Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ircon International Ltd. vs M/S. Pnc Jain Construction Co. (Jv) on 16 December, 2016

Bench: Pinaki Chandra Ghose, Uday Umesh Lalit

                                                     1

  ITEM NO.601                                 COURT NO.7                 SECTION XV

                                 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).                36570/2016

  (Arising out of impugned final judgment and order dated
  07/10/2016 in SBCAA No. 22/2014 passed by the High Court Of
  Rajasthan At Jaipur)

  IRCON INTERNATIONAL LTD. AND ANR.                                      Petitioner(s)

                                                    VERSUS

  M/S. PNC JAIN CONSTRUCTION CO. (JV) AND ANR.                           Respondent(s)

  (With appln. (s) for permission to file addl. documents on record
  and interim relief)


  Date : 16/12/2016                     This petition was called on for mentioning
                                        today.
  CORAM :
                           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                           HON'BLE MR. JUSTICE UDAY UMESH LALIT

  For Petitioner(s)                     Ms. Meenakshi Arora, Sr. Adv.
                                        Ms. Monisha Handa, Adv.
                                        Mr. Mohit D. Ram, AOR

  For Respondent(s)                     Mr. Susshil Daga, Adv.
                                        Mr. Anand Shankar Jha, Adv.
                                        Mr. Balraj Dewan, AOR


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

Permission to file addl. documents on record is granted. Heard learned Senior Counsel/Counsel appearing for the parties.

Digitally signed by

Issue notice.

Date: 2016.12.17 13:05:47 IST Reason: Mr. Balraj Dewan, learned Advocate-on-Record, who is on caveat accepts and waives formal notice on behalf of the respondent No.1.  2 During the course of hearing, we have been informed that the next date of hearing before the learned Arbitrator is 18.12.2016 and learned counsel appearing for both the parties have agreed that they will jointly pray for adjournment before the learned Arbitator and, therefore, we are not passing any order with regard to the prayer for interim relief.

List three weeks after Christmas/New Year Holidays. Liberty is granted to counsel for the parties to file counter/rejoinder affidavit, if any, in the meantime.

    (R. NATARAJAN)                                (SNEH LATA SHARMA)
     Court Master                                    Court Master