

902-ARP-118-2018-GROUP.doc Dixit