National Highways Authority Of ... vs Bhim Singh
2021 Latest Caselaw 3497 MP

Citation : 2021 Latest Caselaw 3497 MP
Judgement Date : 20 July, 2021

Madhya Pradesh High Court

National Highways Authority Of ... vs Bhim Singh on 20 July, 2021

Author: Rohit Arya

                                                                        1                                  MP-2114-2021
                                              The High Court Of Madhya Pradesh
                                                         MP-2114-2021
                                                    (NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs BHIM SINGH)

                                    1
                                    Indore, Dated : 20-07-2021
                                            Heard through Video Conferencing.
                                            Anita Sharma, learned counsel for the Petitioner.
                                            Heard on IA no.5199/2021, an application for Ad-interim stay.
                                            In light of the judgment passed by the Hon'ble Supreme Court in the
                                    case of Bharat Aluminum Company Vs. Kaiser Aluminum Technical Services

                                    Inc, reported in 2012 (9) SCC 552 and the order passed by the co-ordinate
                                    Bench in Arbitration Appeal No.41/2018 (Gopal Vs. National Highway
                                    Authority of India & ors), issue notice to the respondent on payment of

process fee within three working days, failing which this petition shall stand dismissed without reference to this Court. Notice be made returnable within four weeks.

In the meanwhile, the effect and operation of the impugned order dated 09.02.2021 shall remain stayed and award dated 13.08.2018 passed by the Arbitrator in Case no.81/2016-17 shall not be given effect to until further

orders.

Learned counsel for the petitioner does not want to press IA.No.5198/2021 and IA No.5200/2021. The same are dismissed as not pressed.

E-certified copy as per rules.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by VIBHA PACHORI Date: 2021.07.20 18:30:12 IST