Sri Sri Param Premamaya vs M/S. Rida Infra Pvt. Ltd
2022 Latest Caselaw 1357 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   ARBA No.12 of 2020
                                  (Through hybrid mode)

             Sri Sri Param Premamaya                    ....                 Appellant
             Purusottam Trust (SSPPP Trust)

                                                             Mr. A.Mahanta, Advocate

                                             -versus-

             M/S. Rida Infra Pvt. Ltd.                  ....                Respondent



                         CORAM: JUSTICE ARINDAM SINHA
                                          ORDER

15.02.2022 Order No.

02. 1. Mr. Mahanta, learned advocate appears on behalf of appellant and submits, the Court below passed interim measure by impugned judgment dated 18th February, 2020, to be operative till settlement of the dispute by arbitration but respondents' application, earlier made in the suit, under section 8 of Arbitration and Conciliation Act, 1996 stood rejected. As such, there has been interim measure directed in a situation where there cannot be a reference.

2. Issue notice along with this order on respondents. Appellant will put in requisites.

3. List on 8th March, 2022. The interim application will be considered on adjourned date.

(Arindam Sinha) Judge Prasant