Supreme Court - Daily Orders
M/S Clarke Energy India Pvt Ltd vs M/S Sas Epc Solution Pvt Ltd on 17 December, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.7 Court 1 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos.2046120462/2021
(Arising out of impugned final Judgment and Order dated 02122021
in Arb O.P No. 196/2021 & Arb O.P No. 197/2021 passed by the High
Court of Judicature at Madras)
M/S CLARKE ENERGY INDIA PVT LTD Petitioner(s)
VERSUS
M/S SAS EPC SOLUTION PVT LTD & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.162754/2021EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 17122021 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. M. Yogesh Kanna, AOR
For Respondent(s)
Mr. K. Harishankar, Adv.
Mr. Anand K. Ganesan, Adv.
Mr. Nikunj Dayal, AOR
Mr. Pramod Dayal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Learned Senior counsel appearing for the petitioner, after arguing for some, seeks permission to withdraw the Special Leave Petitions with liberty to move the Arbitrator.
Signature Not Verified In view of the request made, the Special Leave Petitions are Digitally signed bydismissed as withdrawn with the aforesaid liberty.
Vishal Anand Date: 2021.12.17 16:33:59 IST Reason: (VISHAL ANAND) (R.S. NARAYANAN)
ASTT. REGISTRARcumPS COURT MASTER (NSH)