Supreme Court - Daily Orders
Jacaranda Estates Private Limted vs Entropy Analytics Incorporated on 1 October, 2024
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Arbitration Petition No 16 of 2021
Jacaranda Estates Private Limited ... Petitioner(s)
Versus
Entropy Analytics Incorporated and Ors ... Respondent(s)
ORDER
1 The petition arises under Section 11(6) of the Arbitration and Conciliation Act 1996.
2 In view of an arbitration agreement between the parties, it has been agreed that a sole arbitrator may be appointed under Section 11 of the Arbitration and Conciliation Act 1996.
3 Accordingly, we appoint Justice A S Bopanna, former Judge of this Court, as a sole arbitrator under Section 11 of the Arbitration and Conciliation Act 1996.
4 The arbitrator shall fix his fees after consulting the parties and determine the modalities for the arbitration.
5 The petition is accordingly disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2024.10.03 15:30:17 IST Reason: 16 Pending application, if any, stands disposed of.
..…..…....…........……………….…........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [J B Pardiwala] …..…..…....…........……………….…........J. [Manoj Misra] New Delhi;
October 01, 2024
-S-
2
ITEM NO.6 COURT NO.1 SECTION PIL-W
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 No(s).16/2021
JACARANDA ESTATES PRIVATE LIMTED Petitioner(s)
VERSUS
ENTROPY ANALYTICS INCORPORATED & ORS. Respondent(s)
(WITH IA No.47077/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 01-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. Kumar Dushyant Singh, AOR Mr. Rohit Sharma, Adv.
Mr. Aditya Narayan, Adv.
Mr. Jatin Lalwani, Adv.
Mr. Nikhil Purohit, Adv.
Mr. Pratiksha Nagayach, Adv. Mr. Jay Rawat, Adv.
For Respondent(s) Ms. Sonali Jain, AOR Mr. Pradyumna L. Narasimha, Adv. Mr. Sumit Chatterjee, Adv.
UPON hearing the counsel the Court made the following O R D E R 1 The petition is disposed of in terms of the signed order.3
2 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file) 4