Supreme Court - Daily Orders
M/S. Gujarat Nre Coke Ltd. vs Jindal Steel And Power Ltd. on 16 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.36 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. 30818/2015
(Arising out of impugned final judgment and order dated 16/09/2015
in ARBP No. 342/2015 passed by the High Court Of Delhi At New
Delhi)
M/S. GUJARAT NRE COKE LTD. AND ANR. Petitioner(s)
VERSUS
JINDAL STEEL AND POWER LTD. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)
Date : 16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Dr. A. M. Singhvi, Sr. Adv.
Mr. Pawan Upadhyay, Adv.
Ms. Anisha Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Ms. Sharmila Upadhyay, Adv.
For Respondent(s)
Mr. Gopal Jain, Sr. Adv.
Mr. Ajay Bhargava, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Rajeev Shankar Bhatnagar, Adv.
Mr. Aseem Chaturvedi, Adv.
Mr. Ratnil Chauhan, Adv.
M/s. Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
The petitioners have challenged the orders passed by the High Court in application filed by the respondent under Signature Not Verified ASHWANI KUMAR Date: 2015.11.17 Section 11 of the Arbitration and Conciliation Act, 1996.
Digitally signed by17:20:47 IST Reason:
We are informed that the respondent has also filed SLP(C)No. 30818/2015 1 application under Section 8 of the said Act in the suit filed by the petitioners herein which is pending in the High Court of Calcutta.
In view thereof, Mr. Gopal Jain, learned senior counsel appearing for the respondent, submits that this matter be adjourned for a period of six weeks to enable the respondent to get the said application under Section 8 decided by the High Court of Calcutta. We request High Court of Calcutta to decide the application within four weeks.
List the matter after six weeks.
(Nidhi Ahuja) (Rajinder Kaur)
COURT MASTER COURT MASTER
SLP(C)No. 30818/2015 2