M/S Gyatri Projects Limited vs Madhya Pradesh Road Development ...
2021 Latest Caselaw 6999 MP

                                                                              1                                 AA-79-2021
                                                   The High Court Of Madhya Pradesh
                                                               AA-79-2021

(M/S GYATRI PROJECTS LIMITED Vs MADHYA PRADESH ROAD DEVELOPMENT CORPORATION LIMITED)

Jabalpur, Dated : 28-10-2021 Shri Kunal Thakre, learned counsel for the petitioner. After considering the arguments of learned counsel for the petitioner and the judgment of the Apex Court rendered in M.A.No.665/2021 in SMW(C) No.3/2020 whereby the Apex Court has held that due to the

adverse effect to the even tempo of life owing to the Covid-19 pandemic, the period from 15.3.2020 to 2.10.2021 shall stand excluded while computing limitation in respect of suit, appeal, application or proceedings.

In view of the aforesaid, this Court deem it proper to condone the delay of 551 days in preferring this Arbitration Appeal.

Accordingly, I.A. No.7213/2021 stands allowed and delay stands condoned.

Learned counsel for the petitioner is not ready with the arguments on admission.

List next week.

                                              (SHEEL NAGU)                        (PURUSHAINDRA KUMAR KAURAV)
                                                 JUDGE                                             JUDGE

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Digitally signed by MRS PREETI TIWARI Date: 2021.10.29 17:37:58 IST