Supreme Court - Daily Orders
M/S New India City Developers Pvt Ltd vs Shashi Yadav And Ors, R-3&4 on 6 January, 2017
Bench: Dipak Misra, R. Banumathi
ITEM NO.43 COURT NO.2 SECTION IVB
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). 30787/2014
(Arising out of impugned final judgment and order dated 12/09/2014
in AC No. 137/2011 12/09/2014 in CM No. 14332/2014 passed by the
High Court of Punjab & Haryana at Chandigarh)
M/S NEW INDIA CITY DEVELOPERS PVT LTD Petitioner(s)
VERSUS
SHASHI YADAV AND ORS, R-3&4 Respondent(s)
(with appln. (s) for permission to appear and argue in person and
permission to file additional documents and interim relief and
office report)
Date : 06/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vivek Sibal, Adv.
Ms. Pooja M. Saigal, Adv.
Ms. Khyati Sharma, Adv.
Mr. P.N. Puri, AOR
For Respondent(s) Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Vivek Sibal, learned counsel for the petitioner and Ms. Shashi Yadav, the respondent-in-person.
Having heard learned counsel for the petitioner and the respondent-in-person, we are only inclined to modify the order dated 12.9.2014 passed by the High Court of Punjab and Haryana at Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Chandigarh by nominating Justice Manmohan Singh, former Judge of Date: 2017.01.07 12:59:10 IST Reason: the High Court of Delhi as the arbitrator to proceed with the arbitration proceedings in the case from the stage where the earlier arbitrator, Justice Ranjit Singh, had left. As agreed to 2 by learned counsel for the petitioner and the respondent-in-person, the fee fixed by the High Court shall remain in force. The parties further agreed that they will not seek unnecessary adjournments before the learned Arbitrator and cooperate so that the arbitral proceeding is completed in accordance with law.
The learned arbitrator is at liberty to decide the venue.
With the aforesaid modification in the order of the High Court, the special leave petition stands disposed of. There shall be no order as to costs.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master