Supreme Court - Daily Orders
Wind World India Limited vs Enercon Gmbh on 5 August, 2019
Bench: S.A. Bobde, B.R. Gavai
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ITEM NO.30 + 54 COURT NO.2 SECTION IX
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). 18147/2019
(Arising out of impugned final judgment and order dated 24-06-2019
in CA No. 316/2019 passed by the High Court Of Judicature At
Bombay)
WIND WORLD INDIA LIMITED Petitioner(s)
VERSUS
ENERCON GMBH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.112388/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.112386/2019-PERMISSION TO
FILE SYNOPSIS AND LIST OF DATES)
With SLP(C) No.18436/2019
(For Admission and I.R. and appln.(s) for permission to file
lengthy list of dates and for permission to file additional
documents/facts/annexures)
SLP(C) No.18519/2019
(For Admission and I.R. and appln.(s) for permission to file
synopsis and list of dates and for permission to file additional
documents/facts/annexures)
Date : 05-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Shubham Kulshreshtha, Adv.
Mr. Nishant Rao, Adv.
Mr. Karan Bhide, Adv.
Mr. Kartik A. Desai, Adv.
Mr. Devashree Maniar, Adv.
Mr. Ashad, Adv.
Signature Not Verified
Mr. E. C. Agrawala, AOR
Digitally signed by
SANJAY KUMAR
Date: 2019.08.06
17:17:36 IST
Reason: Mr. Mukul Rohatgi, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Vivek Jain, Adv.
Ms. Sumita Marla, Adv.
Ms. Sanaya, Adv.
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Ms. Suchitr Kumbhat, Adv.
Mr. Siddhant Buxy, Adv.
Mr. Hardik Rupal, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Dr. Abhishke Manu Singhvi, Sr. Adv.
Mr. Jehangir Jejeebhoy, Adv.
Mr. Vivek A. Vashi, AOR
Ms. Shaheda Madraswala, Adv.
Ms. Swati Khinvasaka, Adv.
Mr. Cyrus Jal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable on 23.08.2019.
Waive service on the respondents-caveators since Mr. Vivek A. Vashi, learned Advocate-on-Record, appears on caveat and accepts notice on their behalf.
Let notice be issued to other respondents.
We direct that the statement made by the petitioners of SLP(C) Nos.18436/2019 and 18519/2019, vide order dated 24.4.2018 as modified by order dated 27.4.2018 passed by the learned Single Judge in Notice of Motion (L) No.1035/2018 in Arbitration Petition No.205/2016, shall continue in the meantime.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR