M/S. Isar Engineers Private vs Mahanadi Coalfields Ltd
2021 Latest Caselaw 8553 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       ARBP No.77 of 2019
                     M/s. Isar Engineers Private            ....            Petitioner
                     Limited
                                                    Mr. D.K. Dwibedi, Advocate
                                              -versus-
                     Mahanadi Coalfields Ltd.           ....           Opp. Party
                                                       Mr. D. Mohanty, Advocate


                              CORAM:
                              THE CHIEF JUSTICE


                                             ORDER

Order No. 13.08.2021

06. 1. This matter is taken up through video conferencing mode.

2. Learned counsel for the Petitioner places reliance an order dated 8th November, 2019 passed by this Court in Arbitration Petition No.32 of 2018 treating the similar Clause 15.2 of the agreement as an arbitration clause. He stated that the said judgment has been stayed by the Supreme Court. The petition is adjourned to awaiting the judgment of the Supreme Court.

3. It will be open to the learned counsel for the Petitioner to mention the matter for listing after the judgment.

(Dr. S. Muralidhar) Chief Justice KC Bisoi