Supreme Court - Daily Orders
Shanghai Power Transmission ... vs Eci Engineering Construction Company ... on 13 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION PETITION(CIVIL) NO.66 OF 2016
SHANGHAI POWER TRANSMISSION
TRANSFORMATION ENGINEERING
COMPANY PETITIONER
VERSUS
ECI ENGINEERING CONSTRUCTION
COMPANY LIMITED RESPONDENT
O R D E R
Having perused the arbitration clause between the parties which is Clause 14 of the Joint Venture Agreement dated 30.08.2007, we allow the present petition and appoint Hon'ble Mr. Justice B. P. Jeevan Reddy, former judge of this Court as Sole Arbitrator to adjudicate the disputes between the parties.
Learned Arbitrator is at liberty to fix his remuneration etc. With the aforesaid observations, the Arbitration Petition is disposed of.
…....................J. [ROHINTON FALI NARIMAN] ...................J. [SANJAY KISHAN KAUL] Signature Not Verified New Delhi Digitally signed by RASHI GUPTA July 13, 2017 Date: 2017.07.17 14:13:52 IST Reason:
ITEM NO.4 COURT NO.13 SECTION XVI -A 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 (Civil) No(s).66/2016 SHANGHAI POWER TRANSMISSION TRANSFORMATION ENGINEERING COMPANY Petitioner(s) VERSUS ECI ENGINEERING CONSTRUCTION COMPANY LIMITED Respondent(s) Date : 13-07-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. Santosh Krishnan, AOR Mr. Dharmesh Polavarapn, Adv.
For Respondent(s) Mr. Abhishek Sharma, Adv.
Ms. Naina Dubey, Adv.
Mr. Gautam Talukdar, AOR UPON hearing the counsel the Court made the following O R D E R The Arbitration Petition is disposed of in terms of the Signed Order.
(RASHI GUPTA) (SAROJ KUMARI GAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]