Supreme Court - Daily Orders
Gemini Bay Transcription Pvt Ltd vs Integrated Sales Service Limited And ... on 10 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
SLP 8347-48/2017
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ITEM NO.28 COURT NO.2 SECTION IX
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) Nos.8347-8348/2017
(Arising out of impugned final judgment and order dated 04/01/2017
in MCA No. 1319/2015 24/02/2017 in MCA No. 167/2017 04/01/2017 in
AAN No. 3/2016 24/02/2017 in AAN No. 3/2016 passed by the High
Court of Bombay at Nagpur)
GEMINI BAY TRANSCRIPTION PVT LTD Petitioner(s)
VERSUS
INTEGRATED SALES SERVICE LIMITED AND ANR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH S.L.P.(C) Nos.8899-8900/2017
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 10/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. P. Chidambaram, Sr. Adv.
Mr. Vishal Prasad, AOR
SLP 8899-8900/17 Mr. Harish N. Salve, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Kuber Dewan, Adv.
Mr. Dhritiman Roy, Adv.
Mr. Munindara Dvivedi, Adv.
Mr. Anish Kapur, Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
CHETAN KUMAR
Date: 2017.04.11
Mr. Shekhar Naphade, Sr. Adv.
17:53:14 IST
Reason: Mr. Gagan Sanghi, Adv.
Mr. D.V. Chauhan, Adv.
Ms. Chitra D. Chauhan, Adv.
Mr. M. Bharath, Adv.
Mr. Rameshwar Prasad Goyal, AOR
SLP 8347-48/2017
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UPON hearing the counsel the Court made the following
O R D E R
S.L.P.(C) Nos.8347-8348/2017 Heard Mr. P. Chidambaram, learned senior counsel along with Mr. Vishal Prasad for the petitioner.
Issue notice.
As Mr. Shekhar Naphade, learned senior counsel along with Mr. Gagan Sanghi, learned counsel has entered appearance on behalf of the respondents, no further notice need be issued.
Tag with S.L.P.(C) No....CC 20802/2016.
As an interim measure, it is directed that the Award passed by the learned Arbitrator shall remain stayed, subject to the petitioner, Gemini Bay Transcription Pvt. Ltd., depositing a sum of rupees equivalent to 0.3 million U.S. Dollar before the Registry of this Court within three months hence.
S.L.P.(C) Nos.8899-8900/2017 Heard Mr. Harish N. Salve, learned senior counsel along with Ms. Vijayalakshmi Menon, learned counsel for the petitioner.
Issue notice.
As Mr. Shekhar Naphade, learned senior counsel along with Mr. Gagan Sanghi, learned counsel has entered appearance on behalf of the respondents, no further notice need be issued.
Tag with S.L.P.(C) No....CC 20802/2016. SLP 8347-48/2017 3 As an interim measure, it is directed that the Award passed by the learned Arbitrator shall remain stayed, subject to the petitioner, Arun Dev Upadhyaya, depositing a sum of rupees equivalent to 0.3 million U.S. Dollar before the Registry of this Court within three months hence.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master