Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Tangnu Romai Power Generation Pvt. Ltd. vs Saiurja Hydel Projects Pvt. Ltd. on 16 May, 2018

Bench: Rohinton Fali Nariman, Abhay Manohar Sapre

     ITEM NO.1                                COURT NO.11                       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). 13035/2018

     (Arising out of impugned final judgment and order dated 05-01-2018
     in ARB C No. 58/2017 passed by the High Court Of Himachal Pradesh
     At Shimla)

     TANGNU ROMAI POWER GENERATION PVT. LTD.                                     Petitioner(s)

                                                       VERSUS

     SAIURJA HYDEL PROJECTS PVT. LTD.                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.67892/2018-CONDONATION OF DELAY
     IN FILING and IA No.67893/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH
     Diary No(s). 13034/2018 (XIV)
     (FOR ADMISSION and I.R. and IA No.68542/2018-CONDONATION OF DELAY
     IN FILING and IA No.68549/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 16-05-2018 These matters were called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                               HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                    Mr. Neeraj Kishan Kaul, Sr. Adv.
                                          Mr. M. Prahastha, Adv.
                                          Ms. Tatini Basu, AOR
     For Respondent(s)

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

Delay condoned.

The arbitration clause requires the arbitration to be conducted at Delhi. With this change, the rest of the order stands.

The Special Leave Petitions stand disposed of accordingly.

Pending applications also stand disposed of.

(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER