Supreme Court - Daily Orders
State Of U.P. vs M/S.Trilok Chand Gupta & Co. on 7 January, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.201 COURT NO.8 SECTION X
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. 19250/2008
(Arising out of impugned final judgment and order dated 06/07/2007
in AO No. 39/2002 passed by the High Court of Uttarakhand at
Nainital)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
M/S.TRILOK CHAND GUPTA & CO. Respondent(s)
(With prayer for interim relief and office report)
Date : 07/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Aarohi Bhalla, Adv.
Mr. Ardhendumauli Kumar Prasad, A.O.R.
Mr. Ram Kishore Singh Yadav, Adv.
For Respondent(s) Mr. Siddhartha Chowdhury, A.O.R.
UPON hearing counsel the Court made the following
O R D E R
We are not inclined to interfere with the order impugned in this Special Leave Petition. The Special Leave Petition is dismissed. However, the question of law relating to the competence of the Arbitrator, who ceased to hold the post of Chief Engineer subsequent to his appointment, is left open.
Signature Not Verified Digitally signed by Kalyani Gupta[KALYANI GUPTA] [SHARDA KAPOOR] Date: 2015.01.12 14:37:46 IST Reason: COURT MASTER COURT MASTER