Supreme Court - Daily Orders
Jmk Infosoft Limited vs Mphasis Limited on 11 August, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee
ITEM NO.8 Court No. 4 SECTION XII-A
(Through Video Conferencing)
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. 8997/2020
(Arising out of impugned final judgment and order dated 19-05-2020
in ARBA No. 102/2016 passed by the High Court for the State of
Telangana at Hyderabad)
JMK INFOSOFT LIMITED Petitioner(s)
VERSUS
MPHASIS LIMITED Respondent(s)
(FOR ADMISSION and I.R.)
Date : 11-08-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Amitabh Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Shri Mahfooz Ahsan Nazki, learned counsel appearing on behalf of the petitioner, states that the plea of limitation was not pressed by his predecessor in the High Court only because of Section 11(6A). He appears to be right in this submission. It will, therefore, be open for the parties to raise all questions including that of limitation before the learned Arbitrator.
The special leave petition is dismissed. Signature Not Verified Digitally signed by INDU MARWAH Date: 2020.08.11 18:16:15 IST Reason:
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER