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Department Of Food Civil Supplies And ... vs M/S Virgo Softech Limited on 23 July, 2021

Bench: Chief Justice, Surya Kant, A.S. Bopanna

                                                      1

     ITEM NO.2                       Court 1 (Video Conferencing)            SECTION IV­C

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C)    No.12767/2020

     (Arising out of impugned final judgment and order dated 10­12­2019
     in ARBC No. 27/2015 passed by the High Court of M.P. Principal Seat
     at Jabalpur)

     DEPARTMENT OF FOOD CIVIL SUPPLIES AND CONSUMER                     Petitioner(s)
     PROTECTION GOVERNMENT OF MADHYA PRADESH

                                                     VERSUS

     M/S VIRGO SOFTECH LIMITED                                          Respondent(s)

     (FOR ADMISSION)

     Date : 23­07­2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)
                                       Mr. Saurabh Mishra, AAG, M.P.
                                       Mr. Sunny Choudhary, AOR
                                       Ms. Samridhi Jain, Adv.
     For Respondent(s)
                                       Mr.   Neeraj Kishan Kaul, Sr. Adv.
                                       Mr.   Akhil Sachar, Adv.
                                       Mr.   Kapil Rustagi, Adv.
                                       Ms.   Pritha Suri, Adv.
                                       Ms.   Jasmine Damkewala, AOR
                                       Ms.   Vaishali Sharma, Adv.
                                       Mr.   Dinesh Chander Trehan, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard learned Additional Advocate General appearing for the petitioner and carefully perusing the material available on record, we see no reason to interfere with the impugned order  2 passed by the High Court allowing the Arbitration Case filed by the respondent ­ herein.

The Special Leave Petition is, accordingly, dismissed.

  (VISHAL ANAND)                                 (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                          COURT MASTER (NSH)