Supreme Court - Daily Orders
Rajasthan Urban Infrastructure ... vs M/S Jil Aquafil (Jv) on 23 September, 2016
Bench: Dipak Misra, C. Nagappan
ITEM NO.26 COURT NO.4 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)......CC No(s).
17194/2016
(Arising out of impugned final judgment and order dated 22/04/2016
in SBAA No. 131/2014 passed by the High Court of Rajasthan at
Jaipur)
RAJASTHAN URBAN INFRASTRUCTURE DEVELOPMENT PROJECT
(RUIDP) AND ANR. Petitioner(s)
VERSUS
M/S JIL AQUAFIL (JV) Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 23/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, AOR
For Respondent(s) Mr. Mitul Shelat, Adv.
Mr. Abhinav M., Adv.
Mr. Siddharth Garg, Adv.
Ms. Bihu Sharma, Adv.
Mr. Balbir Singh Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Signature Not Verified Digitally signed by GULSHAN KUMARHeard Mr. Shamshery, learned counsel for the petitioner and ARORA Date: 2016.09.29 Mr. Mitul Shelat, learned counsel who has entered caveat. 09:42:20 IST Reason:
We have been apprised by the learned counsel for the respondent that the arbitration proceedings are in progress. In 2 view of the aforesaid, we are not inclined to interfere. The special leave petition is accordingly disposed of. Needless to say, the petitioner can raise the issue of arbitrability of the dispute before the arbitrator. The special leave petition stands disposed of.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master