G.M. vs Rail Welders Jv
2022 Latest Caselaw 4999 Ori

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                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 ARBA No.53 of 2018
                                (Through hybrid mode)



            G.M., East Coast Railway and               ....                Appellants
            another
                                                               Mr. P. K. Parhi, ASGI
                                                            Mr. S. S. Kashyuap, CGC

                                           -versus-

            Rail Welders JV                            ....               Respondent

                                                       Mr. Kamal B. Panda, Advocate

                      CORAM: JUSTICE ARINDAM SINHA

                                       ORDER

21.09.2022 Order No.

08. 1. The appeal has been listed under heading 'To be Mentioned' at

instance of Court. This became necessary on requirement of

clarifications regarding arguments advanced yesterday, inter alia, on

claim no.9.

2. Mr. Panda, learned advocate appears on behalf of respondent-

contractor and relies on two more judgments of the Supreme Court.

M/s. J.G. Engineers Pvt. Ltd. v. UOI, reported AIR 2011 SC 2477,

paragraphs 10,12,14,15 to 18, 23 and 24. The second judgment is

Maharashtra State Electricity Distribution Co. Ltd. v. Datar

Switchgear Ltd., reported in 2018(1) Arb LR 236 (SC), paragraphs

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42, 55 and 58.

3. Mr. Kashyuap, learned advocate, Central Government Counsel

appears on behalf of appellant and reiterates his submissions made,

inter alia, on claim no.9.

4. List under heading 'For Judgment' tomorrow, i.e., 22nd

September, 2022.

(Arindam Sinha) Judge

Prasant