Supreme Court - Daily Orders
Itd-Itd Cem Joint Venture vs Delhi Metro Rail Corporation Ltd on 31 October, 2022
Bench: Chief Justice, S. Ravindra Bhat, Bela M. Trivedi
1
ITEM NO.43 COURT NO.1 SECTION XVI-A
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 Arbitration (Civil) No(s). 39/2022
ITD-ITD CEM JOINT VENTURE Petitioner(s)
VERSUS
DELHI METRO RAIL CORPORATION LTD Respondent(s)
Date : 31-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Dr. Amit George,Adv.
Mr. Alex Joseph, AOR
Mr. Linto K.B., Adv.
Mr. S.K. Bose, Adv.
Mr. Arkaneil Bhaumik, Adv.
Mr. Rayadurgam Bharat Adv.
Mr. Tanmay Cheema, Adv.
For Respondent(s) Mr. Tarun Johri, AOR
Mr. Vishwajeet Tyagi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel appearing for respondent, the matter is adjourned to enable the respondent to file an affidavit in reply within two weeks. Rejoinder if any, be filed within a week thereafter.
List on 21.11.2022. Signature Not Verified Digitally signed by BABITA PANDEY Date: 2022.11.02 14:45:30 IST Reason: (INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER