Supreme Court - Daily Orders
Johnson Stephen vs M/S. Mcees Trading on 4 May, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai, Hrishikesh Roy
ITEM NO.17 Court 2 (Video Conferencing) SECTION XI-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 Special Leave to Appeal (C) No(s). 6538-6539/2021
(Arising out of impugned final judgment and order dated 05-03-2021
in ARBA No. 54/2020 29-03-2021 in CCC No. 629/2021 passed by the
High Court Of Kerala At Ernakulam)
JOHNSON STEPHEN Petitioner(s)
VERSUS
M/S. MCEES TRADING & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.57954/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(C) No. 6577/2021 (XI-A)
(FOR ADMISSION and I.R.)
Date : 04-05-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE HRISHIKESH ROY
Counsel for the
parties Mr. Manoj Swarup, Sr. Adv.
Mr. Vizzy George, Adv.
Mr. Mukul Kumar, AOR
Mr. Raghenth Basant, Adv.
Mr. M. F. Philip, Adv.
Ms. Purnima Krishna, AOR
Mr. Krishna Dev Jagarlamudi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks.
In the meanwhile, so far as the Bank Account of the Firm is Signature Not Verified concerned, nobody shall operate the same until the appointment of Digitally signed by Jayant Kumar Arora Date: 2021.05.04 17:50:55 IST Reason: an Arbitrator.
We are told that a Section 11 petition is pending before the learned Single Judge of the High Court of Kerala. The High Court is requested to take up and dispose of the Section 11 petition at the earliest. Both the parties have assured us that no adjournment shall be taken in the same.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER