NMDC LIMITED Vs. TATA PROJECTS LIMITED

JUDGEMENT

(1.) This Revision is filed by the petitioner assailing the order dt.16.10.2019 in I.A.No.470 of 2019 in C.O.P.No.35 of 2019 of the Commercial Court-cum-XXIV Additional Chief Judge, City Civil Court at Hyderabad.

(2.) The said I.A. was filed under Section 36(2) of the Arbitration and Conciliation Act, 1996 to stay the enforcement of the Award dt.29.11.2018 passed by the 2nd respondent.

(3.) Under Section 34 of the said Act, the said Award was challenged in C.O.P.No.35 of 2019 before the Court below.