National Highways Authority Of ... vs Dilip Singh
2021 Latest Caselaw 5367 MP

             1                                 M.P.No.2041/2021
                               (National Highway Authority of India Vs. Dilip Singh)

             Indore : Dated 13.9.2021

                         Ms. Anita Sharma, learned counsel for the petitioner.

                         I.A.No.6224/2021 is taken up for consideration.

                         Allowed. The order dated 20.7.2021 passed in M.P.No.2114/2021 is

             taken on record.

                         Heard on the question of admission and I.A.No.5002/2021, an

             application for ad-interim stay.

                         In the light of the judgment passed by 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 PF by both modes within three working days, returnable within

four weeks, failing which this petition shall stand dismissed without further

reference to the Court.

In the meanwhile, effect and operation of the impugned order dated

9.2.2021 shall remain stayed and award dated 13.8.2018 passed by

Arbitrator in Case No.179/2016-17/Misc. shall not be given effect to until

further orders.

Learned counsel for the petitioner does not want to press I.A.Nos.

5001/2021 and 5003/2021. The same are dismissed as not pressed.

C.c.as per rules.

(Rohit Arya) Judge Patil

Digitally signed by SHAILESH PATIL Date: 2021.09.14 16:53:05 +05'30'