Crosslite Infra Private Limited vs Director Of Industries And ...
2021 Latest Caselaw 22444 Ker

WP(C) No.24643/2021                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR.JUSTICE N.NAGARESH
            Tuesday, the 9th day of November 2021 / 18th Karthika, 1943
                             WP(C) NO. 24643 OF 2021(E)
   PETITIONER:

          CROSSLITE INFRA PRIVATE LIMITED, HAVING ITS REGISTERED OFFICE AT
          1/1029, THEKKEDATH, NANJAPPA NAGAR, OLAVAKKODE, PALAKKAD,
          KERALA-678002, REPRESENTED BY ITS MANAGING DIRECTOR T.S.
          JAYAPRAKASH, AGED 55 YEARS, S/O. T.N. SIVARAMAN, (RESIDING AT
          THEKKEDATHU HOUSE, OALAVAKKODE P.O., PALAKKAD-2)

   RESPONDENTS:

      1. DIRECTOR OF INDUSTRIES AND COMMERCE, HARYANA CUM CHAIRMAN, HARYANA,
         MSEMSC, FIRST FLOOR, 13 BAY, BUILDING SECTOR 17, CHANDIGARH-160017.
      2. THE SOLE ARBITRATOR, CASE REF. NO. 2155/2020, DR. BHARAT BHUSHAN
         PARSOON, FORMER JUDGE, PUNJAB AND HARYANA HIGH COURT, CHANDIGARH, AT
         608, NEAR MAIN MARKET, SECTOR-31, GURGAON.
      3. M/S. PRAVSHA PROJECT PRIVATE LIMITED, REPRESENTED BY ITS MANAGING
         DIRECTOR AND CEO, 1208, DLF-IV, GURUGRAM, HARYANA-122002,
         REPRESENTED BY ITS MANAGING DIRECTOR AND CEO,MR. PRAVEEN KUMAR
         CHAND.
      4. PRAVEEN KUMAR CHAND, MANAGING DIRECTOR AND CEO, M/S. PRAVASHA
         PROJECTS PRIVATE LIMITED, 1208, DLF-IV, GURUGRAM, HARYANA-122002.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings before Respondent No.2 in
   furtherance to Exhibit P15 and P16 Arbitration notices pending the
   disposal of this Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.JOHNSON GOMEZ, S.BIJU (KIZHAKKANELA), SANJAY JOHNSON, JOHN GOMEZ,
   SREEDEVI S., MOHAMED SHEHARAN, DINOOP P.D. & SANJITH JOHNSON Advocates for
   the petitioners the court passed the following:
                                      ORDER

Admit.

Issue urgent notice by speed post to R1 to R4.

In the light of the judgment in WP(C) No.2145/2010 of the High Court of Judiciature at Bombay (Nagpur Bench), there will be an interim order staying all further proceedings before the 2nd respondent pursuan to Exts. P15 and P16 arbitration notice for a period of one month.

09.11.2021.

                                                    Sd/- N.NAGARESH JUDGE


09-11-2021                      /True Copy/                           Assistant Registrar
 WP(C) No.24643/2021                 2/2



Exhibit P15           A TRUE COPY OF THE ORDER DATED 29/10/2021 IN

ARBITRATION NO.2045/2021 ISSUED BY RESPONDENT NO.2 TO THE PETITIONER.

Exhibit P16 A TRUE COPY OF THE ORDER DATED 29/10/2021 IN ARBITRATION NO. 2155/2021 ISSUED BY RESPONDENT NO.2 TO THE PETITIONER.