Supreme Court - Daily Orders
Aslam Ismail Khan Deshmukh vs Asap Fluids Pvt. Ltd. on 6 September, 2023
ITEM NO.25 COURT NO.1 SECTION PIL-W
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 Arbitration (Civil) No(s). 16/2019
ASLAM ISMAIL KHAN DESHMUKH Petitioner(s)
VERSUS
ASAP FLUIDS PVT. LTD. Respondent(s)
(IA No. 75659/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
ARBIT.CASE(C) No. 22/2019 (PIL-W)
(FOR ADMISSION and I.R. and IA No.80781/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
ARBIT.CASE(C) No. 20/2019 (PIL-W)
(FOR ADMISSION)
Date : 06-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Kunal Cheema, AOR
Mr. Shivam Dube, Adv.
Mr. Raghav Deshpande, Adv.
For Respondent(s) Ms. Jasmine Damkewala, AOR
Ms. Vaishali Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the respondent, list the Petition on 3 October 2023 to enable the counsel to obtain instructions.
Signature Not Verified Digitally signed by NEETA SAPRA (GULSHAN KUMAR ARORA) Date: 2023.09.06 15:49:20 IST (RENU BALA GAMBHIR) Reason: AR-CUM-PS COURT MASTER (NSH)