Supreme Court - Daily Orders
Ircon International Ltd vs Gpt Rahee (Jv) on 7 May, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
ITEM NO.11 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).3558/2019
(Arising out of impugned final judgment and order dated 20-11-2018
in IA No.15754/2018 (Review) in ARBP No.601/2018 and order dated
25-10-2018 in ARBP No.601/2018 passed by the High Court Of Delhi At
New Delhi)
IRCON INTERNATIONAL LTD Petitioner(s)
VERSUS
GPT RAHEE (JV) Respondent(s)
(FOR ADMISSION and I.R. and IA No.33112/2019-CONDONATION OF DELAY
IN FILING SLP and IA No.33114/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 07-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. P.S. Narsimha, Sr. Adv.
Mr. Suman Doval, Adv.
Mr. Jatin Handoo, Adv.
Mr. Hari Krishna Panday, Adv.
Ms. Jasmine Damkewala, AOR
For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Ms. Mahima Sareen, Adv.
Ms. Anannya Ghosh, AOR
Mr. Gaurav Lavannia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed. However, the observations in the order dated 6th February, 2019 passed by the learned Arbitral Tribunal, are tentative and made prima facie. The matter is open for arguments on all points. Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.05.07
Pending interlocutory applications, if any, stand disposed of.
16:35:35 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR