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Kitply Industries Ltd. vs Kotak Mahindra Prime Ltd. on 7 November, 2016

Bench: Dipak Misra, Amitava Roy

      ITEM NO.49                                COURT NO.4                     SECTION XVI

                                   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).       31096/2016

      (Arising out of impugned final judgment and order dated 13/06/2016
      in CS No. 139/2010 13/06/2016 in GA No. 2411/2010 passed by the
      High Court Of Calcutta)

      KITPLY INDUSTRIES LTD.                                                    Petitioner(s)

                                                       VERSUS

      KOTAK MAHINDRA PRIME LTD. AND ANR.                                        Respondent(s)

      (with interim relief)

      WITH
      SLP(C) No. 31164/2016
      (With Interim Relief and Office Report)

      Date : 07/11/2016 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE AMITAVA ROY

      For Petitioner(s)                  Mr.   Rana Mukherjee, Sr. Adv.
                                         Mr.   Sanjay Bhatt, Adv.
                                         Mr.   Dushyant Kumar, Adv.
                                         Mr.   Rabin Majumder, AOR

      For Respondent(s)

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

Mr. Rana Mukherjee, learned senior counsel for the petitioner seeks leave of this Court to withdraw the special leave petition to file an application for review before the High Court only on the ground that under the amended provisions of the Arbitration and Conciliation Act, 1996 the matter cannot go to a specific arbitrator under the mechanism provided under Section 12(5) of the Amended Act.

With the aforesaid liberty, the special leave petitions are Date: 2016.11.08 16:49:27 IST permitted to be withdrawn.

Reason:

(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master