Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Skyline Engineering Contracts (I) Pvt. ... vs Centex International Pvt. Ltd. on 1 March, 2019

Bench: Rohinton Fali Nariman, Vineet Saran

     ITEM NO.15                                 COURT NO.6                           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).    5576/2019

     (Arising out of impugned final judgment and order dated 27-09-2018
     in ARBP No. 200/2017 passed by the High Court Of Delhi At New
     Delhi)

     SKYLINE ENGINEERING CONTRACTS (I) PVT. LTD.                                      Petitioner(s)

                                                          VERSUS

     CENTEX INTERNATIONAL PVT. LTD.                                                   Respondent(s)

     Date : 01-03-2019 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                   Mr.   Anip Sachtey, Adv.
                                         Mr.   Jeevesh Nagrath, Adv.
                                         Mr.   Amish Tandon, Adv.
                                         Mr.   Ayush Beotra, Adv.
                                         Ms.   Priyanka Arora, Adv.
                                         Mr.   Akshay Joshi, Adv.
                                         Mr.   Sameer Abhyankar, AOR

     For Respondent(s)                   Mr. M.K. Ghosh, Adv.
                                         Ms. Tina Garg, AOR
                                         Mr. Rohit Dutta, Adv.

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

Issue notice.

Learned counsel for the sole respondent, who is on caveat, accepts and waives formal notice. He may file his counter affidavit within four weeks.

Rejoinder affidavit, if any, be filed within two weeks thereafter.

List after six weeks.

(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR