WEST BENGAL TRANSPORT INFRASTRUCTURE DEVELOPMENT CORP. LTD. Vs. SHRISTI INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) This appeal is directed against the order passed by Hon'ble Single Bench in I.A. No. G.A. 7 of 2021 in A.P. No.1989 of 2014 on 15/9/2021 whereby the Hon'ble Single Bench has been pleased to permit Shristi Infrastructure Development Corporation/the Award Holder to encash bank guarantee of Rupees 6 Crore deposited by the petitioner/award debtor while obtaining order of stay of operation of the Arbitration Award dated September 3rd, 2014 in a petition under sec. 36(2) of the Arbitration and Conciliation Act and further directed the award-holder to furnish a bank guarantee for the same amount by a Public Financial Institution of the petitioner 's choice within 10 days from the date of passing of the order.