LAXMI PAT SURANA Vs. PANTALOON RETAIL INDIA LIMITED

JUDGEMENT

(1.) By an order dated April 28, 2022, a co-ordinate bench of this Court, while disposing of an application (IA No. G.A. 1 of 2022 in A.P. 698 of 2016), determined whether the sum to be secured for grant of stay of the Award as per Sec. 36 of the Arbitration and Conciliation Act, 1996 ('the Act') would include the post award interest. While ruling in the affirmative, this Court inter alia directed the following -

(2.) A review petition (IA No. GA. 1 of 2022 in RVWO 16 of 2022) was preferred against the order dated April 28, 2022. The same was dismissed without costs vide order dated September 1, 2022.

(3.) It appears that there are two bank guarantees lying with the Registrar, Original Side, Calcutta High Court, wherein one is to the tune of Rs.6,50,00,000.00 and another is to the tune of Rs.5,50,00,000.00, which are being renewed yearly.