Supreme Court - Daily Orders
Gurucharan Singh Sahney vs Harpreet Singh Chhabra &Amp Anr on 11 August, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.65 COURT NO.1 SECTION XIIA
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). 14146-14147/2014
(Arising out of impugned final judgment and order dated 15/03/2013
in AA No. 54/2012 and order 13/09/2013 in ANo. 493/2013,13/09/2013
in AA No. 54/2012 passed by the High Court Of A.p At Hyderabad)
GURUCHARAN SINGH SAHNEY & ORS Petitioner(s)
VERSUS
HARPREET SINGH CHHABRA & ANR Respondent(s)
[with interim relief and office report)
Date : 11/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. M.L. Varma, Sr. Adv.
Mr. Anand Nandan, Adv.
Mr. Atul Arora, Adv.
Mr. Gurpreet Singh, Adv.
Mr. S. K. Verma ,Adv.
For Respondent(s) Mr. V.A. Mohta, Sr. Adv.
Mr. Devansh A. Mohta, Adv.
Mr. Shishir Deshpande ,Adv.
Mr. Amit Yadav, Adv.
Mr. Nilakantha Nayak, Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. M.L. Varma, learned senior counsel for the petitioners submits that petitioners have already made an application under Section 12 of the Arbitration & Conciliation Act, 1996 before the Signature Not Verified Digitally signed by Pardeep Kumar Date: 2014.08.30 10:29:01 SAST Reason: arbitrator.
: 2 :Obviously that application will have to be decided by the arbitrator appropriately in accordance with law without being influenced by the orders of the High Court.
Special Leave Petitions are dismissed accordingly.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER