SINDU PROJECTS LTD Vs. SINGARENI COLLIERIES COMPANY LTD

JUDGEMENT

(1.) Aggrieved by the grant of absolute stay of enforcement of an arbitral award, the award-holder has come up with the above revision challenging the order of the Commercial Court.

(2.) Heard Mr. B. Vijaysen Reddy, learned counsel for the petitioner and learned Special Government Pleader appearing for the respondent company.

(3.) The respondent entrusted with the petitioner, a contract for providing technology known as Longwall Technology and the equipment for operating the project known as Kakatiya Longwall Project, Bhupalpally, Warangal District, under an agreement dated 07.04.2012. The contract contained a clause for arbitration, whenever disputes arose between the parties.