National Highways Authority Of ... vs Smt. Baby Bai
2021 Latest Caselaw 3546 MP

                                                                                 1                                    MP-2101-2021
                            The High Court Of Madhya Pradesh
                                       MP-2101-2021
                                                            (NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs SMT. BABY BAI)

   1
   Indore, Dated : 22-07-2021
                   Ms. Anita Sharma, learned counsel for the petitioner.
                   Heard through Video Conferencing.
                   Further heard on IA No.5175/2021, an application for Ad-interim stay.
                   In light of the judgment passed by the Hon'ble Supreme Court in the
   case o f 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 passed by Ld. Vth ADJ, Ujjain shall remain stayed and award dated 13.08.2018 passed by the Arbitrator in Case no.68/Misc./2016-17 shall

not be given effect to until further orders.

E-certified copy as per rules.

(ROHIT ARYA) JUDGE

vc VARSHA Digitally signed by VARSHA CHATURVEDI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA

CHATURVED PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67d11 d7f91045d81139f6792fbd4ae91f, cn=VARSHA

I CHATURVEDI Date: 2021.07.23 17:10:26 +05'30'