Supreme Court - Daily Orders
Fiberfill Engineers vs Indian Oil Corporation Ltd on 4 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.(s). 3518-3520 OF 2018
(Arising out of SLP(C)No(S).11328-11330 of 2017)
FIBERFILL ENGINEERS Petitioner(s)
VERSUS
INDIAN OIL CORPORATION LTD. Respondent(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties and perused the record.
Having regard to the facts and circumstances of the present case, we are satisfied that an arbitrator should be appointed leaving all the questions open, including the question whether the appellant is debarred from making the claim in view of “no claim certificate” signed by it.
Let an arbitrator be appointed by the Delhi International Arbitration Centre (DAC) in accordance with law.
The appeals are disposed of.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (ROHINTON FALI NARIMAN) New Delhi, April 4, 2018.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.04.05 16:44:06 IST Reason: ITEM NO.3 COURT NO.11 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).11328-11330/2017
(Arising out of impugned final judgment and order dated 30-11-2016 in ARBP No. 435/2015 30-11-2016 in ARBP No. 436/2015 30-11-2016 in ARBP No. 437/2015 passed by the High Court Of Delhi At New Delhi) FIBERFILL ENGINEERS Petitioner(s) VERSUS INDIAN OIL CORPORATION LTD Respondent(s) Date : 04-04-2018 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Nikhil Nayyar,Adv.
Mr. Amit Gupta,Adv.
Ms. Mansi Kukreja,Adv.
Mr. N. Sai Vinod,Adv.
For M/S. Mitter & Mitter Co.
For Respondent(s) Ms. Tannishtha Singh,Adv.
Mr. Amit Meharia,Adv.
For M/S. Meharia & Company UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, the civil appeals are disposed of.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (MALA KUMARI SHARMA) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)