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M/S. Nitesh Estates Ltd. vs Micro And Small Enterprises ... on 5 October, 2018

Bench: S.A. Bobde, L. Nageswara Rao

     ITEM NO.46                                 COURT NO.5                  SECTION IV-B

                                   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 Special Leave to Appeal (C)                    No(s).     26682/2018

     (Arising out of impugned final judgment and order dated 07-09-2018
     in CWP No. 21088/2018 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     M/S. NITESH ESTATES LTD.                                                Petitioner(s)

                                                       VERSUS

     MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL
     OF HARYANA & ORS.                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.141659/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.141662/2018-PERMISSION TO
     PLACE ADDITIONAL FACTS AND GROUNDS and IA No.141922/2018-PERMISSION
     TO FILE ADDITIONAL DOCUMENTS/FACTS )

     Date : 05-10-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)                   Ms.   Haripriya Padmanbhan, Adv.
                                         Ms.   Pooja Dhar, Adv.
                                         Mr.   Gaurav Ray, Adv.
                                         Ms.   Sonali Jain, Adv.
                                         Ms.   Gayatri Verma, Adv.
                                         ms.   Aishwarya Kane, Adv.
                                         For   M/s KMNP Law AOR

     For Respondent(s)

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

Issue notice.

Until further orders, there shall be ad interim stay of the arbitration proceedings in Claim No.460 of 2018 pending before the learned Arbitrator-Respondent No.3.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR