Supreme Court - Daily Orders
Union Of India vs Besco Ltd. on 21 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.46 COURT NO.3 SECTION XIV
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).17838/2014
(Arising out of impugned final judgment and order dated 08/05/2014
in AP No.425/2013 passed by the High Court Of Delhi At N. Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
BESCO LTD. Respondent(s)
(With appln.(s) for bring on record subsequent event)
WITH
SLP(C)No.23776/2014
(With appln. For permission to file addl. Documents, with prayer
for interim relief and Office Report)
SLP(C)No.26614/2014
(With prayer for interim releif and office report)
Date : 21/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mukul Rohtagi,AG
Mr. Maninder Singh,ASG
Ms. Meenakshi Grover,Adv.
Ms. Manita Verma,Adv.
Ms. Ranjeeta Rohatgi,Adv.
Ms. Devanshi Singh,Adv.
For Mr. Shreekant N. Terdal,Adv.
For Respondent(s) Mr. Dushyant Dave,Sr.Adv.
Mr. Ramesh Singh,Adv.
Ms. Anne Mathew,Adv.
Mr. Suman Jyoti Khaitan,Adv.
Ms. Swatei Subley,Adv.
Mr. S. Ganesh,Sr.Adv.
Mr. P.K. Bansal,Adv.
Mr. Raj Singh Rana,Adv.
Signature Not Verified
Mr. Pankaj Kumar Singh,Adv.
Digitally signed by
Sarita Purohit
Date: 2014.11.24
11:14:52 IST
Reason:
1
Mr. T.S. Ahuja,Adv.
Mr. Varun Ahuja,Adv.
Mr. D.K. Thakur,Adv.
For Mr. Debasis Misra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No.17838/2014 :
List the matter on 28th November, 2014, to enable the learned counsel for the petitioner to get a copy of the written statement/reply filed before the High Court when an application under Section 11(6) of the Arbitration and Conciliation Act, 1996, had been filed SLP(C)Nos.23776 and 26614 of 2014 :
De-tagged.
List the matters on 24th November, 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2