Supreme Court - Daily Orders
Avigo Pe Investments Limited vs Tecpro Engineers Private Limited on 11 August, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.63 COURT NO.13 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Arbitration Case (Civil) No.21/2016
AVIGO PE INVESTMENTS LIMITED Petitioner(s)
VERSUS
TECPRO ENGINEERS PRIVATE LIMITED & ORS Respondent(s)
(Office report on default)
Date : 11/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Aditya Tiwari,Adv.
Ms. Mukti Chaudhry,Adv.
For Respondent(s)
Mr. Akshat Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Aditya Tiwari, learned counsel for the petitioner submits that the present Arbitration Petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 has since become infructuous.
The statement is taken on record and the Arbitration Petition is dismissed as having become infructuous.
(Anita Malhotra) (H.S.Parashar)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2016.08.13
12:29:15 IST
Reason: