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Trf Ltd vs Energo Engineering Projects Ltd on 30 September, 2016

Bench: Dipak Misra, C. Nagappan

      ITEM NO.50+51+59                              COURT NO.4                   SECTION XIV

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

      Petition(s) for Special Leave to Appeal (C)                   No(s).    22912/2016

      (Arising out of impugned final judgment and order dated 19/04/2016
      in ARBP No. 89/2016 passed by the High Court of Delhi at New Delhi)

      TRF LTD                                                             Petitioner(s)

                                                     VERSUS

      ENERGO ENGINEERING PROJECTS LTD                                     Respondent(s)

      (with appln. (s) for exemption from filing c/c of the impugned
      judgment and permission to file additional documents)

      WITH

      SLP (C) No.23348/2016
      (With appln.(s) for exemption from filing C/C of                         the   impugned
      judgment)
      SLP (C) No.23324/2016
      (With appln.(s) for exemption from filing C/C of                         the   impugned
      judgment and permission to file additional documents)
      SLP (C) No.14331/2016
      (With interim relief and office report)
      SLP (C) No.14226/2016

      Date : 30/09/2016 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE C. NAGAPPAN

      For Petitioner(s)                Mr.   C.A. Sundaram, Sr. Adv.
                                       Mr.   Amit Sibal, Sr. Adv.
                                       Mr.   Sumeet Gadodia, Adv.
                                       Mr.   Kaushik Poddar, AOR

      For Respondent(s)                Mr. Dhruv Dewan, Adv.
                                       Ms. Reena Choudhary, Adv.
                                       Mr. S.S. Shroff, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Let the matter be set out for final disposal in the second Signature Not Verified week of November, 2016.

In the meantime, further proceedings before the arbitral tribunal shall remain stayed.

                         (Gulshan Kumar Arora)                          (H.S. Parasher)
                             Court Master                                 Court Master