Odisha State Road Transport vs Arss Bus Terminal Pvt
2022 Latest Caselaw 5902 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No. 23116 of 2022
        Odisha State Road Transport          ....                 Petitioner
        Corporation, Bhubaneswar
                                                  Mr.Amitav Tripathy, Adv.
                                      -versus-
        ARSS Bus Terminal Pvt.               ....           Opposite Party
        Ltd.,Bhubaneswar                             Mr. Amrut Baral,Adv.
                                                                (for O.P.)




                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

Order                        ORDER
No.                         26.10.2022

02 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition challenging

the order dated 29.07.2022 passed by the learned Senior

Civil Judge(Commercial Court), Bhubaneswar in ARBP

No.7 of 2022 whereby the petitioner-judgment debtor has

been directed to deposit 100% of the awarded amount of

Rs.18,43,48,401/- within one month as a condition

precedent for stay of enforcement of arbitration award

dated 30.11.2011 under Section 36(3) of the Arbitration

and Conciliation Act, 1996.

4. In view of the above, issue notice to the opposite party.

// 2 //

5. Since Mr.Amrut Baral, learned Advocate appears for

the opposite party, a spare copy of the writ petition be

served on him to take instructions /file counter in the

matter by the next date.

6. List this matter on 14th of November, 2022.

(Dr. S.K. Panigrahi) Judge

LB