Supreme Court - Daily Orders
Nhpc Ltd. vs Hindustan Construction Company ... on 21 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 405 OF 2017
HINDUSTAN CONSTRUCTION COMPANY LIMITED Petitioner(s)
VERSUS
NHPC LTD. & ANR. Respondent(s)
WITH
TRANSFER PETITION (C) NO. 270 OF 2017
O R D E R
We have heard learned counsel appearing for the parties. For the grounds stated in the Transfer Petitions, we allow transfer of (i) Arbitration Case No. 29 of 2014 titled as “National Hydroelectric Power Corporation Ltd. vs. Hindustan Construction Co. Ltd. & Anr.” pending before the Additional District and Sessions Judge at Faridabad to the High Court of Delhi at New Delhi, to be heard with OMP NO. 369 of 2014 titled “Hindustan Construction Company Ltd. vs. NHPC Ltd.” pending before the High Court of Delhi at New Delhi and (ii) Arbitration Case No. 13 of 2015 titled as “National Hydroelectric Power Corporation Ltd. vs. Hindustan Construction Co. Ltd. & Ors.” pending before the District and Sessions Court at Faridabad to the High Court of Delhi at New Delhi and to be heard with OMP No. 244 of 2015 titled “Hindustan Construction Company Ltd. vs. NHPC Ltd.” pending before the High Court of Delhi at New Delhi.
The transferor Court shall forthwith transmit the entire records of the case to the transferee Court.
The transfer petitions are allowed in the afore-stated terms.
.......................... J.
Signature Not Verified(ROHINTON FALI NARIMAN) Digitally signed by R.NATARAJAN Date: 2017.07.26 14:03:04 IST Reason: .......................... J.
(SANJAY KISHAN KAUL) New Delhi;
July 21, 2017.
ITEM NO.3 COURT NO.13 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). 20591/2015
(Arising out of impugned final judgment and order dated 28-05-2015 in FAOOS No. 131/2015 passed by the High Court Of Delhi At New Delhi) NHPC LTD. Petitioner(s) VERSUS HINDUSTAN CONSTRUCTION COMPANY LIMITED Respondent(s) WITH T.P.(C) No. 405/2017 and T.P.(C) No. 270/2017 (FOR EX-PARTE STAY ON IA 1/2016) Date : 21-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL Counsel for parties:-
Mr. Ranjith Kumar, SG Mr. Ajit Pudussery, AOR Mr. K. Vijayan, Adv.
Mr. A.S. Verma, Adv.
Mr. Mukul Rohatgi, Sr. Adv. Mr. Rishi Agrawala, Adv. Ms. Malavika Lal, Adv.
Mr. Vivek Jain, Adv.
Mr. Sadapurna Mukharjee, Adv. Mr. Rishabh Parikh, Adv. Mr. E. C. Agrawala, AOR UPON hearing the counsel the Court made the following O R D E R S.L.P. (C) No. 20591/2015:
The Special Leave Petition is dismissed.
T.P.(C) No. 405/2017 and T.P.(C) No. 270/2017:
The transfer petitions are allowed in terms of the signed order. Pending applications, if any, stand disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER
(Signed order is placed on the file)