M/S. Stylish Commotrade Pvt. Ltd vs M/S. Singhal Enterprises Pvt. ...
2022 Latest Caselaw 2878 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       ARBP No. 37 of 2014

              M/s. Stylish Commotrade Pvt. Ltd.           ....           Petitioner
                                                        Mr. A. Mishra, Advocate
                                         -versus-
              M/s. Singhal Enterprises Pvt. Ltd. and      ....    Opposite Parties
              another
                                                                           None

                          CORAM:
                          THE CHIEF JUSTICE

                                            ORDER

Order No. 24.06.2022

15. 1. The matter has been listed today in view of the Judgment dated 19th May 2022 of the Supreme Court of India in SLP(C) No.5306 of 2022 (M/s. Shree Vishnu Constructions vs. The Engineer in Chief, Military Engineering Service and others) requiring all applications under Section 11(5) and 11(6) of the Arbitration & Conciliation Act, 1996 to be disposed of within a period of six months from that date.

2. However, in the present case, the issue involved is pending consideration in the Supreme Court of India before a larger Bench as noted by this Court in its order dated 5th March 2021. Accordingly this petition had been adjourned awaiting the decision in the said case and decision of the Supreme Court in the said case.

3. List on 2nd September, 2022.

(Dr. S. Muralidhar) Chief Justice S. Behera