M/S. Hajee A.P. Bava And Co. ... vs M/S. Rain Cii Carbon Vizag Ltd
2021 Latest Caselaw 738 Tel

Items No.5-6
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                    AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                COMCA Nos.4 of 2021 and 47 of 2020

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

Both the parties state that now that they are appearing before

the learned Arbitrator, the present appeals may be closed.

2. Ms. S. Nanda, learned counsel for the appellant in

COMCA.No.4 of 2021 assures the Court that the bank guarantee

offered by her client, which is likely to expire at the end of March,

2021 shall be kept alive, till further orders are passed by the learned

Arbitrator. The appellant shall be bound by the directions issued in

para 8 of the order dated 27.01.2021 in COMCA.No.4 of 2021.

3. Both the present appeals are accordingly disposed of along with

the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

08.03.2021 JSU