Supreme Court - Daily Orders
Tamil Nadu Road Sector Project Ii vs M/S Ircon International Ltd. on 25 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.3 Court 12 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 4845/2022
(Arising out of impugned final judgment and order dated 19-01-2021
in OP No. 34/2020 passed by the High Court of Judicature at Madras)
TAMIL NADU ROAD SECTOR PROJECT II Petitioner(s)
VERSUS
M/S IRCON INTERNATIONAL LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.39252/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 25-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.,
Dr. Joseph Aristotle S., AoR
Mr. Edwin Prabhakar, Adv.
Ms. Nupur Sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned judgment and order passed by the High Court. However, it is observed that in case separate applications are filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996, the same be considered in accordance with law and on its own merits and if it is permissible under the law.
With the aforesaid observation, the Special Leave Petition stands dismissed.
Pending application(s), if any, shall stand disposed of Signature Not Verified Digitally signed by R Natarajan Date: 2022.03.26 11:52:30 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER